Section 34(2) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(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 may affect the purposes of this Act;(b)the extent to which any person is likely to sustain loss or damage in consequence of such contravention before a final order is made; and(c)whether there is any remedy available to prevent such contravention.
