Section 25(3) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(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.
