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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(j) 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

(j)the entity shall indicate in the monthly invoice the schedule window for reading of meter area wise so that consumers would be prepared and-
(i)if meter is rendered inaccessible on three consecutive billing cycles by a domestic consumer, the entity shall serve a seven days notice to consumer under proper receipt to keep open the premises for taking meter reading on dates and time indicated in the notice;
(ii)if the consumer fails to comply with such notice, the entity may disconnect the gas supply;
(iii)in case of request for a special reading of meters beyond working hours or on a holiday due to non availability, of consumer during the normal working hours, the entity may do so at reasonable cost to consumer;