Section 13 in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010
(1)An authorized entity is required to provide, on a quarterly basis, a progress report detailing the clearances obtained, targets achieved, expenditure incurred, works-in-progress and any other relevant information in the form at Schedule E.(2)The Board, directly or through an approved third party agency, shall seek compliance by the entity to the relevant regulations for technical standards and specifications including safety standards through conduct of technical and safety audits during the pre-commissioning phase, as we was on an on-going basis thereafter, for ensuring safe commissioning, and operation and maintenance of the petroleum and petroleum products pipeline.(3)The Board may allow re-routing of the petroleum and petroleum products pipeline provided that such re-routing does not result in increase in petroleum and petroleum products pipeline length by more than ten per cent. of the authorized length of the petroleum and petroleum products pipeline:Provided that the petroleum and petroleum products pipeline tariff remains the same as per the authorization.(4)The Board shall monitor the progress of the entity in achieving various targets with respect to the petroleum and petroleum products pipeline project and, in case of any deviations or shortfall; advise remedial action to the entity.
