Section 7 in The Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for Natural Gas Pipelines) Regulations, 2009
7. Compliance to these regulations.
(1)The Board shall monitor the compliance to these regulations either directly or through an accredited third party as per separate regulations on third party conformity assessment.(2)If an entity has laid, built, constructed or expanded the natural gas pipeline network based on some other standard or is not meeting the requirements specified in these regulations, the entity shall carry out a detailed technical audit of its infrastructure through a Board authorized or approved third party agency. The entity thereafter shall submit the compliance report prepared by the third party along-with its time-bound mitigation plan and implementation schedule to the Board for authorization within six months from the date of notification of these regulations.(3)The continuation of operation of existing natural gas pipeline network shall be allowed only if it meets the following requirements, namely:-(i)The natural gas pipeline system shall have been tested initially at the time of commissioning in accordance with ASME B 31.8. The entity should have proper records of the same such test record shall have been valid for the current operation. Alternatively, if such a record is not available, the entity should produce in service test record of the natural gas pipeline network having been tested as per ASME B 31.8;(ii)The natural gas pipeline system has leak detection system in position compressor station, gas receiving and terminal station and is operative;(iii)There shall be protection of the system against third party damages:Provided that-(a)the entity shall submit self-certification in support of meeting the above requirements within a month of notification of these regulations;(b)certifications referred to in para (a) shall be done for natural gas pipeline in construction and commissioning, operation and maintenance. The self certification shall be submitted to the Board with mitigation plan and implementation schedule;(c)the critical components of the system as identified by the Board for such existing networks shall be complied with these regulations within a period specified at Appendix I and the authorized entity shall maintain the integrity of the existing natural gas pipeline system at all times; and(d)provisions of these regulations related to operation and maintenance procedures shall also be applicable to all such existing installations.
