Section 19(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(1)No person shall carry on business of transmitting, distributing or supplying (whether in bulk or not) electricity in the State except-(a)the Board constituted under Section 5 of the Electricity (Supply) Act, 1948 (54 of 1948),(b)a Government company or a body corporate owned or controlled by the State Government to which undertakings vested in the State alongwith functions, duties, powers and obligations are transferred under subsection (3) of Section 28 by schemes published in the Official Gazette, hereunder;(c)under a licence granted under Section 20 or exemption granted by the Commission under Section 26 or under a sanction granted by the State Government under Section 27,(d)under a licence granted by the State Government under Section 3 of the Indian Electricity Act, 1910 (9 of 1910) before the commencement of this Act or under sanction given by the Government under Section 28 of that Act before such commencement so long as such licence or sanction is subsisting:Provided that the Board referred to in clause (a) and the Government company or body corporate owned or controlled by the State Government referred to in clause (b) shall carry on business of transmitting or supplying (whether in bulk or not) electricity subject to such terms and conditions as the Commission may by notification in the Official Gazette, specify:Provided further that the persons to whom a licence or sanction referred to in clause (d) has been granted or given shall-(i)be deemed to be licensees or exemption holders under this Act on the terms and conditions on which the licence or sanction has been granted;(ii)the provisions of this Act applicable to a licences shall mutatis mutandis apply to such deemed licensees or exemption holders; and(iii)the licence or sanction granted to the deemed licensees or exemption holders shall be subject to such modification as the Commission may make consistent with the objective and purpose of the Act.
