Section 32(5) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(5)Any retail tariff is determined or implemented under this Act shall not show undue preference to any consumer of electricity but may differentiate according to the consumer's load factor, power factor and total consumption of electricity during any specified period or the time at which supply is required or the geographical position of any area, or the nature of supply and the purpose for which the supply is required and further within a class of consumer the paying capacity of category of customers and need for cross subsidization by others in that class;(a)shall be in a manner that the existing subsidy given to any class or classes of consumer by charging higher tariff from other classes of consumer is progressively reduced to the extent that within a period of five years from the commencement of this Act, the tariff to every class of consumer shall reflect a minimum of sixty-seven per cent of the licensee's average cost of supply of electricity to that class;(b)shall be just and reasonable and be such as to promote efficiency in the supply and consumption of electricity; and(c)shall satisfy all other relevant provisions of the Act regulations and conditions of licence.
