Bombay Gas Supply Rules, 1940

The Bombay Gas Supply Rules, 1940

Published vide Notification G. N., P. W. D., No. 2186/36-3, dated 6th November, 1940 (B. G., Part 4-B, page 1148)

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LEGISLATIVE HISTORY 6

In exercise of the powers conferred by section 11 of the Bombay Gas Supply Act, 1939 (Bombay 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. Definitions.- 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 Bombay;

(3) words and expressions used in the Act and not defined in these rules shall have the meanings 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 Recounts.- The statement of accounts rendered under rule 3 shall 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 Sterling 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 charge to be paid to the Company under sub-section (2) of section 7-D shall be Rs. 5 and under sub-section (2) of section 7-H shall be Rs. 10.
7. Application for new connections.- (1) On receipt of an application for new connection, the Company shall forward it together with its remarks, if any, to the Secretary to the Government of Bombay 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 applications.

(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 regarding disputes as to the quantity of gas consumed - Rs. 15.

(b) for an application with regard to dispute about amounts of charges levied by the Company for testing Calorific value, pressure, purity or for testing meters - Rs. 15.

9. Inspector's fees.- The fees for the services of the Inspector under section 7-K shall be Rs. 15.
10. Reconnection charges.- The reconnection charges to be paid to the Company under sections 7-J, 7-L, or 7-N shall be Rs. 5.
11. Fixing, maintaining, etc., of installation, meters and other fittings up to the meter.- (1) The Company shall be responsible for fixing and maintaining the installations, meters and other fittings upto the meter and for getting them periodically inspected by its authorised representatives.

(2) Any defects noticed in the installations, 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 of 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 Mathematical Engineering, Chemistry or Chemical Engineering of a recognised University or any other equivalent qualifications.

Model Form of Account prescribed under the Bombay Gas Supply Act, 1939

(See section 3 and rule 4)

The .................................... Company.

No. I

For the year ending .................

Statement of Share Capital appropriated for the purposes of the undertaking authorised at the end of the year.

Description of Capital	Authorised by	Number of shares issued	Nominal amount of Share	Called up per Share	Total paid up	Issued not paid up	Remaining unissued	Total amount authorised
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)

No. II

For the year ending..................

Statement of Loan Capital appropriated for the purposes of the undertaking authorised at the end of the year.

Description of Loan	Amounts borrowed				Remaining borrowing powers	Total amount of borrowing powers
	At per cent.	At per cent.	At per cent.	Total

Total Share Capital Paid Up - See No. I

Total Loan Capital Borrowed - See No. II

Total Capital Received ________________

No. III - Capital Amount

For the year ending ..............................

Dr.

	Expenditure up to end of previous year	Expended during the year	Depreciation written off during the year	Total expenditure to
1. To Preliminary expenses (to be specified) 2. To Lands including lav; charges incidental to acquisition 3. To Buildings 4. To Plant 5. To Gas Holders 6. To Mains 7. To Service connections 8. To Meters and fees for certifying under the Act 9. To Special items (to be specified) Total expenditure To Balance of Capital Account

Cr.

	Receipts up to end of previous year	Received during the year	Total receipts to
1. By Ordinary shares of 2. By Preference shares of 3. By Debenure Stock 4. By Mortgages and bonds 5. By Amounts received in anticipation of calls 6. By Premiums received in respect of shares issued in years 1911 and 1912 7. By Other receipts (to be specified) Total receipts By Balance of Capital Amount

No. IV - Revenue Account

For the year ending ..............

To Manufacture of Gas -		By Sale of Gas -
Coal, Coke and Oil including freight, dues and unloading (see Account No. IX)		Private Gas Rental Public Lighting under contracts Less - Cost of maintenance
Salaries of Engineers and Officers at Works		(Gas sold cubic ft.)
Wages (carbonizing)		By Rental - Meters
Purification, including for Labour		Prepayment Meters Stoves and Refrigerators
Repairs and Maintenance of Works and Plant, Materials and Labour		By Residual Products - Coke (Less for Labour) Tar
To Distribution of Gas-		By Transfer Fees
Salaries and Wages of Officers (including Rental Clerks)		By Rents Receivable
Repair, Maintenance and Renewal of Mains and Services, Material and Labour
Repair and Renewal of Meters, Stoves and Refrigerators
Fittings
To Rent, Rates and Taxes (Income Tax not to be included)
To Management -
Directors' Allowance (including Schedule E - Income Tax)
Company's Auditors
Salaries of Secretary, Accountant and Clerks
Collector's Salaries and Commission Stationery and Printing General Charges
To Gratuities and Allowances
To Bad Debts
To Law Charges
To Superannuations
To Passages
To Depreciation
To Provident Fund
To Workmen's Compensation Insurance
To Gratuity Account		_________
To Balance carried to Net Revenue Account
		_________ _________	_________ _________

No. V - Net Revenue Account

For the year ending ..................

Dr.

Cr.

1.	To Interest on debentures accrued due to date		1.	By Balance from last account Less dividend paid
2.	To Interest on mortgages and bonds accrued due to date		2.	By Balance brought from Revenue Account (No. IV)
3.	To Interest on temporary loans accrued due to date		3.	By Interest on money at deposit
4.	To Dividend on preference stock		4.	By Interest on Investments
5.	To income-tax paid
6.	To Interest on Provident Fund
7.	To Exchange
8.	To Depreciation of Investment
9.	To Interest on Reserve Fund
10.	To Interest on Renewal Fund
11.	To Balance available less dividend on Ordinary Stocks or Shares.

