Section 11(2) in The Bombay Gas Supply Rules, 1940
(2)Any defects noticed in the installations, meters or fittings up to the meter during such periodical inspections shall be remedied within 24 hours from the notice of the defects and adequate precautions shall be taken by the Company for prevention of loss of life or damage to property at all times. In the event of a report of leakage of gas at the Consumer's premises the Company shall take prompt measures by sending a duly authorised representative to inspect the installation at the consumer's premises and remedy the defect thereto with the least possible delay.
