Section 7(2) in The Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for Natural Gas Pipelines) Regulations, 2009
(2)If an entity has laid, built, constructed or expanded the natural gas pipeline network based on some other standard or is not meeting the requirements specified in these regulations, the entity shall carry out a detailed technical audit of its infrastructure through a Board authorized or approved third party agency. The entity thereafter shall submit the compliance report prepared by the third party along-with its time-bound mitigation plan and implementation schedule to the Board for authorization within six months from the date of notification of these regulations.
