Section 29(3) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(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).
