Section 28(2) in The Orissa Electricity Reform Act, 1995
(2)In determining whether it is appropriate that an interim order be made, the Commission shall have regard in particular to-(a)the extent to which the contravention or likely contravention by the licensee will affect the achievement of the objects and purposes of this Act;(b)the extent to which any person is likely to sustain loss or damage in consequence of anything is likely to be done or omitted to be done in contravention of the relevant condition or requirement, before a final order can be made; and(c)the extent to which there is any other available remedy in respect of the alleged contravention of a relevant condition or requirement.
