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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2)(b) 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

(b)the entity shall ensure that Consumer Complaint Cell:-
(i)register each complaint by allotting a unique identification number to be called the docket number and communicate docket number to the consumer.
(ii)intimate the action taken on the complaint to the consumer through telephone or other electronic means or any other means.
(iii)intimate contract details of the Nodal Officer (including his name, telephone number and address) to the consumer to whom the consumers may approach directly in case the complaint is not resolved to the satisfaction of the consumer;