Section 15(1) in The Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Regulations, 2008
(1)The affected party shall on occurrence of any force majeure -(a)as soon as reasonably practicable notify each of the other parties of the occurrence and nature of the force majeure, the expected duration thereof insofar as the same can reasonably be assessed and the obligations of the affected party performance of which is affected thereby; and(b)from time to time thereafter provide to each other party reasonable details of the following, namely-(i)developments in the matters notified under clause (a);(ii)the steps being taken by the affected party to overcome the force majeure occurrence or its effects and to resume performance of its relevant obligations.
