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Union of India - Section

Section 4 in The Petroleum and Natural Gas Regulatory Board (Levy of Fee and Other Charges) Regulations, 2007

4. [ Levy of other charges. [Substituted by Notification F.No. PNGRB/F&C Amendment PNGRB Regulations, dated 3.1.2019 (w.e.f. 26.11.2007).]

(1)Any entity engaged in laying, building, operating or expanding natural gas pipeline or petroleum or petroleum product pipeline of any nature or city or local natural gas distribution network shall annually pay to the Board other charges in respect of each such pipeline or network for each financial year as specified in sub–regulation (2).
(2)Other charges payable annually in accordance with sub-regulation (1) shall be paid at the rates specified below with effect from the first April, 2019, namely: -
(A)For each City or local natural gas distribution network: -
Population of the Geographical Area as per2011 Census of India From the second financial year to the fifthfinancial year, starting from the financial year in whichauthorisation was granted or accepted by Board From the sixth financial year, starting fromthe financial year in which authorisation was granted or acceptedby Board, and onwards
(1) (2) (3)
(i) Less than 1 million Rs. 5,00,000 Rs. 5,00,000
(ii) 1 million or more but less than 5 million Rs. 5,00,000 Rs. 10,00,000
(iii) 5 million or more but less than 10 million Rs. 5,00,000 Rs. 25,00,000
(iv) 10 million or more Rs. 5,00,000 Rs. 50,00,000
(B)For each Natural gas pipeline or petroleum or petroleum product pipeline of any nature: -
(a) Before commencement of operations:
(i) with a length ofmore than 50 kilometres(ii) with a length of upto 50 kilometres Rs. 5,00,000 for eachpipelineRs. 1,00,000 for each pipeline
(b) After commencement of operations:
(i) with a length ofmore than 50 kilometres(ii) with a length of upto 50 kilometres Rs. 5,00,000 for eachpipeline or 0.02% of the revenue (excluding taxes) from thatpipeline for the relevant financial year, whichever is higherRs. 1,00,000 for each pipeline or 0.02% of therevenue (excluding taxes) from that pipeline for the relevantfinancial year, whichever is higher
Note: Other Charges in respect of Pipelinesafter commencement of their operation may be initially paidconsidering the revenue accrued (excluding taxes) during theprevious financial year. Difference of amount paid and payableshall be adjusted at the time of making payment for the nextfinancial year.
(3)Other Charges payable under this regulation shall be paid annually for each financial year that is to say a period of 12 months beginning on first April and ending on thirty-first March of the following year, within a period of two months from the beginning of the financial year.
(4)Other Charges payable under this regulation shall be rounded off to the nearest Rs.100.
(5)Other Charges shall be paid through demand draft or pay order in favour of the Petroleum and Natural Gas Regulatory Board and payable at New Delhi, or by any electronic mode into the account of the Board.
(6)In case of non-payment of Other Charges by the due date, late payment surcharge at the rate of one percent (1%) shall be payable on the outstanding amount for each month of delay or part thereof after the due dates of payment as specified in sub-regulation (3). Such surcharge shall also be payable beginning from 1st April, 2019 on the past dues of Other Charges as on 31st March 2019.
(7)Any entity liable to pay Other Charges or late payment surcharge in accordance with this regulation shall submit details of remittance in Form - I attached to this regulation, within seven days of making such payment.
(8)Other charges receivable and other charges received shall be entered into a register to be maintained by the Board with the details such as other charges receivable, name of the entity remitting the payment, financial year for which payment has been made or is payable, name of the CGD network or the name of the pipeline, serial number, date and name of the bank or its branch in respect of the demand draft or pay order or details of electronic payment, as the case may be.
(9)Other charges already remitted by an entity till the financial year 2018-19 for 'Construction Period' under sub–regulation (2) of regulation 4 before the commencement of the Petroleum and Natural Gas Regulatory Board (Levy of Fee and Other Charges) Amendment Regulations, 2018 as interest free deposit, shall be adjusted by the Board against the applicable Other Charges under sub-regulation (2).]