Section 7(e) in The Petroleum and Natural Gas Regulatory Board (Determining Capacity of Petroleum, Petroleum Products and Natural Gas Pipeline) Regulations, 2010
(e)there is addition or deletion of facilities for example, compressor or pumping station, loop lines or any other facility;(ii)The entity shall submit the details of the so re-determined capacity of the pipeline to the Board in line with the provisions of these regulations for the purpose of declaration of capacity.
