Section 31(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(1)Notwithstanding anything contained in any law for the time being in force any person who establishes a generating station or acquires a generating station or extends or replaces major unit of plant or works pertaining to generation of electricity in a generating station shall furnish information relating to such establishment acquisition, extension or replacement in such form and manner as may be prescribed to the State Government and the Commission within seven days of such establishment acquisition, extension or replacement.
