Section 29(1) in The Haryana Electricity Reform Act, 1997
(1)If the Commission proposes to make a final order or to declare an interim order to be a final order, the Commission shall give notice -(a)stating that it proposes to make the final order or to declare the interim order to be a final order;(b)setting out the information referred to in sub-section (3)(b) of Section 28 in respect of the proposed final order; and(c)specifying the period (being not less than 60 days from the date of publication of the notice) within which representations or objections to the proposed orders may be made;and shall consider any representations or objections that are duly made and not withdrawn. The Commission shall publish notice of such representations or objections and specify a period (being not less than 30 days from the date of publication of the notice) within which further representations or objections may be made.
