Section 28(7) in The Orissa Electricity Reform Act, 1995
(7)As soon as practicable, after making an interim order, the Commissioner shall -(a)serve a copy of the order on the licensee to whom the order relates.(b)publish the order in such manner as it considers-appropriate for the purpose of bringing it to the attention of persons likely to be affected by it; and(c)commence proceedings to declare the interim orders to be a final order in accordance with Section 29;
