Section 7 in Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for LPG Storage, Handling and Bottling Facilities) Regulations, 2019
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 concerned regulations on third party conformity assessment.(2)Any entity intending to set up LPG facilities, installation shall make available the self-certification of its detailed plan including design consideration conforming to these regulations to PESO for their approval.(3)If an entity has laid, built, expanded or has under construction the LPG facilities 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 and the entity shall thereafter take approval from its highest decision-making body or 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 PNGRB (Board) within six months from the date of notification of these regulations in the official gazette.
