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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008

(1)"The entity may take an interest-free refundable security deposit from domestic PNG Customer towards security of the following equipments and facilities including the labour cost of installation towards last mile connectivity, that is, between the riser isolation valve before the metering unit and the suraksha hose pipe connecting the burner in the customer's premises for an amount not exceeding rupees five thousand for a single connection, namely:-
(a)riser isolation valve before the metering unit;
(b)ten meters of pipe up to the metering unit;
(c)metering unit;
(d)five meters of pipe or tube from the metering unit up to the excess flow check valve-cum-isolation valve;
(e)excess flow check valve-cum-isolation valve; and
(f)suraksha hose pipe of standard size connecting the domestic PNG burner:
Provided that the network tariff bid by the entity shall include the charges towards the last mile connectivityExplanation. - 1. The domestic PNG customer shall bear the actual cost of the material and labour charges for pipe and the tubing in excess of the length specified above.