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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(a) in The Petroleum and Natural Gas Regulatory Board (Code of Practice for Quality of Service for City or Local Natural Gas Distribution Networks) Regulations, 2010

(a)in case of request for alteration in the existing domestic connection in the premises, the entity shall-
(i)examine the technical feasibility and cost of carrying out the requested alteration within fifteen days of receiving such request;
(ii)seek the approval of the consumer by providing an estimate of the charges to be borne by the consumer which shall not exceed the actual cost of such alteration.