Section 5(1) in The Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Regulations, 2008
(1)The authorized entity as referred to in sub-regulation (2) of regulation 3 shall formulate the calorific value (CV) band for the natural gas to be transported through natural gas pipeline keeping in view the following parameters, namely:-(a)CV of its own natural gas proposed to be transported;(b)CV of firmed up contracted capacity of natural gas;(c)requirements of downstream consumers of natural gas on the pipeline;(d)technical requirement of the pipe line system; and(e)CV band of the inter-state pipelines either supplying natural gas into the pipeline system or receiving natural gas from this pipeline system.
