Section 25 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
25. Restrictions on licences.
(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.(2)The licensee shall not, at any time, assign his licence or transfer his undertaking, or any part thereof, by sale, mortgage, lease, exchange or otherwise without the previous consent in writing of the Commission.(3)A holder of a licence of supply or transmission of electricity may, unless expressly prohibited by the terms of his licence or by a general or special order passed by the Commission, enter into arrangements for the purchase of electricity from-(a)the holder of a licence for supply of electricity which permits the holder to supply electricity to other licensees for distribution or supply by them; and(b)any supplier for electricity in accordance with the regulations of the Commission governing the power purchase and procurement process.(4)Any agreement relating to any transaction of the nature described in sub-section (1) or sub-section (2) made without the consent of the Commission or any arrangement entered into in contravention of sub-section (3), shall be void.
