Section 69(3) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(3)(a)In respect of matters provided in Section 3 to 11, 27D and 28 of the Indian Electricity Act, 1910 (9 of 1910) in the application to the State of Gujarat (hereinafter in this sub-section referred as to "the said Central Act) to the extent this Act has made specific provisions, the said provisions of the said Central Act shall cease to apply in the State.(b)Notwithstanding that the provisions of the said Central Act referred to in sub-clause (a) have ceased to apply, anything done or any action taken under the provisions which have so ceased to apply shall be deemed to have been done or taken under the corresponding provisions of this Act and accordingly a licence granted under the ceased Section 3 of the said Central Act and subsisting on the date of commencement of this Act shall be deemed to be a licence granted under Section 20 of this Act and shall be valid until substituted, suspended or revoked under the provisions of this Act and sanction given under ceased Section 28 of the said Central Act shall be deemed to be a sanction granted under Section 26 of this Act and shall be valid until the expiry of its period.(c)Any reference to a "licence" or "transmission licence" in the said Central Act shall be construed as a reference to a licence granted or deemed to have been granted under this Act and a reference to "licensee" or "licence holder" or "transmission licensee" or "transmission licence holder" in the said Central Act shall be construed accordingly.
