Section 10(2) 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
(2)In addition to any other reporting requirements contained in this code, the entity shall provide the following information within a period of one month of the notification of these regulations, namely:-(a)list of all affiliates with whom the entity transacts including business addresses, list of the officers and directors and description of the business of its affiliate;(b)corporate organization chart indicating relationships and ownership percentages;(c)costing policy of the entity with respect to the regulated activity including the basis followed by the entity for allocation of common expenditure; and(d)any other relevant information as deemed fit by the Board:Provided that the entity shall update the information provided to the Board under clauses (a) to (d) for any change within a period of one month of the occurrence of, such a change.
