Section 20(5) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(5)The provisions contained in the Schedule to the Indian Electricity Act, 1910 (9 of 1910) shall be deemed to be incorporated with and to form part of every licence granted under this Chapter save in so far as they are expressly added to, varied or excluded by the licence and shall, subject to any such additions, variations or exceptions which the Commission may make apply to the undertaking authorised by the licence in relation to its activities in the State:Provided that where a licence is granted by the Commission for the bulk supply of electricity to other licensee for distribution or supply by them then, in so far as such licence relates to such bulk supply the provisions of clauses IV, V, VI, VII, VIII, and XII of the said Schedule shall not be deemed to be incorporated in the licence.
