Section 31(2) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(2)A generating company shall make available to the State Government, the Commission and the Licensees such information as may be prescribed by the State Government or as may be directed by the Commission relating to the generation plan, shut down proposed for planned maintenance, break down of the plant and other factors affecting the generation and supply of electricity for the purposes of facilitating the effective planning of the power purchase and procurement process in the State.
