Section 9 in The Petroleum and Natural Gas Regulatory Board (Determining Capacity of Petroleum, Petroleum Products and Natural Gas Pipeline) Regulations, 2010
9. Miscellaneous.
(1)If any dispute arises with regards to the interpretation of any of the provisions of these regulations, the decision of the Board shall be final;(2)The Board may, either suo moto or on a complaint, refer the issue of determination of the capacity in a pipeline, to any external consultant or expert. Cost in this regard shall be borne by the entity or the complainant or as deemed fit by the Board on a case specific basis. However, the recommendation of the consultant or expert shall be advisory in nature to the Board arid shall not be binding.(3)The Board may validate the computed capacity with actual capacity as per the flow regime of the pipeline with actual flow conditions as and when desired.
