Section 18(7) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(7)Notwithstanding anything contained in Section 12 to 16 (both inclusive) and Sections 18 and 19 of the Indian Electricity Act, 1910 (9 of 1910) the Commission may for the purpose of placing of the electric supply lines, appliances and apparatus for transmission, distribution and supply of electricity by order in writing confer upon a licensee or any other person engaged in transmission, distribution or supply of electricity any of the powers which the telegraph authority possesses under the Indian Telegraph Act, 1885 (13 of 1885) with respect to placing of telegraph lines and posts subject to such conditions as the Commission may specify in such order.
