Section 27 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
27. Sanction by State Government in case of emergency.
- Notwithstanding anything contained in this Act, where the State Government is of the opinion that an emergency has arisen wherein it is necessary to transmit, distribute or supply electricity to the public in an area, it may, on an application made to it in such form and on payment of such fees as may be prescribed by an order in writing grant sanction to person to engage temporarily, for a period not exceeding six months, in the business or activity of transmission, distribution or supplying electricity in such area and in accordance with such conditions as may be specified in the order.
