Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Electricity Regulatory Commission (Generating Station Information) Rules, 2003 CONTENTS 1. Short title and commencement 2. Definitions 3. Furnishing of Information relating to establishment, acquisition, extension or replacement of generating station 4. Furnishing of information relating to generation plan, shut down or break down of the plant Gujarat Electricity Regulatory Commission (Generating Station Information) Rules, 2003 In exercise of the powers conferred by sub-clause (e) and (j) of sub-section (2) of sections 64 read with section 31 of the Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003 (Guj. 24 of 2003), the Government of Gujarat hereby makes the following rules regarding the information to be furnished relating to establishment, acquisition, extension or replacement of a generating station, namely :- 1. Short title and commencement :- (1) These Rules may be called the Gujarat Electricity Regulatory Commission (Generating Station Information) Rules, 2003 . (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires,- (a) "Act" means the Gujarat Electricity Industry (Re-organisation and Regulation) Act, 2003 (b) "Commission" means the Gujarat Electricity Regulatory Commission established under the Act. (c) "Form" means form appended to these rules. 3. Furnishing of Information relating to establishment, acquisition, extension or replacement of generating station :- (1) Any person who establishes a generating station or acquires a generating station or extends or replace major Unit of Plant or works pertaining to generation of electricity in the generation station shall furnish the information relating to such establishment, acquisition, extension or replacement of the generating station in Form I to the Secretary to the Government of Gujarat, Energy and Petrochemicals Department and to the Commission. (2) Such information shall be furnished within fifteen days of the establishment, acquisition, extension or replacement of the generating station. 4. Furnishing of information relating to generation plan, shut down or break down of the plant :- The generating company shall furnish the information relating to the generation plan, shut down proposed for planned maintenance, break down of the Plant and other factors affecting the generation and supply of electricity in Form II to the Secretary to the Government of Gujarat, Energy and Petrochemicals Department, to the Commission and to the Licensee of the are where the plant is situated.