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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Petroleum and Natural Gas Regulatory Board (Levy of Fee and Other Charges) Regulations, 2007

(1)Every application under various provisions of the Act shall accompany fee as specified below, namely: -
S.No. Activity under the provisions of the Act Fee (Rs.)
(1) (2) (3)
1. Registration under section 15 of the Act 10,00,000
2. Expression of interest for authorization 1,00,000
3. Application forauthorization under sub-section (3) of section 17 of the Act; orExclusivity of CGDnetwork separately, if not covered under such application forauthorization; orExpansion of c ommo ncarrier or contract carrier pipelines or CGD networks.---CGD Proposal:(a) GeographicalAreas with a population of one million and above as per latestCensus(b) OtherGeographical AreasPipeline Proposal:Spur linesTrunk lines upto 500KilometersTrunk lines more than 500 Kilometers 20,00,00015,00,00020,00,00030,00,00040,00,000
4. Formulation or updating or amending anyregulation or standard or specification including safety standard 20,000
5. Certified copy of the order of the Board 1,000
6. Modification or review of Board's order underclause (h) of sub-section (1) of section 13 of the Act 60,000
7. Obtaining a certified copy of an entry in theregister under sub-section (4) of section 14 of the Act (perpage) 200
8. Inspection of Petroleum and Natural GasRegister (per inspection) 10,000
9. (i) Filing acomplaint under sub-section (2) of section 25 of the Act (percomplaint) by -(a) Entities orcommercial customers(b) Voluntaryconsumer organization or non-Governmental organizationsrepresenting individuals other than on matters maintainablebefore a consumer Redressal Forum set up under the ConsumerProtection Act, 1986 (68 of 1986) as specified under sub-section(1) of section 25 of the Act.(ii) Filing of Miscellaneous Applications undersection 24 or 25 of the Act (not covered above) 2,00,0002,00030,000
10. Empanelment of ThirdParty Inspection Agency -(a) First Year(b) Subsequent years 1,00,00050,000]