Section 30(2) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(2)The directions issued under sub-section (1) shall not be questioned on the ground that no prior notice of giving direction, or hearing of the intention to pass the direction was given to the licensee but the Commission shall give opportunity to the licensee and hear the licensee before passing further orders in terms of Sections 28 and 29 of this Act.
