Section 20(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(1)The Commission may, on an application made to it in such form and on payment of such fee as may be specified by regulations, grant a licence to any person-(a)to transmit electricity in a specified area of transmission; or(b)to distribute electricity in a specified area of distribution; or(c)to supply electricity in a specified area of supply; or(d)to supply electricity in bulk to any other licensee; or(e)to engage in one or more of the activities mentioned in clauses (a) to (d);Provided that no application for licence to transmit electricity shall be entrained unless the applicant has obtained the approval of the State Transmission Utility in such manner as may be specified by regulations.Explanation. - For the purpose of this Chapter and Chapter VI, the expression specified area means the area specified in the licence.
