Section 9(1) 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
(1)The entity shall be responsible for ensuring compliance with this code and shall-(i)perform an internal review on a quarterly basis establishing compliance by the entity to the code;(ii)circulate the code to its employees and make them aware of its compliance;(iii)monitor compliance by its employees to this Code; and(iv)maintain verifiable record of documentation establishing such compliance.
