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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(c) 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

(c)in case a consumer disputes the meter accuracy-
(i)he may, after paying prescribed testing fees, get the meter tested by the entity;
(ii)the entity shall test the meter within fifteen days of receiving such request by giving at least seven days advance notice to the consumer;
(iii)the entity shall provide the duly authenticated test results to the consumer within ten days;
(iv)in case the meter is found to be defective, the testing fee paid by the consumer shall be refunded and dues, if any, based on the correction is also to be refunded to the consumer by the entity;
(v)if upon inspection by the entity either suo motu or on consumer's complaint, the meter is found to be defective or damaged, it shall be replaced within ten days and if the meter is removed for repair or replacement, consumer shall continue to get gas supply and the billing for the period shall be based on average of last six billing cycles;
(vi)if it is established that the meter got burnt or damaged or tampered with due to reasons attributable to the consumer, he shall bear the consequent liabilities.