Section 8(1)(b) 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

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(b)The entity shall give written notice of not less than seven days before service is disconnected on any one of the following reasons, namely:-

(i)for violation of the terms of contract;

(ii)for using the equipment which adversely affects the entity's services to other consumers;

(iii)on rendering the premises inaccessible to the entity for three consecutive billing cycles for reading of meters.

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