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Union of India - Section
Section 7 in The Petroleum and Natural Gas Regulatory Board (Levy of Fee and Other Charges) Regulations, 2007
7. Interpretation.
- If any dispute arises with regard to the interpretation of any of the provisions of these regulations, the decision of the Board shall be final and binding.[Form I] [Substituted by Notification F.No. PNGRB/F&C Amendment PNGRB Regulations, dated 3.1.2019 (w.e.f. 26.11.2007).][See regulation 4(7)]| Name of the entity | ||||
| Address of the entity | ||||
| (a) Details of Other Charges paid or payable in respect of CGDNetworks | ||||
| Name of the CGD Networks (GA) | Population as per 2011 Census of India | Financial year from the start of grant ofauthorisation or acceptance thereof by the Board | Other charges paid or payable (Rs.) | Remarks |
| 1. | ||||
| 2. | ||||
| 3. | ||||
| … | ||||
| Sub-Total - (a) | ||||
| (b) Details of Other Charges paid or payable inrespect of Pipelines | ||||
| Name of the Pipelines (Natural Gas and Petroleumor Petroleum Products) | Revenue (excluding taxes) accrued during theprevious financial year | Other Charges paid or payable | Remarks | |
| 1. | ||||
| 2. | ||||
| 3. | ||||
| … | ||||
| Sub-Total - (b) | ||||
| Total – (a) + (b) | ||||
| Details of remittance Demand Draft or Pay orderNo. /Ref No. of Electronic payment, Date of Issue or Payment,Bank and branch at which payable Amount (in Rupees) |