Section 23 in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
23. Specified company to transmit gas in State.
(1)(a)No person other than a specified company and a person referred to in sub-section (1) of section 55 shall carry on the business of transmission in the State.(b)Subject to the rules, if any, a specified company shall carry on the business of transmission in the State.(2)Without prejudice to the generality of the provision contained in sub-section (1), but subject to the other provisions of this Act, a specified company shall,-(a)establish or cause to be established a transmission system (which shall include laying of pipelines) for conveyance of gas on the principle of common carrier and operate or cause to be operated the same,(b)determine transmission charges,(c)plan and develop pipeline corridors for transmission system in the State, and(d)maintain such standards of efficiency, economy and safety in relation to its business of transmission as laid down by the Authority.
