Section 9 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
9. Quality of Service pertaining to CNG station.
(1)Filling time(a)the entity shall endevour to minimize the time taken for filling;(b)in case any consumer is turned away either for want of gas or inadequate pressure or failure of equipment, such details shall be recorded and submitted alongwith Annual Returns in Schedule I to be filed by the entity with the Board.(2)The following basic amenities shall be provided at CNG stations:(a)safe and potable drinking water;(b)free air;(c)clean and functional toilets;(d)consumer complaint box;(e)safety kits, fire extinguishers and other safety related equipment;(f)shelter for passengers off loaded before refilling of vehicles on a best endeavour basis.(3)The entity shall also prominently display names and contact numbers of persons responsible in case of emergency.
