11. Fixing, maintaining, etc., of installation, meters and other fittings up to the meter.
(1)The Company shall be responsible for fixing and maintaining the installations, meters and other fittings upto the meter and for getting them periodically inspected by its authorised representatives.(2)Any defects noticed in the installations, meters or fittings up to the meter during such periodical inspections shall be remedied within 24 hours from the notice of the defects and adequate precautions shall be taken by the Company for prevention of loss of life or damage to property at all times. In the event of a report of leakage of gas at the Consumer's premises the Company shall take prompt measures by sending a duly authorised representative to inspect the installation at the consumer's premises and remedy the defect thereto with the least possible delay.(3)The Inspector, or any of his duly authorised assistants, shall carry out periodical inspections of measuring and recording instruments and where defects are noticed he shall bring the defects to the notice of the Company by serving it with a notice in Form XIII.(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.
