Section 11(4) in The Bombay Gas Supply Rules, 1940
(4)The Company shall, within 48 hours of the receipt of such notice, correct the defects pointed out by the Inspector or his authorised assistants except those which are beyond its control. Where such defects cannot be rectified due to causes beyond the Company's control, recording or measuring instruments shall be removed from the installation and put out of use until the defects are rectified to the satisfaction of the Inspector or his assistants.
