Section 26(2) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(2)The Commission shall not grant any exemption under sub-section (1).-(a)except with the consent of the Central Government, in any case where electricity is to be transmitted, distributed or supplied in any area forming part of any cantonment, aerodrome, fortress, arsenal, or camp or any building or place in the occupation of the Central Government for defence purpose;(b)in any area falling within the area of transmission, distribution or supply, without giving an opportunity of hearing to the licensee of such area.
