Section 32(4) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(4)If the State Government requires the grant of any subsidy to any category of consumer or class of consumers in the tariffs which is determined by the Commission under this section the State Government shall pay the amount to compensate the person affected by the grant of subsidy in the manner which the Commission may direct as condition for the licensee or any other person concerned to implement the subsidy provided for the State Government.
