Section 34(3) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(3)If the Commission proposes to make an interim order it shall give notice of the proposed interim order to the licensee setting out therein the following namely:-(i)the contravention that the proposed order is intended to prevent;(ii)the acts or omissions which in its opinion constitute such contravention;(iii)the facts which in its opinion justify the making of the proposed order;(iv)the effects of the proposed order; and(v)the period being not less fifteen days from the date of notice within which the licensee may show cause why the proposed order be not made.
