Section 28(4) in Rajasthan Power Sector Reforms Act, 1999
(4)Subject to the provisions contained in sub-section (5) and having considered any representations or objections from the licensee pursuant to clause (c) of sub-section (3), the Commission may make an interim order at any time after expiry of the period referred to in clause (c) of sub-section (3) if, -(a)the Commission has reason to believe that the licensee to whom the order relates has contravened or is contravening or is likely to contravene any condition of the licence:(b)the provisions made by the order are requisite for the purpose of securing compliance with that condition or requirement.
