Section 2 in The Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Regulations, 2008
2. Definitions.
(1)In these regulations, unless the context otherwise require,(a)"access arrangement" means a document of the transporter specifically defining terms and conditions for the access to the gas pipeline and placed on the web site of the transporter;(b)"Act" means the Petroleum and Natural Gas Regulatory Board Act, 2006";(c)"a homogeneous area" (AHA) means a part of the pipeline within which the gas of similar specifications including calorific value is received or delivered over a specified time period;(d)"allocated capacity" means the scheduled maximum daily quantity agreed between the shipper and the transporter;(e)"appointed day" means the date of October 1, 2007 when the Central Government notified the establishment of the Petroleum and Natural Gas Regulatory Board;(f)"Board" means the Petroleum and Natural Gas Regulatory Board (PNGRB) established under the Petroleum and Natural Gas Regulatory Board Act 2006;(g)"booked capacity" means maximum daily quantity (MDQ) of gas on any day to be delivered at an entry point or off taken at an exit point as per the contract between the shipper and the transporter;(h)"contracted capacity" means the natural gas volume contracted for transportation through a pipeline system on daily, monthly or yearly basis;(i)"custody transfer meter" means a device or a set of devices which measures the quantity of natural gas (in terms of volume and energy) for transfer of custody from one entity to another;(j)"dispute" means any dispute or difference arising between the entities under or in connection with these regulations or the access arrangement;(k)"entry point" means the point at which the gas delivered by shipper is injected into the natural gas pipeline;(l)"exit point" means the point at which the gas is withdrawn from the natural gas pipeline for delivery to the shipper or end consumer as agreed between transporter and shipper;(m)"maximum daily quantity" means the maximum volume of natural gas contracted, booked or scheduled for delivery in a particular day within twenty four hours of the day;(n)"natural gas pipeline" means any pipeline including spur lines for transport of natural gas and includes all connected equipments and facilities, such as, compressors, storage facilities, metering units, etc. but excludes-(i)dedicated pipeline laid to transport natural gas to a specific customer to meet his requirement and not for resale;(ii)pipelines in a city or local natural gas distribution network which are regulated by the Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008.(o)"natural gas pipeline section" means a part of natural gas pipeline between an entry point and an exit point or between two exit points;(p)"marketeer" means an entity dealing with the marketing or trading of natural gas;(q)"off-spec natural gas" means the natural gas which does not conform to the parameters specified at sub-regulations (1), (4), (5) and (6) of regulations 5;(r)"operating pressure" means the pressure corresponding to a particular flow rate at which the natural gas pipeline is operated;(s)"shipper" means an entity and also includes a consumer who intends to utilize the capacity in the pipeline for transmission of gas;(t)"system use gas" (SUG) means the quantity of gas used by the transporter for the operation and maintenance of the pipeline system, including but not limited to, compressors, gas heaters, close cycle vapour or thermo electric gas turbines for cathodic protection and supervisory control and data acquisition (SCADA) system;(u)"transmission loss" (TL) means the quantity of gas which is unaccounted for whatsoever reason including blow downs, venting or releases during regular operation and maintenance of the pipeline system or due to inaccuracy of custody meter;(v)"transporter" means an entity authorized by the Board or authorized by the Central Government prior to the appointed date for laying, building, operating or expanding a natural gas pipeline;(w)"transmission service" means the service consisting of taking delivery of the gas made available by a shipper at one or more entry points along the pipeline system and delivering an equivalent quantity of gas in terms of energy at one or more exit points in accordance with the terms and conditions laid down in the access arrangement and contract signed between the shipper and the transporter and complying with the provisions of these regulations;(x)"unit of measurement" means unit for measurement of quantity of gas and shall be in million British thermal units (MMBTU) or Kilo calories.(2)All other words and expressions used herein but not defined shall have the same meanings respectively assigned to them in the Act.
