Section 6 in The Petroleum and Natural Gas Regulatory Board (Affiliate Code of Conduct for Entities Engaged in Marketing of Natural Gas and Laying, Building, Operating or Expanding Natural Gas Pipeline) Regulations, 2008
6. Confidentiality of consumer information.
(1)The entity shall not release to an affiliate any information relating to a consumer without his written consent except where such information is required to be disclosed for-(i)billing or market operation purposes;(ii)law enforcement purposes;(iii)processing of past due accounts of the consumer which have been passed on to a debt collection agency;(iv)where the information has been sufficiently aggregated so that any individual consumer's information cannot reasonably be identified.(2)Where an entity shares information services with an affiliate, all information shall be protected from access by the affiliate and access to an entity's information services shall include appropriate computer data management and data access protocols as well as contractual provisions regarding the breach of any access protocols.
