Section 20(3) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(3)(a)There shall be specified in a licence-(i)the specified area of transmission, or(ii)the specified area of distribution, or(iii)the specified area of supply, or(iv)other licensee or person to whom electricity may be supplied in bulk, and(v)such terms and conditions including those relating to transmission or distribution or supply as may be specified by regulations.(b)The Commission may specify by regulations the conditions to be included in a licence requiring a licensee to-(i)enter into an agreement with another person permitting such person to use electric lines electrical plant and associated equipment operated by the licensee;(ii)furnish information and documents which the Commission may require for its purpose;(iii)inform the Commission of any scheme permitted by the licence which the license proposes to undertake;(iv)undertake such functions and obligations of the Board under the Indian Electricity Act, 1910 (9 of 1910) and the Electricity (Supply) Act, 1948 (54 of 1948) as the Commission may specify by regulations;(v)refer a dispute arising under the licence for determination by the Commission or by an arbitrator appointed by the Commission;(vi)supply electricity in bulk to other licensees or exemption holder or sanction holder in the State or to any person outside the State;(vii)comply with any direction given by the Commission; and(viii)act in accordance with the terms and conditions of the licence.
