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

Union of India - Subsection

Section 10(1)(e) 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

(e)every entity shall comply with the following code of practice with reference to unplanned network interruptions which include non-contractual interruptions resulting from inadequate network capacity, leakages, mechanical pipe or plant failure, third party actions or any other such cause; namely:-
(i)set up an emergency response team for handling any unplanned interruptions and specify responsibility chart for its officials in times of emergency:
(ii)set an emergency response time to address an emergency situation as a first response to make the system safe;
(iii)provide real time information to affected parties about nature of interruptions and expected duration of interruption.