Section 19(1)(d) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(d)under a licence granted by the State Government under Section 3 of the Indian Electricity Act, 1910 (9 of 1910) before the commencement of this Act or under sanction given by the Government under Section 28 of that Act before such commencement so long as such licence or sanction is subsisting: