Section 6 in The Petroleum and Natural Gas Regulatory Board (Determining Capacity of Petroleum, Petroleum Products and Natural Gas Pipeline) Regulations, 2010
6. Declaring capacity of Petroleum, Petroleum Products and Natural Gas Pipeline by the Board.
(a)The Board, after having satisfied with the data submitted by the entity regarding capacity of the pipeline, shall decide-(i)to reject the capacity so determined, and direct the entity to revise the capacity calculations based on the revised parameters; or(ii)to go ahead with the proposal with or without modification;(b)The capacity so determined shall be declared by the Board as the declared capacity of pipeline system and specific sections and the same shall be available to the shippers or consumers. The Board shall declare the section wise capacity of the system in the format specified at Schedule C.(c)The entity, after declaring the pipeline capacity and section wise capacities by the Board, shall publish the same in line with the provisions of the relevant regulations on the Access Code for such pipeline as and when notified, on their website.
