Section 8 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
8. Disconnection of PNG Connection.
(1)Disconnection by the entity(a)In case of a domestic consumer defaulting on payments, the entity may issue a notice for a period of not less than fifteen days and disconnect if the payment is not received within the notice period.(b)The entity shall give written notice of not less than seven days before service is disconnected on any one of the following reasons, namely:-(i)for violation of the terms of contract;(ii)for using the equipment which adversely affects the entity's services to other consumers;(iii)on rendering the premises inaccessible to the entity for three consecutive billing cycles for reading of meters.(2)Disconnections (Consumer-initiated)(a)In case of temporary disconnection requested by a domestic consumer, the entity may charge maintenance costs for the connection but the security deposit shall not be refunded.(b)In case of permanent disconnection, the consumer shall apply for refund of security deposit in the prescribed pro-forma and(i)the final bill for such consumers shall be raised by the entity as per procedure indicated in regulations above;(ii)the disconnection shall take place within fifteen days from the date of receipt of consumer request.(3)Theft and unauthorized use of gas connection(a)In case of theft of gas supply by the consumer, the entity shall disconnect the supply and seize all material evidence from the premises and file a case against the consumer with a copy to the consumer.
