Section 25(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(1)No licensee shall, at any time, without the previous consent in writing of the Commission, acquire by purchase or otherwise the licence or the undertaking of or, associate himself so far as the business of transmission, distribution or supply of electricity is concerned with any person transmitting, distributing or supplying under any other licence or intending to transmit, distribute or supply electricity or with any generating company.
