Section 10(3) in The Petroleum and Natural Gas Regulatory Board (Guiding Principles for Declaring or Authorizing Natural Gas Pipeline as Common Carrier or Contract Carrier) Regulations, 2009
(3)Notwithstanding anything in sub-regulation (1) and sub-regulation (2), the entity may, on a suo motu basis, apply to the Board seeking, declaration of a natural gas pipeline as a common or contract carrier and the Board after giving an opportunity of hearing to the entity, may, within a period of fifteen days from the receipt of such an application, declare the relevant natural gas pipeline as a common or contract carrier on such terms and conditions as it deems fit.
