Section 37(2) in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
(2)Notwithstanding anything contained in section 200 of the Code of Criminal Procedure, 1973, (2 of 1974) it shall not be necessary to examine the authorised officer of the Authority when cognisance of an offence is taken on a report of such officer under sub-section (1).
