Section 55 in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
55. Savings.
(1)Any person who has been carrying on the business of transmission at any pressure in the State before the date of commencement of this Act (hereinafter in this section referred to as "the commencement date") may subject to the provisions of this Act continue to carry on the business of transmission on or after the commencement date so however that-(a)he shall not lay any pipeline in addition to those existing immediately before the commencement date; and(b)where the quantum of gas which he transmits on or after the commencement date by means of pipelines existing before the commencement date exceeds the quantum of gas transmitted by him on the day immediately before the commencement date-(i)the charges for transmitting the excess gas shall be regulated by the Authority, and(ii)the transmission of the excess gas shall be based on the principles of common Carrier.(2)A licensee or a supplier or a bulk consumer may undertake transmission and lay and operate dedicated pipelines therefor subject to the previous approval of a specified company and such regulations which the Authority may make with regard to the standards of safety, operation and environment.Explanation. - For the purpose of this sub-section, the expression "dedicated pipeline" means a pipeline laid and operated by a licensee or by a supplier or by a bulk consumer for obtaining gas from pipelines operated for transmission by a specified company or a person referred to in sub-section (1).
