Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY GAS SUPPLY RULES, 1940 CONTENTS 1. Short title 2. Definition 3. Preparation and rendering of accounts 4. Form of accounts 5. Maximum price at which copies of statements of accounts to be sold 6. Testing charges 7. Application for new connections 8. Application under section 7-I and fees to be charged therefor. 9. Inspectors fees 10. Reconnection charges 11. Fixing, maintaining etc., of installation, meters and other fitting up to the meter 12. Qualification of Inspector BOMBAY GAS SUPPLY RULES, 1940 In exercise of the powers conferred by section 11 of the Bombay Gas Supply Act, 1939 (Bom. IX of 1939), the Government of Bombay is pleased to make the following rules:- 1. Short title :- These rules may be called the Bombay Gas Supply Rules, 1940. 2. Definition :- In these rules, unless there is anything repugnant in the subject or context,- (1) "Form" means a form appended to these rules. (2) "Government" means the Government of Gujarat. (3) Words and expression used in the Act and not defined in these rules shall have the meaning assigned to them in the Act. 3. Preparation and rendering of accounts :- (1) The company shall each year prepare a statement of accounts of its undertaking, for a period of 12 months, made up to the thirty-first day of December, or up to the thirty-first day of March or up to such other date as Government may from time to time fix in this behalf. (2) The Company shall render to such officer as Government may appoint in this behalf such statement within six months from the date up to which it is made: Provided that Government may. if it is satisfied that there is sufficient reason for so doing, extend the time for rendering the same. (3) The Company shall, if Government so directs, render such statement in duplicate. 4. Form of accounts :- The statement of accounts rendered under rule 3 shah so far as practicable be made up in the forms appended to these rules or in such other forms as Government may by a special or general order direct. The accounts may at the option of the Company be made up either in Indian or in British currency. 5. Maximum price at which copies of statements of accounts to be sold :- The maximum price at which copies of statements of accounts shall be sold by the Company shall be rupees five per copy. 6. Testing charges :- The maximum amount of the testing charges to be paid to the Company under sub-section (2) of Section 7D shall be Rs. 5/- and under sub-section (2) of Section 7H shall be Rs. 10/-. 7. Application for new connections :- (1) On receipt of an application for new connections, the Company shall forward it together with its remarks, if any, to the Secretary to the Government of Gujarat in the Development Department and shall not grant any new connection applied for unless it is sanctioned by the State Government. (2) The Company shall maintain a register in which it shall record the receipts of all applications for new connections in the order in which they are received. The Company shall also maintain a register showing the manner of disposal of such application. (3) The register maintained under sub-rule (2) shall be kept open for inspection by the Inspector or any other officer appointed by the State Government in this behalf. 8. Application under section 7-I and fees to be charged therefor. :- (1) An application under Section 7(I) shall be made in Form XII. (2) The fees to be charged for such application shall be as follows:- (a) for an application with regard to dispute about amount of charges levied by the Company for testing calorific value, pressure, purity or for testing meters - Rs. 15/-. (b) for an application with regard to dispute about amount of charges levied by the Company for testing calorific value, pressure, purity or for testing meters - Rs. 15/-. 9. Inspectors fees :- The fees for the service of the Inspector under section 7-K shall be Rs. 15/-. 10. Reconnection charges :- The reconnection charges to be paid to the Company under section 7-J, 7-L or 7-N shall be Rs. 5/-. 11. Fixing, maintaining etc., of installation, meters and other fitting up to the meter :- (1) The Company shall be responsible for fixing and maintaining the Installations, meters and other fittings up to the meter and for getting them periodically Inspected by its authorised representatives. (2) Any defects noticed in the installation, meters or fittings, up to the meter during such periodical inspections, shall be remedied within 24 hours from the notice of the defects and adequate precautions shall be taken by the Company for prevention of loss of life or damage to property at all times. In the event of a report leakage of gas at the consumer's premises the Company shall take prompt measures by sending a duly authorised representative to Inspect the installation at the consumer's premises and remedy the defect thereto with the least possible delay. (3) The Inspector, or any of his duly authorised assistants, shall carry out periodical Inspections of measuring and recording instruments and where defects are noticed, he shall bring the defects to the notice of the Company by serving it with a notice in Form XIII. (4) The Company shall, within 48 hours of the receipt of such notice, correct the defects pointed out by the Inspector or his authorised assistants except those which are beyond its control. Where such defects cannot be rectified due to causes beyond the Company's control, recording or measuring instruments shall be removed from the installation and put out of use until the defects are rectified to the satisfaction of the Inspector or his assistants. 12. Qualification of Inspector :- For appointment to the post of Inspector a candidate must possess a degree in Mechanical Engineering, Chemistry or Chemical Engineering of a recognised University or any other equivalent qualification.