Section 55(1) in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
(1)Any person who has been carrying on the business of transmission at any pressure in the State before the date of commencement of this Act (hereinafter in this section referred to as "the commencement date") may subject to the provisions of this Act continue to carry on the business of transmission on or after the commencement date so however that-(a)he shall not lay any pipeline in addition to those existing immediately before the commencement date; and(b)where the quantum of gas which he transmits on or after the commencement date by means of pipelines existing before the commencement date exceeds the quantum of gas transmitted by him on the day immediately before the commencement date-(i)the charges for transmitting the excess gas shall be regulated by the Authority, and(ii)the transmission of the excess gas shall be based on the principles of common Carrier.
