Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 5 in The Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Regulations, 2008

5. Gas parameters.

(1)The authorized entity as referred to in sub-regulation (2) of regulation 3 shall formulate the calorific value (CV) band for the natural gas to be transported through natural gas pipeline keeping in view the following parameters, namely:-
(a)CV of its own natural gas proposed to be transported;
(b)CV of firmed up contracted capacity of natural gas;
(c)requirements of downstream consumers of natural gas on the pipeline;
(d)technical requirement of the pipe line system; and
(e)CV band of the inter-state pipelines either supplying natural gas into the pipeline system or receiving natural gas from this pipeline system.
(2)The transporter shall publish CV band referred to in sub-regulation (1) on its website within a period of one month of authorized by the Board, as referred to in sub-regulation (2) of regulation 3, under intimation to the Board.Provided that the entities authorized before the publication of these regulations shall publish the CV band within a period of one month of the date of publication of these regulations.
(3)CV band referred to in sub-regulation (1) shall be applicable to all shippers on non-discriminatory basis.
(4)The transporter may review the CV band for natural gas from time to time taking into account new major source of gas supplies or new consumers:Provided that CV band so updated shall not adversely affect any of the existing shippers:Provided further that transporter shall immediately inform the Board as and when such-up-dation is carried out by the transporter besides putting the same on its web site.
(5)The threshold limits for other elements in natural gas like CO2, CO, H2S, N2, O2, water dew point, hydrocarbon dew point, etc. shall be as given in Schedule II.
(6)The transporter shall define the gas parameters at entry points in terms of gas hydraulics specifying the acceptable range of pressure and temperature and the same shall be hosted on the website of the transporter.
(7)Shipper shall supply gas conforming to all parameters specified in sub-regulations (1), (4) to (6) and the transporter shall deliver gas at exit point conforming to parameters of gas as specified in sub-regulations (1),(4) and (5):Provided that the pressure and temperature shall be as per the contract between shipper and the transporter.