No. VI - Reserve Fund Account

For the Year ending.

Dr.

Cr.

1.	Amount paid out (items to be specified)		1.	By Balance brought from last account
2.	Amount of balance to next account		2.	By Amount brought from Net Revenue Account
			3.	By Interest on money at deposit

No. VII - Depreciation Fund Account

For the year ending ..........

Dr.

To Balance	1.	By Balance from last account
	2.	By Interest on investments
	3.	By Amount brought from Revenue Account
	(Description of investments to be (specified)

No. VII-A - Renewal and Contingency Fund

To Balance	By Balance from last account
	By Interest on amount used in Company's business
	By Amount brought from Revenue Account

No. VIII - Statement of Coals

For the year ending .........

Description of coal	In Store on	Received during the year	Carbonized during the year	Used and sold during the year	In Store on
Common	Tons	Tons	Tons	Tons	Tons

No. IX - Statement of Residual Products

	In Store on	Made during the year	Used during the year	Sold during the year	In Store on
Coke Tons Breeze Tons Ash Pan Tons Breeze Tar Gallons

No. X - General Balance Sheet

For the year ending............

	Liabilities			Assets
1.	Capital account : Amount received as per Account No. III		1.	Capital account : Amount of expenditure for works as per Account No. III.
2.	Sundry creditors due on construction of plant and machinery, coal and coke, stores, etc.		2.	Stores on hand
3.	Sundry creditors on open accounts		3.	Sundry debtors
4.	Net revenue account : Balance at credit thereof		4.	Preliminary expenses awaiting adjustment
5.	Reserve fund account : Balance at credit thereof		5.	Securities as held (Cost price) less depreciation
6.	Renewal and Contingency Fund		6.	Special items (to be specified)
7.	Depreciation Fund account		7.	Cash at bankers
8.	Special items (to be specified) Provident Fund Dividends Outstanding		8.	Cash on hand
Total			Total

No. XI - Statement of Gas manufactured, sold, etc.

Total manufacture of gas in 1,000 cft.	1,000 cft. of gas
	Public lamps	By special contract	Consumers by meter by lighting purposes	Consumers by meter for heating purposes	Total
(1)	(2)	(3)	(4)	(5)	(6)

 

1,000 cft. used on works	Total 1,000 cft. accounted for	1,000 cft. not accounted for	Number of public lamps connected	Total consumers connected	Maximum capacity of plant per 24 hrs. 1,000 cft.	Maximum demand per 24 hrs. 1,000 cft.
(7)	(8)	(9)	(10)	(11)	(12)	(13)

Form XII

Form of Application under section 7-I of the Bombay Gas Supply Act, 1939

(See rule 8)

To

The Gas Inspector,

.............................................

Where a dispute has arisen between

me the company

and

the Company Shri/Shrimati

 

as to the

quantity of gas consumed

amount of charge levied by the Company for the

supply of gas testing of calorific value testing of pressure testing of purity testing of meter

 

I, ................................................. of ............................................ I, .......................................... on behalf of the Company,

hereby refer the dispute to you for decision under sub-section (1) of section 7-I of the Bombay Gas Supply Act, 1939.

2. The particulars of the dispute are as follows :-

(a) The quantity of gas consumed is as assessed by

the company Shri/Shirmati

while the same as assessed by

me the company

is .............

 

(b) The charges for supply of gas is as assessed by

the company Shri/Shirmati

while the same as assessed by

me the company

is .............

 

(c) The charges for testing

calorific value of pressure purity

of gas supplied is as assessed by

the Company Shri/Shrimati

while the same as assessed by

me the company

is .................

 

(d) The charges for the testing of meter is as assessed by

the company Shri/Shirmati

while the same as assessed by

me the company

is .................

3. The prescribed fees have been paid. Treasury Receipt No. .............. dated .................. is sent herewith in proof of the payment.

(Any other matter which the applicant desires to mention may be mentioned below.)

Dated :

Signature

Form XIII

Form of Notice to be served by the Inspector or his duly authorised assistant on the Company

[See rule 11(3)]

To

.........................................

Where the following

recording measuring

instruments placed at .......................... are defective in respect of .....................

(Here specify the instruments)

You are hereby requested to remove the above defects within 48 hours of the receipt of this notice.

In the event you are not able to remove the above defects you shall report to me the reason therefor.

Dated :

Signature ..................

Designation ..............

Notifications

1. N., I. & L. D., No. GCS. 1160/150595-IND-I, dated 31st December, 1960 (M. G., Part IV-B, page 91)- In exercise of the powers conferred by sub-rule (3) of rule 7 of the Bombay Gas Supply Rules, 1940, and in supersession of the orders issued by the former Government of Bombay, Development Department, No. GAS. 1452-V, dated the 8th May, 1952, Government is pleased to appoint the Senior Industries Inspectors attached to the Raw Materials Branch of the Directorate of Industries also as officers authorised to inspect the registers maintained by the Bombay Gas Company Limited, under sub-rule (2) thereof.