Section 3 in The Petroleum and Natural Gas Regulatory Board (Determining Capacity of Petroleum, Petroleum Products and Natural Gas Pipeline) Regulations, 2010
3. Applicability.
(1)These regulations shall apply to an entity :-(a)which is laying, building, operating or expanding or which proposes to lay, build, operate or expand a petroleum, petroleum products and natural gas pipeline;(b)which proposes to lay a dedicated pipeline or is directed by the Board to convert a dedicated pipeline for supply of petroleum, petroleum products and natural gas into a common or contract carrier petroleum, petroleum products and natural gas pipeline; or(c)which proposes extension or expansion of pipeline resulting into increase in capacity of the petroleum, petroleum products and natural gas pipeline.(2)These regulations cover the procedure, parameters both constant and variable and frequency of declaration of pipeline capacity in MMSCMD for Natural Gas pipeline or in MMTPA for petroleum and petroleum products pipeline.
