Section 4(2) 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
(2)The entity shall comply with the following service standards for existing domestic consumers applying for modifications or alteration in existing connection, namely:-(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.Explanation: - the entity shall webhost the guidelines, prescribed form and standard schedule of rate for various bills of material and labour charges in this regard;(iii)on acceptance by the consumer, complete the works relating to the alteration in the connection within thirty days;(iv)In case the entity rejects the request of the domestic consumer for such alteration on technical or safety considerations, it shall inform in writing, such reasons for rejection within fifteen days.(b)in case of a request for change of consumer's name against consumer registration number, the entity shall-(i)verify that the person making such a request is the new lawful owner of the premises or such application is accompanied by a consent letter from the existing consumer in whose name the connection is registered;(ii)verify the status of transfer of refundable security deposit from the previous owner of the premises to the new owner;(iii)subject to verification, carry out the change in the name against the consumer registration number within a period of seven days of receiving the request; and(iv)inform both previous and new owner of the premises of such change within thirty days:Provided that in such cases where refundable security deposit is not available for transfer, the entity may seek fresh refundable security deposit from the new owner of the premises as per regulations.(c)in case of death of an existing domestic consumer, the connection may be transferred to his legal successor subject to such requirements as the entity may specify.(d)in case of request to shift the domestic connection to new premises within the same geographical area of the CGD network, the entity shall-(i)verify the lawful ownership of the new premises by the consumer making the request;(ii)examine the technical feasibility of providing connection in the new premises;(iii)provide the connection within 30 days in the new premises and charge the consumer an amount not exceeding the actual cost of such shifting;(iv)inform the consumer in writing in case providing connection in the new premises is not found feasible on any technical or safety consideration with 15 days of such request;(e)in case of complete demolition of a premises with an existing domestic connection, the entity, on receipt of a request for disconnection from the consumer, shall remove the meter and other equipment within a period of 30 days from the premises of the consumer and in case the consumer so desires, reconnect the same in the reconstructed premises at the cost of consumer.
