Section 3(4) 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
(4)which is either authorized or is directed by the Board for conversion of a dedicated pipeline into a common carrier or contract carrier under the relevant regulations:Provided that the entity is either engaged or proposes to engage in the activity of marketing of natural gas:(a)either on, its own;(b)through a division, business unit or such other categorization made for different business segments by the entity but without separating the ownership and management control of the same into another entity; or(c)through its affiliate,
