Section 2(1) in The Petroleum and Natural Gas Regulatory Board (Determining Capacity of Petroleum, Petroleum Products and Natural Gas Pipeline) Regulations, 2010
(1)In these regulations, unless the content otherwise requires,-(a)"Act" means the Petroleum and Natural Gas Regulatory Board Act, 2006;(b)"appointed day" means the date, 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)"capacity assessment group" means a group comprising representatives of two transporters other than the entity of which the pipeline system capacity is to be certified and a representative of the Board, as decided by the Board on case to case basis or any agency or entity or authorized person or any approved third party authorized by the Board for determining the capacity of the petroleum, petroleum products and natural gas pipeline;(e)"critical customer" means a customer whose withdrawal conditions in the pipeline system could affect the capacity of the pipeline;(f)"extension of pipeline" means increase in length of pipelines, in either direction for transportation of natural gas from an existing transmission or trunk pipeline or sub-transmission pipeline or spur line to another geographical location with increase in authorized capacity of the pipeline;(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 compression facilities, addition of compressor stations or loop lines or extension to new sources of gas to tap additional volumes 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 may be treated as expansion of the pipeline not extension;(h)"marginally higher pressure" means an entry point pressure at any intermediate location in the pipeline system which is higher than the system pressure that location so that flow from new source can commence without disturbing, existing upstream conditions in the pipeline system;(i)"Natural Gas Pipeline" means the pipeline as defined under the Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Natural Gas Pipelines) Regulations, 2008;(j)"petroleum, petroleum products pipeline" means any pipeline includ1rig a branch or spur line for transport of petroleum, petroleum products and includes all connected infrastructure such as pumps, metering units storage facilities at originating, delivery, tap off points, terminal station and the like connected to the common carriers or contract carriers 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;Provided further for the purpose of capacity determination, these regulations shall apply to all petroleum, petroleum products, pipelines including dedicated pipelines;(k)"capacity for the pipeline system" means the maximum quantity of petroleum, petroleum products or natural gas that can be injected into the system or off taken from the system at Specific points, meeting all the technical and operational parameters fixed in each pipeline section in a steady state conditions, that is, all parameters like flow, pressure, temperature are in harmony and vary only along the length of pipeline but not with time;(l)"declared capacity of pipeline" means the volume of natural gas in MMSCMD (million standard cubic meters per day) that a pipeline is capable of transporting under the steady state operating conditions. For liquid pipeline the declared capacity of pipeline shall be the quantity of petroleum, petroleum products in MMTPA (million tones per annum), the pipeline is capable of transporting under the operating steady state conditions. Provided that the capacity has been determined based on the approved flow equation and the selected software package;(m)"section" means a portion of pipeline between any entry point to any exit point or any other entry point in the direction of flow. Provided the computation of successive section shall start from second entry point and so on;(n)"selected software package" means the software package used by the entity for determination of capacity of the pipeline system or the pipeline section;(o)"spur-line" means a pipeline necessarily originating or branching out from the trunk or transmission pipeline or Sub-transmission line or another spur line or from a terminal station on the existing transmission or trunk pipeline with diameter and capacity not greater than the trunk or transmission pipeline but having no compression facility for supply of natural gas to one or more consumers. Any pipeline having a separate gas source or a compressor shall not be treated as a spur-line. The length of Spur line may not depend upon the length of the trunk pipeline. A spur-line must use the capacity of trunk pipeline in order to transport gas. Spur line includes branch line also;(p)"section capacity" means the capacity of a particular section of the pipeline which contains a supply-source or a delivery source or both. In other words, the section capacity is the maximum flow that could be handled by the specific section without disturbing the connected supply or delivery condition of the shippers;(q)"steady state condition" means calculation carried out based on time-invariant pressure, temperature and flow profiles throughout a pipeline using specified boundary conditions. In other words, the steady-state run calculates the hydraulic state of a pipeline system operating at equilibrium with input and output balance;
