Section 6(a) in The Petroleum and Natural Gas Regulatory Board (Determining Capacity of Petroleum, Petroleum Products and Natural Gas Pipeline) Regulations, 2010
(a)The Board, after having satisfied with the data submitted by the entity regarding capacity of the pipeline, shall decide-(i)to reject the capacity so determined, and direct the entity to revise the capacity calculations based on the revised parameters; or(ii)to go ahead with the proposal with or without modification;
