Section 55(2) in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
(2)A licensee or a supplier or a bulk consumer may undertake transmission and lay and operate dedicated pipelines therefor subject to the previous approval of a specified company and such regulations which the Authority may make with regard to the standards of safety, operation and environment.Explanation. - For the purpose of this sub-section, the expression "dedicated pipeline" means a pipeline laid and operated by a licensee or by a supplier or by a bulk consumer for obtaining gas from pipelines operated for transmission by a specified company or a person referred to in sub-section (1).
