Section 56 in Central Electricity Regulatory Commission (Power Market) Regulations, 2010
56.
Power to issue interim orders Where during an investigation or intervention, the Commission is satisfied that an act in contravention of these regulations has been committed and/ or continues to be committed or that such act is about to be committed, the Commission may, by order, temporarily restrain any person from carrying on such act until the conclusion of such investigation or intervention or until further orders, after giving notice to such person.
