Section 22 in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
22. Annual report of Authority.
(1)The Authority shall prepare once in every year in such form and at such time, as may be prescribed, an annual report including a summary of its activities during the previous year and copies or the report shall be forwarded to the State Government.(2)A copy of the report received under sub-section (1) shall be laid, as soon as may be, after it is received, before the State Legislature.
