Section 4(1) 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
(1)Every entity shall comply with the folloWing service standards for new PNG domestic connection applicants, namely :-(a)shall prominently display at its office and also on its website or through newspaper advertisement, the procedure for applying for a new domestic connection, the application format, amount of refundable security deposit and the list of documents required to be submitted alongwith the application;(b)shall also provide consumers the facility to download application form from its websites alongwith necessary instructions thereof;(c)shall also endevour to provide facility for online submission of applications as well as online acceptance;(d)shall also indicate its charge-area-wise roll-out plan and the tentative dates for receipt of new applications;(e)shall issue a dated and numbered receipt to the applicant acknowledging receipt of the duly-filled application and the amount of refundable security deposit prescribed under regulation 14 of the Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Gas Distribution Networks) Regulations, 2008;(f)the entity, on receipt of an application, shall -(i)assess the techno-commercial feasibility of providing the connection;(ii)if in the assessment of the entity an application is not prima facie feasible for supply due to any reason, it shall convey its rejection of application with reasons thereof alongwith the refundable deposit to the applicant within thirty days of receipt of the application form;Explanation: - The entity shall webhost the guidelines which would be followed in assessing Techno Commercial feasibility for commencing supply;(iii)obtain requisite approval from the concerned agencies for laying and operating the network in line with the schedule indicated to the consumers.Explanation: - The entity shall endevour to obtain in advance all statutory approvals required in consonance with the rollout plan indicated to consumers;(iv)provide connection within three months from the receipt of completed application form provided the consumer is located within the charge area indicated in the approved network plan of the entity and required permission are obtained:Provided further that in case of any delay in obtaining the requisite permission or non-feasibility of providing connection due to technical reasons, the entity shall inform the applicant of the same within three months from the date of receipt of application and refund the security deposit;(v)in case of non-feasibility of providing connection and non-refund of security deposit within three months, the entity shall pay interest on the security deposit at the prevailing Prime Leading Rate (PLR) notified by the State Bank of India from the date of submission till the date of refund;(g)the application shall preferably be made by the lawful owner of the premises and in case of tenant making the application; it shall be accompanied by a "No Objection Certificate" from the lawful owner of the premises[, or the rent agreement between lawful owner of the premises and tenant.] [Inserted by Notification No. PNGRB/Monitoring/QS/CGD/01, dated 15.3.2018 (w.e.f. 1.9.2010).] The format of the "No Objection Certificate" prescribed by the entity shall be displayed by the entity;(h)where an applicant has purchased a property with gas connection lying disconnected, he shall apply to the entity for "No dues certificate", if not obtained earlier by the previous owner;(i)the entity shall intimate in writing, the dues or issue "No dues certificate" within seven days from the date of receipt of application.
