Section 45 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
45. Restriction on disclosure of information.
(1)Subject to the provisions of this Act no information relating to business of generation, transmission or distribution and supply of electricity carried on by any person shall be disclosed by the Commission without the consent of the person so long as the business is carried on if such information-(a)is obtained by the Commission by or under this Act, and(b)is confidential in nature,(2)The restriction imposed by sub-section (1) shall not apply to the disclosure of such information-(a)in any suit, prosecution or other legal proceeding,(b)for the purposes of the State,(c)before any authority established by law, or(d)in public interest, or(e)in the annual report referred to in Section 48.
