Section 5 in Petroleum and Natural Gas Regulatory Board (Determination of Natural Gas Pipeline Tariff) Regulations, 2008
5. Form for data submission by entity for determination of natural gas pipeline tariff.
- Every entity shall submit to the Board the financial costs and other data in the form at Attachment 1 of Schedule A, if, as on the day of the notification of these regulations, the natural gas pipeline -(1)is not in operation, then at least six months before the likely date of commissioning of the natural gas pipeline, or within ninety days of the date of notification of these regulations, whichever is later; or(2)is already in operation, then, in relation to an entity referred to in -(a)clause (1) of regulation 3, within ninety days of the notification of these regulations;(b)clause (2) of regulation 3, within ninety days of the grant of authorization by the Board; or(c)clause (3) of regulation 3, within ninety days of the date of authorization by the Board:Provided that the entity shall charge initial unit natural gas pipeline tariff "on account basis" based on these regulations from the date of commissioning of natural gas pipeline referred to in clause (1) of regulation 3 or the date of authorization by the Board of natural gas pipeline referred to in clause (2) or clause (3) of regulation 3, as the case may be, till the date the Board provisionally fixes the initial unit natural gas pipeline tariff:Provided further that the entity shall carry out adjustments, with a retrospective effect with the customers for the difference between the initial unit natural gas pipeline tariff that the entity had so charged and that provisionally fixed by the Board.
