Section 72(2) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(2)Nothing contained in this Act will apply to the Power Grid Corporation, or other bodies or licensees in relation to the inter-State transmission of the electricity or Generation Companies owned or controlled by Central Government or undertaking owned by the Central Government in relation to the generation and sale of electricity to licensees and other persons authorised to engage in the transmission, distribution or supply of electricity in the State.
