Section 44(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(1)The Commission may from time to time collect information with respect to:-(a)the fines or penalties levied on licensees under this Act,(b)the levels of performance achieved by such licensees in connection with the transmission, distribution and supply of electricity; and(c)the levels of performance achieved by such licensees in connection with the efficient use of electricity by consumers.
