Section 5A(3) in Petroleum and Natural Gas Regulatory Board (Determination of Natural Gas Pipeline Tariff) Regulations, 2008
(3)Revenue entitlement of the entities laying, building, operating or expanding natural gas pipelines which are part of the national gas grid system under unified tariff system, shall be the revenue with reference to approved tariff for such natural gas pipelines, that is to say that the entities shall remain revenue neutral and the procedure for determination of unified tariff shall be as specified in Part A of Schedule B of these regulations and the procedure for settlement amongst the pipeline entities shall be as specified in Part B of Schedule B.
