Section 5 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
5. Obligations of Consumers.
(1)Consumer shall make use of the PNG supply for the registered premises only and shall not re-supply to any other person under any circumstances.(2)Consumer shall, inform the entity before any change of ownership of premises and clear all pending arrears arid apply for "No dues Certificate" and obtain refundable of security deposit from the entity.(3)The new owner of the premises may apply to the entity alongwith necessary documentation and security deposit.(4)The consumer shall not alter the PNG connection that has been provided within the premises without the consent of the entity.(5)The consumer shall follow the safety guidelines notified by the entity or any other statutory authority regarding supply of gas.(6)The consumer shall promptly report about any damage to or leakage from any of the equipment.(7)The CNG consumer shall ensure installations of approved kit and comply with safety guidelines issued by the concerned authority.
