Section 35(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(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 of the proposed final order to the licensee-(a)stating that it proposes to make the final order or as the case may be declare the interim order to be a final order,(b)setting out the matters referred to in sub-section (3) of Section 334 in respect of the proposed final order; and(c)specifying the period being not less than thirty days from the date of the notice within which the licensee may show cause why the proposed order may not be made.
