Section 29 in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
29. Arbitration by Authority.
(1)(a)Any dispute arising between a specified company and a licensee or between licensees or between a person who supplies by gas and a person who buys gas from him, shall be referred to the Authority.(b)The Authority may adjudicate the matter or nominate a person to adjudicate and settle such dispute.(c)The procedure to be followed in connection with such adjudication shall be such as may be prescribed by the regulations.(2)Where an adjudication is made by the nominee appointed by the Authority, it shall be filed before the Authority and the Authority shall pass such order as deemed fit including an order-(a)confirming and enforcing the adjudication,(b)setting aside or modifying the adjudication, or(c)remitting the adjudication to the nominee for reconsideration.(3)The adjudication made by the Authority under sub-section (1) or an order passed by the Authority under sub-section (2) shall be enforceable as if it were a decree of a civil court.(4)The Authority or, as the case may be, a nominee may, at any time before the commencement or during the pendency of proceedings under sub-section (1), make such interim order as the Authority or, as the case may be, the nominee deems fit.
