Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 10 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

10. Network interruptions.

(1)The entity shall comply with the following code of practice with reference to planned network interruptions, namely:-
(a)any planned interruptions concerning distribution resulting in partial or full curtailment of gas supply to consumers shall be kept at the minimum;
(b)the entity shall serve at least two days notice to consumers before any planned interruption in gas supply;
(c)the entity shall ensure minimum guaranteed service reliability level as below:
Consumer category Maximum Number of interruptions in a year
domestic 6
commercial and industrial 10
CNG station 12
(d)these interruptions indicated above are excluding any interruptions due to force majeure or contractual interruptions.
(e)every entity shall comply with the following code of practice with reference to unplanned network interruptions which include non-contractual interruptions resulting from inadequate network capacity, leakages, mechanical pipe or plant failure, third party actions or any other such cause; namely:-
(i)set up an emergency response team for handling any unplanned interruptions and specify responsibility chart for its officials in times of emergency:
(ii)set an emergency response time to address an emergency situation as a first response to make the system safe;
(iii)provide real time information to affected parties about nature of interruptions and expected duration of interruption.