Section 40(1) in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
(1)The Authority may, in consultation with the specified company and licensees and, if deemed fit, with such other persons as it thinks necessary, by an order-(a)lay down-(i)such standards of overall performance in connection with transmission and distribution as in its opinion is necessary for a specified company or, as the case may be, a licensee to achieve,(ii)such standards in connection with efficient use of gas by consumers as in its opinion are necessary,(b)prescribe operation codes including network code to be complied with by a specified company, licensees and suppliers,(c)prescribe safety regulations for operation of transmission system and distribution system and use of gas.
