Section 5A in Petroleum and Natural Gas Regulatory Board (Determination of Natural Gas Pipeline Tariff) Regulations, 2008
5A. [ Procedure for Determination of Unified Tariff and matters incidental thereto. [Inserted by Notification No. F. No. PNGRB/COM/2-NGPL/Tariff (3)/2014 Vol-IV(Part-1) (P-1439), dated 23.11.2020 (w.e.f. 20.11.2008).]
(1)Notwithstanding anything contained in these regulations, Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Natural Gas Pipelines) Regulations, 2008 and any other regulation made under the Act and for the time being in force, invoicing entity shall raise invoice towards and collect the unified tariff for unified contractual path instead of the approved tariff from the shipper and the shipper shall be liable to pay such unified tariff to such invoicing entity.(2)The invoice referred to in sub-regulation (1), shall be raised for the quantity of gas delivered to the shipper by the transporter at the unified exit point and the ship or for pay quantity: Provided that the entity laying, building, operating or expanding natural gas pipeline other than the one which is part of national gas grid system shall continue to charge the approved tariff from the shipper and the shipper shall continue to pay the approved tariff to such entity.(3)Revenue entitlement of the entities laying, building, operating or expanding natural gas pipelines which are part of the national gas grid system under unified tariff system, shall be the revenue with reference to approved tariff for such natural gas pipelines, that is to say that the entities shall remain revenue neutral and the procedure for determination of unified tariff shall be as specified in Part A of Schedule B of these regulations and the procedure for settlement amongst the pipeline entities shall be as specified in Part B of Schedule B.(4)Considering the experience and suggestions, if any, received from the stakeholders during the initial period of six months from the date of the commencement of the Petroleum and Natural Gas Regulatory Board (Determination of Natural Gas Pipeline Tariff) Second Amendment Regulation, 2020, the Board may, by order notified in the official gazette, suitably modify the provisions of this regulation, wherever considered necessary, and on the issue of such order, this regulation shall be deemed to be modified accordingly.]
