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[Cites 0, Cited by 0] [Section 5(6)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(6)(b) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008

(b)entity is technically capable of laying and building CGD network as per the following qualifying criteria, namely:-
(i)entity has on its own in the past laid and built either a [hydrocarbon steel pipeline] [Substituted 'hydrocarbon pipeline' by Notification No. G.S.R. 605(E), dated 19.7.2010 (w.e.f. 19.3.2008)] of a length not less than three hundred kilometers on a cumulative basis or a CGD network; [or] [Inserted by Notification No. F.No.PNGRB/Auth./CGD/Amd/2018, dated 6.4.2018 (w.e.f. 19.3.2008).]
(ii)entity has a joint venture with another entity (with at least eleven percent equity holding by that entity) which in the past has laid and built either a [hydrocarbon steel pipeline] [Substituted 'hydrocarbon pipeline' by Notification No. G.S.R. 605(E), dated 19.7.2010 (w.e.f. 19.3.2008)] of a length not less than three hundred kilometers on a cumulative basis or a CGD network; [or] [Inserted by Notification No. F.No.PNGRB/Auth./CGD/Amd/2018, dated 6.4.2018 (w.e.f. 19.3.2008).]
(iii)entity intends to lay and build proposed city or local gas distribution network on lump sum turnkey or project management consultancy basis through one or more technically competent firms which in the past have laid and built either a [hydrocarbon steel pipeline] [Substituted 'hydrocarbon pipeline' by Notification No. G.S.R. 605(E), dated 19.7.2010 (w.e.f. 19.3.2008)] of a length not less than three hundred kilometers on a cumulative basis or a CGD network and the entity shall also enclose a list of such firms alongwith aforesaid proof of their technical competence: