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Union of India - Section

Section 1st in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Natural Gas Pipelines) Regulations, 2008

1st. Floor, World Trade Centre

Babar Lane, Connaught Place,New Delhi - 110001.Sub: Application-cum-bid for grant of authorization for laying, building, operating or expanding natural gas pipeline <name indicating the proposed route from the starting point till the end-point> under the Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Natural Gas Pipelines) Regulations, 2008.(Attach separate sheets for providing information wherever necessary)
Part-I- General details of the entityand technical details of the project (to be submitted in aproperly earmarked, sealed and separate envelope)
1 Details of the entity  
A Name of the entity  
B Type of firm - Public Limited Company / PrivateLimited Company / Partnership firm / Proprietorship firm / others(please specify and attach copy of Articles of Association orPartnership deed, etc., as applicable).  
C Date of incorporation and date of commencement of business.  
D Address of registered office.  
E Name, addresses, telephone numbers, e-mail ID of alldirectors/ partners / proprietor (please provide full detailswith STD Code and Pin Code).  
     
2 Financial details  
A Share capital or proprietor's own funds as applicable.  
B Loans - amount, tenure, moratorium period, rateof interest, taken from and asset mortgaged or hypothecated forsecuring the same, if any.  
C Reserves, if any  
D Fixed Assets  
E Current Assets  
F Current Liabilities  
G Sales Turnover  
H Profit After Tax  
  (Attach copies of audited Profit and LossAccount and Balance Sheet for last three financial years) - Incase entity is a subsidiary company, copies of audited Profit andLoss Account and Balance Sheet for last three financial years ofthe parent company to be attached.  
     
3 Business activities of the entity  
A Details of all existing natural gas pipelines,if any, and including design specifications, installed capacity,capital cost, year-wise details of operating cost, date ofcommissioning, gas volumes transported alongwith details ofcustomer profile, map and drawings showing details of existingfacilities and future plan, natural gas sources, unit natural gaspipeline tariff being charged, etc.  
B Details of existing tie-up or collaboration with any entityfor transport of natural gas for existing natural gas pipelines.  
C Details of other business, if any, being carried out by thepromoters for the last five years.  
     
4 Ownership and affiliate details  
A Details of promoters  
B Details of all affiliates of the entitymentioning the business relationship between the entity and theaffiliates ("affiliate" means as defined in therelevant regulations for affiliate code of conduct).  
C The entity undertakes to produce all relevant records ordocuments of itself and its related entities on demand by theBoard. Yes / No
D Is the entity a company registered under Companies Act, 1956? Yes / No
E Is the entity promoted by a company registered under CompaniesAct, 1956? Yes / No
F The entity undertakes to become a company, incase it is not a company at the time of submission of thisapplication-cum-bid, under the Companies Act, 1956 on beingselected for grant of authorization Yes / No
G Promoters undertaking in the form of letter ofcomfort stating that their financial contribution in the projectshall be converted in to equity share capital within three monthsof the date of grant of authorization. Enclose the letter ofcomfort from the promoters. Yes / No
     
5 Technical details of the proposed natural gas pipeline project  
A Name of the proposed natural gas pipeline project.  
B Detailed map indicating the route of the proposed natural gaspipeline with following details:(a) tariffzones marked along the proposed route(b) depiction ofdistrict, city, town, taluka or any other area falling in eachtariff zone either fully or partially(c) entry and exitpoints(d) spur line(e) inter-connection point(f)depiction of the proposed major facilities, such as compressors,tap-off points, etc.  
C Technical specifications of the projectattaching the copy of the DFR and covering full details ofpipeline design, pressure, length of network, pipeline diameter,pipeline thickness, route, corrosion protection arrangements,natural gas injection points, tap-off points, main block valves,isolation valves, emergency shutdown valves, meteringarrangements, HSE measures, etc.  
D Development plan envisaged for the proposednatural gas pipeline project - design and installed capacityalong with details of phased-out capital expenditure plansincluding the projected dates of commencement of operationsphase-wise and the details of the activities or targetsassociated with the completion of the project to be enclosed.  
E Proposed plan for:(i)sourcing of natural gas for injection in the natural gaspipeline;(ii) phase-wise capacity tie-up in the proposednatural gas pipeline.  
F Are all applicable technical standards,specifications including safety standards, as specified under therelevant regulations for technical standards and specifications,including safety standards have been considered and complied within designing the proposed natural gas pipeline? Provide fulldetails. Yes / No
G Attach copy of the Disaster Management Plan.  
H Is the project entitled to any subsidy,exemption, deferment or waiver of any statutory levy (includingincome tax) from the Central or the State Governments? If yes,give complete details indicating the year-wise utilization planof the entity. Yes / No
I Non-refundable Application fee under the regulation 5(6). Rs. <____>
  Demand draft or pay order  
  Demand draft or pay order number and date  
  Name of issuing bank and branch  
J Bid bond Rs. <____>
  Demand draft or pay order  
  Demand draft or pay order number and date  
  Name of issuing bank and branch  
 
Part-II: Financial bid (to be submittedin a separate earmarked sealed envelope) to be opened for thoseentities qualifying the minimum eligibility criteria underregulation 5(7)
A Present Value (PV) of the unit natural gaspipeline tariff bid under this criterion for the first tariffzone in the natural gas pipeline over the economic life of theproject (which is twenty five years from the date ofauthorization). [natural gas pipeline tariff bid shall be for eachyear of the economic life of the project]. PV of the unit natural gas pipeline tariff bidfor the first tariff zone for each year of the economic life ofthe project using the discount rate of 12% is Rs.<____> perMMBTUYear-wise unit natural gas pipeline tariff bid for firsttariff zone-Year 1: Rs.<____>per MMBTUYear 2: Rs.<____>per MMBTU::Year 25:Rs.<____>per MMBTU
B Percentage increase bid under this criterionwhich when multiplied with the unit natural gas pipeline tariffbid for each of the year of the economic life of the projectunder clause A shall determine the incremental unit natural gaspipeline tariff for the second tariff zone over the first tariffzone for each of the year. [a single number is to be bid]. <____> % increase bid
C Percentage increase bid under this criterionwhich when multiplied with the unit natural gas pipeline tariffbid under clause A for each of the year of the economic life ofthe project and the percentage bid under clause B shall determinethe incremental unit natural gas pipeline tariff for the thirdtariff zone over the second tariff zone for each of theyear:Provided that for each successive tariff zone, theincremental increase in the unit natural gas pipeline tariff foreach of the year of the economic life of the project shall bedetermined by multiplying the percentage increase bid under thiscriterion with the incremental increase in unit natural gaspipeline tariff for the immediate preceding tariff zone for eachof the year. [a single number lower than one hundred percent is tobe bid]. <____> % increase bid
D Present value of the natural gas volumes (inmillion standard cubic meters per day) proposed to be transportedin the natural gas pipeline over the economic life of theproject. [natural gas volumes bid for transporting in the naturalgas pipeline shall be for each year of the economic life of theproject]. PV of the natural gas volumes bid for transport in the naturalgas pipeline for each of the year of the economic life of theproject discounted at twelve percent is <____> millionstandard cubic meters per day (MMSCMD).Year-wise natural gas volumes bid -Year 1: <____> MMSCMDYear 2: <____> MMSCMD:Year 25: <____> MMSCMD
Note:-Please enclose a copy of the approved DFR of theproposed natural gas pipeline project for the purpose ofsub-regulation (3) of regulation 7.
Declaration