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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(i) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008

(i)"piped natural gas" (hereinafter referred as PNG) means natural gas transported through pipelines [or cascades or any other permitted mode] [Inserted by Notification No. F.No.PNGRB/Auth./CGD/Amd/2018, dated 6.4.2018 (w.e.f. 19.3.2008).] in a CGD network for consumption by any customer in domestic, commercial or industrial segments and includes natural gas supplied to an online CNG station before its compression.
(ia)[ "pre-determined penalty" means penalty leviable or levied at the pre-determined rates as specified in regulation 16 for under- achievement of work programme in each contract year; [Inserted by Notification No. F.No.PNGRB/Auth./CGD/Amd/2018, dated 6.4.2018 (w.e.f. 19.3.2008).]
(ib)"successful entity" means the entity which submits bid and is granted the authorisation for the development of CGD network for a particular geographical area and the remaining entities submitting the bid for such development and not granted authorisation are referred to as unsuccessful entities;
(ic)"transportation rate for CGD" means the unit rate of tariff (excluding statutory taxes and levies) in rupees per million British Thermal Units (Rs. /MMBTU) for all the categories of customers of natural gas in a CGD network to be paid by an entity to the entity authorised to operate the CGD network;
(id)"transportation rate for CNG" means a charge (excluding statutory taxes and levies) in rupees per kilogram (Rs. /kg) for online compression of natural gas into compressed natural gas (herein after also referred to as CNG) for subsequent dispensing to customers in a [CNG station] to be paid by an entity to the entity authorised to operate the CGD network;
(ie)[ "work programme", until issuance of authorisation letter, means number of domestic PNG connections, number of CNG stations and Inch-kilometer of steel pipeline network as quoted by the bidder in the bid and after such issuance means number of domestic PNG connections, number of CNG stations and Inch-kilometre of steel pipeline network as mentioned in the authorisation letter as per Schedule-D;] [Substituted by Notification No. F.No.PNGRB/Auth./CGD/Amd/2018/2, dated 27.4.2018 (w.e.f. 19.3.2008).]]