Section 30 in Rajasthan Power Sector Reforms Act, 1999
30. Effect and enforcement of interim and final orders and emergency provision.
(1)Without prejudice to section 49 of this Act, all orders and directions, interim or final, passed by the Commission shall be enforceable in law as if it were a decree passed by a Civil Court.(2)The Commission may take such assistance of the police and other authorities in the State as may be required to effectively enforce the orders and directions given by it.(3)The Commission may give orders or directions for vesting of the management and control of any undertaking of the licensee with the assets, interests and rights of the undertaking with any other person or authority pending any inquiry and passing of interim or final orders in the matter, if the Commission considers, taking into account the objects and purposes of this Act and the need to maintain continued supply of electricity in an efficient and safe manner to the consumer, if necessary and expedient to pass such orders or give such directions. Such directions or orders shall not be questioned on the ground that no prior notice of, or hearing on the intention to pass the order or direction was given to the licensee. The Commission shall, however, give opportunity to the licensee and hear the licensee before passing further orders in terms of sections 28 and 29 of Act.
