Section 68(2) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(2)in Section 44-(a)for the word "Board" wherever it occurs, the word "Commission" shall be substituted;(b)after sub-section (2A), the following sub-section shall be inserted namely.-"(2B) Where the Commission is of the opinion that the grant of consent under sub-section (1) is likely to adversely affect the operation of the Power System or development of electricity industry in the State or is not in public interest, it may refuse to give consent.".
