Section 2(1) in The Petroleum and Natural Gas Regulatory Board (Determination of Natural Gas Pipeline Tariff) Regulations, 2008
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Petroleum and Natural Gas Regulatory Board Act, 2006;(b)"appointed day" means the date of October 1, 2007;(c)"Board" means the Petroleum and Natural Gas Regulatory Board established under sub-section (1) of section 3 of the Act;(d)"capacity of natural gas pipeline" means the capacity of natural gas pipeline as specified under the Petroleum and Natural Gas Regulatory Board (Authorizing Entities for Laying, Building, Operating or Expanding Natural Gas Pipelines) Regulations, 2008:Provided that the capacity of natural gas pipeline in respect of entity authorized by the Central Government for laying, building, operating or expanding natural gas pipelines before the appointed day shall be as approved by the Board as per the basis specified in the relevant regulations for determining the capacity of natural gas pipeline;(e)"initial unit natural gas pipeline tariff" means the unit natural gas pipeline tariff determined for a period commencing from-(i)the date of commissioning of the natural gas pipeline in any financial year and ending on the last day of that financial year in case the natural gas pipeline is commissioned on or after the notification of these regulations; or(ii)the date of coming of the natural gas pipeline within the purview of these regulations in any financial year and ending on the last day of that financial year in case the natural gas pipeline is commissioned before the notification of these regulations:Provided that in case the period between the date of commissioning of the natural gas pipeline or the date of coming of the natural gas pipeline within the purview of these regulations in any financial year, as the case may be, and the last day of that financial year is less than one hundred and eighty three days, the initial unit natural gas pipeline tariff shall be for a period commencing from the date of commissioning of the natural gas pipeline or the date of coming of the natural gas pipeline within the purview of these regulations in the financial year and extend up to the last day of the immediately succeeding financial year:Provided further that the initial unit natural gas pipeline tariff shall be fixed on a provisional basis first and then finalized as per the basis and in the time frame specified under clause 9 of Schedule A.(f)"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 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 (Authoring Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008;(g)"natural gas pipeline tariff" means the unit rate of tariff for a natural gas pipeline (excluding statutory taxes and levies) in rupees per million British Thermal Units (Rs./ MMBTU) for transport of natural gas;(h)[ "tariff review" means the review of the unit natural gas pipeline tariff after every five consecutive years by the Board with the first tariff review to be done after the end of five consecutive years after the end of the initial unit natural gas pipeline tariff period as specified under clause (e): [Substituted by Notification F.No. PNGRB/COM/2-NGPL Tariff (3)/2019, dated 27.5.2019 (w.e.f. 20.11.2008).]Provided that the unit natural gas pipeline tariff so determined at the time of any tariff review shall apply for the period up to the next tariff review:Provided further that the gap between two tariff reviews shall not be less than two consecutive financial years after the end of the financial year in which last tariff fixation occurred:Provided also that the tariff review can be done earlier in terms of provisions of sub-clause (9) of clause 9 of Schedule A.](i)"tariff zone" means the zone-(i)of a length of three hundred kilometers each along the route of the natural gas pipeline from the point of origin till the end point:Provided that the last zone of the natural gas pipeline may be of a length of three hundred kilometers or less;Provided further that any natural gas pipeline of a length less than three hundred kilometers shall be counted as a zone; and(ii)a corridor along the natural gas pipeline with a width of up to ten percent of the total length of the natural gas pipeline without including the length of the spur lines or fifty kilometers measured from the nearest point on the surface of the natural gas pipeline on both sides, and including the point of origin and the end point of the natural gas pipeline, whichever is less, and-(a)the first tariff zone shall be counted with reference to any zone in which the point of injection of natural gas into the natural gas pipeline falls; and(b)the subsequent tariff zone or tariff zones, as the case may be, shall be counted separately on either side along the contractual path for delivery of natural gas in the natural gas pipeline:Provided that the natural gas pipeline tariff for transport of natural gas from the same source shall be uniform for all the customers located within the zone:Provided further that the entity shall supply natural gas to any customer located in the zone subject to the techno-commercial feasibility of laying, building, operating or expanding a new spur line from the natural gas pipeline.Explanation. - For the purposes of this clause, the point of origin and the end point in the natural gas pipeline as also the sequential numbering of the tariff zone or tariff zones, as the case may be, shall be as indicated in the letter of authorization or fixation of the natural gas pipeline tariff by the Board.
