Section 29(1) in The Orissa Electricity Reform Act, 1995
(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 be 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, not being less than sixty days from the date of publication of the notice, within which representations or objections to the proposed order may be made.
