Section 20(3)(a) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

(a)There shall be specified in a licence-

(i)the specified area of transmission, or

(ii)the specified area of distribution, or

(iii)the specified area of supply, or

(iv)other licensee or person to whom electricity may be supplied in bulk, and

(v)such terms and conditions including those relating to transmission or distribution or supply as may be specified by regulations.

Legal Document View