Section 20(3) in The Petroleum And Natural Gas Regulatory Board Act, 2006
(3)The Board may, after following the procedure as specified by regulations under section 19 and sub-sections (1) and (2), by notification,-(a)declare a pipeline or city or local natural gas distribution network as a common carrier or contract carrier; or(b)authorise an entity to lay, build, operate or expand a pipeline as a common carrier or contract carrier; or(c)allow access to common carrier or contract carrier or city or local natural gas distribution network; or(d)authorise an entity to lay, build, operate or expand a city or local natural gas distribution network.
