Section 22 in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010
22. Miscellaneous.
(1)These regulations shall apply to all other petroleum and petroleum products pipeline proposals which have been granted provisional authorization by the Board before the notification of these regulations, The entities shall comply with all the provisions of these regulations for such proposals and submit the details within a period of thirty days from notifications of these regulations.(2)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,(3)Time limits specified for the various activities may be relaxed by the Board in a transparent manner.
