Section 10 in The Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Regulations, 2008
10. Pipeline capacity booking.
(1)More than one shipper can hold capacity at any entry or exit point.(2)The booked capacity shall be through a contract between shipper and transporter under "Access Arrangements" in the form of MDQ.(3)When a transporter receives a request for access from a shipper it shall respond within three days after receiving the request from the shipper-(a)confirming that spare capacity exists to satisfy the request and specifying the charges and terms and conditions upon which it will make the service available;(b)advising that spare capacity does not exist to satisfy the request;(c)advising that the data provided by the shipper require technical study to accommodate his request and such study shall be completed within seven days from the date of receipt of request; or(d)advising that it is not technically or operationally feasible to provide access.(4)shipper may release the capacity in favour of other shippers to the extent of the capacity booked.(5)The shipper may assign in part or full the capacity booked by him or trade in open market and the transporter shall deliver the capacity in physical terms to any person or entity which wishes to take physical delivery on the basis of a valid contract.(6)The nomination of natural gas for transportation shall contain the expected gas flow details of one or more days daily-nominated quantities as per the agreed schedule between the shipper and the transporter.(7)The accounting of the gas shall be in energy terms and shall be based on Gross calorific value as defined in ISO 6976-1:1983(E).
