Section 29 in The M.P. Vidyut Sudhar Adhiniyam, 2000
29. Final orders for securing compliance.
(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,-(a)stating that it proposes to make the final order or to declare the interim order to he a final order;(b)setting out the information referred to in clause (b) of sub-section (3) of Section 28 in respect of the proposed final order; and(c)specifying the period (being not less than 60 days from the date of publication of the notice) within which representations or objections to the proposed order may he made.and shall consider any representations or objections that are duly made and not withdrawn. The Commission shall publish notice of such representations or objections and specify a period (being not less than 30 days from the date of publication of the notice) within which further representations or objections may be made.(2)A notice under sub-section (1) shall be given,-(a)by publishing the notice in such manner as the Commission considers appropriate for the purpose of bringing the matters, to which the notice relates, to the knowledge of persons likely to be affected; and(b)by serving a copy of the notice and a copy of the proposed final order on the licensee to whom the order relates.(3)The Commission shall not modify the proposed final order as a result of any representations or objections received following publications of the notice referred to in sub-section (1), except,-(a)with the consent of the licensee to whom the proposed final order relates; and(b)after complying with the requirements of sub-section (4).(4)The Commission shall,-(a)serve on the licensee to whom the proposed final order relates such notice as appears to the Commission requisite of its proposal to modify the proposed final order, together with details of such modifications;(b)specify in that notice the period (being not less than 30 days from the date of the service of the notice) within which representations or objections to the proposed modifications can be made; and(c)consider any representations or objections that are duly made within the time specified and not withdrawn.(5)The provisions of clauses (a) and (b) of sub-section (6) of Section 28 shall apply to final orders. .(6)As soon as practicable after making a final order, the Commission shall with respect to the final order, follow the procedure set out in clauses (a) and (b) of sub-section (7) of Section 28.(7)The Commission may revoke a final order at any time, but before revoking a final order the Commission shall give notice,-(a)stating that it proposes to revoke the order and setting out its effect; and(b)specifying the period (being not less than 30 days from the date of delivery of the notice) within which representations or objections to the proposed revocation may be made, and shall consider any representations or objections which are duly made within the time specified and not withdrawn.(8)If, after giving a notice under sub-section (7), the Commission decides not to revoke the final order to which the notice relates, it shall give notice of its decision to the concerned persons.(9)A notice under sub-section (7) or (8) shall be given by the procedure set out in clauses (a) and (b) of sub-section (7) of Section 28.
