Section 10(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

[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

(b)the entity shall serve at least two days notice to consumers before any planned interruption in gas supply;

Legal Document View