Section 8 in The Petroleum and Natural Gas Regulatory Board (Affiliate Code of Conduct for Entities Engaged in Marketing of Natural Gas and Laying, Building, Operating or Expanding Natural Gas Pipeline) Regulations, 2008
8. Non-discriminatory access to services.
(1)The, entity shall treat all other entities engaged in natural gas marketing on the same non-discriminatory basis as it treats its own affiliate.(2)The entity shall take reasonable steps to ensure that its affiliate does not cause in its marketing or promotional material any favoured treatment or preferential access to the entity's system and in case the entity becomes aware of an inappropriate marketing or promotional activity by its affiliate, the entity shall-(a)immediately notify affected consumers of such violation;(b)take necessary steps to ensure that the affiliate is aware of the concern; and(c)inform the Board in writing of such activity, the remedial measures that were undertaken by the entity and the steps taken by the entity to prevent its re-occurrence in future.(3)The entity shall apply the natural gas pipeline tariff authorized under the Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Natural Gas Pipelines) Regulations, 2008 to an affiliate in the same manner as is applicable to similarly placed non-affiliates.(4)The entity shall not transfer or assign to an affiliate a consumer for whom the entity is providing service of the regulated activity unless the consumer gives permission to such transfer or assignment in writing.(5)The entity and its affiliate shall not trade upon, promote, or suggest to any consumer, supplier or third-party that they may receive preferential treatment as a result of the affiliation.(6)The entity shall not provide to anyone any negative information about its affiliate or non-affiliate competitors.
