Section 28(1) in Telangana Electricity Reform Act, 1998
(1)Where the Commission is satisfied that a licensee is contravening, or is likely to contravene any relevant condition or requirement of its licence, it shall by final order under section 29 and, if it thinks it appropriate, in accordance with sub-section (2) by interim order under this section issue such directions as it deems proper for securing compliance.
