Section 42(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(1)The Commission may, after consultation with the Advisory Committee, the licensees and persons likely to be affected by an order,-(a)lay down-(i)such standards of overall performance in connection with the transmission, distribution or supply of electricity as in its opinion is necessary for the licensee to achieves,(ii)such standards in connection with efficient use of electricity by consumers as in its opinion are necessary:Provided that such standards shall, so far as may be consistent with the standards set up for the electricity industry by-(i)Central Electricity Authority constituted under the Electricity (Supply) Act, 1948 (54 of 1948),(ii)Bureau of Indian Standards established under the Bureau of Indian Standards Act, 1986 (63 of 1986),(iii)Central Electricity Regulatory Commission established under the Electricity Regulatory Commissions Act, 1998 (14 of 1998),(b)specify power system operation standards and codes including grid codes and distribution and supply codes to be complied with by licensees,(c)specify safety regulations in the use of electricity and for operation of the power system.
