Section 32(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(1)Notwithstanding anything contained in any other law or in any existing contract or agreement or arrangement of the tariff for intra-State transmission of electricity and the tariff for distribution and supply of electricity (wholesale, bulk or retail, as the case may be,) in the State (hereinafter called the "tarifF), shall be determined by the Commission in accordance with the provisions of this Act.
