Section 28(4) in Andhra Pradesh Electricity Reform Act, 1998
(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 sub-section (3)(c), 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 mace by the order are requisite for the purpose, of securing compliance with that condition or requirement.
