Section 7 in Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for Liquefied Natural Gas Facilities) Regulations, 2018
7. Compliance to these regulations.
(1)The Board shall monitor the compliance to these regulations either directly or through an accredited third party as per separate regulations on third party conformity assessment.(2)Any entity intending to set up LNG facilities shall make available its detailed plan including design consideration conforming to these regulations to PESO for their approval prior to seeking registration with the Board.(3)If an entity has laid, built, constructed, under construction or expanded the LNG terminal based on some other standard or is not meeting the requirements specified in these regulations, the entity shall carry out a detailed Quantitative Risk Analysis (QRA) of its infrastructure. The entity shall thereafter take approval from its Board for non-conformities and mitigation measures. The entity's Board approval along with the compliance report, mitigation measures and implementation schedule shall be submitted to the Board within six months from the date of notification of these regulations.
