Section 3 in The Petroleum and Natural Gas Regulatory Board (Affiliate Code of Conduct for Entities Engaged in Marketing of Natural Gas and Laying, Building, Operating or Expanding Natural Gas Pipeline) Regulations, 2008
3. Application.
- These regulations shall apply to an entity -(1)which proposes to lay, build, operate or expand natural gas pipeline and is authorized to do so under the Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Natural Gas Pipelines) Regulations, 2008;(2)which is laying, building, operating or expanding natural gas pipeline and has been authorized to do so under the Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Natural Gas Pipelines) Regulations, 2008;(3)which is authorized by the Central Government before the appointed day for laying, building, operating or expanding natural gas pipeline; or(4)which is either authorized or is directed by the Board for conversion of a dedicated pipeline into a common carrier or contract carrier under the relevant regulations:Provided that the entity is either engaged or proposes to engage in the activity of marketing of natural gas:(a)either on, its own;(b)through a division, business unit or such other categorization made for different business segments by the entity but without separating the ownership and management control of the same into another entity; or(c)through its affiliate,
