Section 17 in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
17. Functions of Authority.
- Subject to the provisions of this Act, the Authority shall perform the following functions, namely :-(a)to regulate transmission, supply and distribution of gas in the State and laying of pipelines therefor,(b)to promote gas industry in the State in accordance with the direction given by the State Government,(c)to give direction to a licensee for ensuring compliance of terms and conditions of a licence held by him,(d)to regulate the charges for transmission,(e)to promote efficiency, economy and safety in the use of gas in the State,(f)to give direction to a supplier or bulk consumer for ensuring compliance by him of the standards of safety, operation and environment for supply or bulk consumption of gas,(g)to set and enforce standards of safety, operation and environment for transmission, supply and distribution and bulk consumption of gas,(h)to lay down by regulations the principles of common carrier for transmission and distribution and to enforce the same,(i)to adjudicate Upon the disputes and difference amongst licensees and a suppliers,or between the specified company and a licensee or a supplier or between a supplier and a person who buys gas from supplier and to refer matters for arbitration if considered necessary, in accordance with the provisions of this Act,(j)to hold, wherever necessary, an inquiry in accordance with such procedure as may be prescribed,(k)to advise the State Government on matters relating to transmission, supply and distribution of gas in the State, and(l)to perform such other functions as may be prescribed or as are supplemental, incidental or consequential to any of the functions entrusted to it by or under this Act
