Section 2 in The Petroleum and Natural Gas Regulatory Board (Code of Practice for Quality of Service for City or Local Natural Gas Distribution Networks) Regulations, 2010
2. Definitions.
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Petroleum and Natural Gas, Regulatory Board Act, 2006;(b)"Board" means the Petroleum and Natural Gas Regulatory Board established under sub-section (1) of section 3 of the Act;(c)"CGD network" means city or local natural gas distribution network;(d)"domestic consumer" means, a consumer who is provided PNG connection for the purpose of cooking or for other own domestic use and not for commercial use;(e)"commercial consumer" means a consumer who is provided PNG connection for commercial purpose;(f)"industrial consumer" means an industrial establishment which is provided PNG connection within the authorized CGD network;(g)"CNG consumer" means consumer who is supplied CNG for use as fuel for vehicle through CNG station.(2)All other words and expressions used and not defined in these regulations but defined in the Act or in the rules or regulations thereunder shall have the meanings respectively assigned to them in the Act or in the rules or regulations as the case may be.
