Section 28(4) in The Orissa Electricity Reform Act, 1995
(4)Subject to Sub-section (5), having considered any representations or objections from the licensee pursuant to Clause (c) of Sub-section (3), the Commission may make an interim order at any time after expiry of the period referred to in Clause (c) of the said Sub-section, if -(a)the Commission has reason to believe that the licensee to whom the order relates has contravened or is contravening or is likely to contravene any relevant condition or requirement; and(b)the provisions made by the order, are requisite tor the purpose of securing compliance with that condition or requirement.
