Section 2(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)In these regulations, unless the context otherwise requires-(a)"Act" means the Petroleum and Natural Gas Regulatory Board Act, 2006;(b)"appointed day" means the dote of October 1, 2007 when the Central Government notified the establishment of the Petroleum and Natural Gas Regulatory Board;(c)"Board" means the Petroleum and Natural Gas Regulatory Board established under sub-section (1) of section 3 of the Act;(d)"development of petroleum and petroleum products pipeline" means laying, building, operating or expanding a petroleum and petroleum products pipeline;(e)"economic life" of petroleum, petroleum products pipeline shall be a period of twenty five years commencing from;(i)the date of grant of authorization to the entity by the Board in case an entity proposes to lay, build or expand a petroleum and petroleum products pipeline on or after the appointed day;(ii)the start-up dote of the commencement of physical activities of laying, building or expanding the petroleum and petroleum products pipeline in case on entity started up laying, building or expanding a petroleum and petroleum products pipeline before the appointed day and the entity has either on authorization from the Central Government before the appointed day or an authorization from the Board under these regulations:Provided that at the end of the aforesaid period of twenty five years, extension of the period of economic life may be considered by the Board for a block often years at a time depending on the satisfactory compliance of the service obligations under these regulations and on such terms and conditions, as it may deem fit at that point in time;(f)"extension of pipeline" means increase in length of pipeline in either direction for transportation of petroleum and petroleum products from an existing pipeline or branch line to another geographical location without increase in capacity of the pipeline as determine of by the Board under relevant regulations;(g)"expansion of pipeline" means increase in the capacity of existing pipeline beyond its previously authorized capacity due to installation of additional facilities such as pumping capacity, addition of pumping stations or loop lines etc. Expansion of pipeline may also include extension of the existing pipeline in either direction as long as it increases the capacity of the pipeline and in that case it shall be treated as expansion of the pipeline and not extension;(h)"line balancing tanks" means such intermediate petroleum products tanks as are, required to be provided at the pipelines converging or diverging at a common point of two or more pipelines of one or more entities to balance out the product batch size or flow rates, or both;(i)"petroleum and petroleum products pipeline" means any pipeline including a, branch or spur lines for transport of petroleum and petroleum products and includes all connected infrastructure such as pumps, metering units, storage facilities at originating, delivery, tap off points or terminal stations and the like connected to the common carriers or including line balancing tanks and tankage required for unabsorbed interface, essential for operating a pipeline system, but excluding pipelines, which are dedicated for supply of petroleum products to a specific consumer which are not for resale:Provided that the transporter may own, hire, outsource or use on hospitability basis such, connected facilities on non discriminatory basis;(j)"petroleum and petroleum products pipeline tariff" means the unit rate of tariff for a petroleum and petroleum products pipeline (excluding statutory taxes and levies) in rupees per metric tonnes, or in rupees per metric tonnes per kilo meter (Rs./MT/KM) for transport of petroleum and petroleum products and for the purpose of determination of tariff for petroleum and petroleum products pipeline, the Board shall be guided by the provisions of section 22 of the Act;(k)"originating pump station" means facilities installed at the start of the pipeline system for developing required fluid pressure so as to achieve desired flow rates in the pipeline system;(l)"intermediate, pump station" means the installation located at any place between starting point and the terminal, point having pumps to enhance the, pressure of the fluid, to achieve desired flow rate;(m)"tap off point (TOP)" means, a facility on the pipeline from where the petroleum products are diverted into a delivery terminal or into a spur line or another pipeline and this may also be called the intermediate delivery station;(n)"terminal station" means a facility to receive products at the end of the pipeline and this may include the tankage for storage of petroleum and petroleum products;(o)"unsuccessful entity" means an entity which participated in the bid but could not succeed in getting authorization;(p)"shipper" means an entity and also includes a consumer who intends to utilize the capacity in the pipeline for transmission of petroleum and petroleum products;
