Section 22(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(1)Where in its opinion the public interest so requires the Commission may, on the application of the licensee and if the licensee is not a local authority, on the application of the local authority concerned or otherwise, may make such amendments in the terms and conditions of a licence as it thinks fit having regard to the object and purposes of this Act.Provided that no such amendment, other than an amendment by virtue of a term or condition of a licence or of a term or condition imposed under sub-section (5) of Section 23, shall b made except with the consent of the licensee.
