Section 12(1) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010
(1)The entity may transport upto ten per cent extra volume or expand the authorized capacity in the petroleum and petroleum products pipeline upto ten per cent. and immediately inform the Board of its decision:Provided that there shall be no increase in the petroleum and petroleum products pipeline tariff post-expansion.
