Section 2 in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008
2. Definitions.
(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 date of October 1, 2007 when the Central Government notified the establishment of the Petroleum and Natural Gas Regulatory Board;(c)"authorized area" means the specified geographical are for a city or local natural gas distribution network (hereinafter referred to as CGD network) authorized under these regulations for laying, building operating or expanding the CGD network which may comprise of the following categories, either individually or in any combination thereof, depending upon the criteria of economic viability and contiguity as stated in Schedule A, namely:-(i)geographic area, in its entirety or in part thereof, within a municipal corporation or municipality, any other urban area notified by the Central or the State Government, village, block, tehsil, sub-division or district or any combination thereof: and(ii)any other area contiguous to the geographical area mentioned in sub-clause (i):(d)"Board" means the Petroleum and Natural Gas Regulatory Board established under sub-section (1) of section 3 of the Act:(e)"City Gate Station" (hereinafter referred as CGS) means the point where custody transfer of natural gas from natural gas pipeline to the CGD network takes place:(f)[ "contract year" means a period of twelve months commencing on and from the first date of the calendar quarter immediately following the date of authorisation and subsequent periods of twelve months each thereafter;] [Substituted by Notification No. F.No.PNGRB/Auth./CGD/Amd/2018, dated 6.4.2018 (w.e.f. 19.3.2008).](g)"development of a CGD network" means laying, building, operating or expanding a city or local natural gas distribution network:(ga)[ "Force Majeure" shall mean and be limited to [Inserted by Notification No. F.No.PNGRB/Auth./CGD/Amd/2018, dated 6.4.2018 (w.e.f. 19.3.2008).](i)war / hostilities;(ii)major riots or civil commotion;(iii)earthquake, flood, tempest, lightening or other natural physical disasters;(iv)restrictions imposed by Central Government or State Governments, that have arisen after last date of submission of bid, which prevents or delays the execution of obligations under these Regulations(gb)[ ***]](h)[ ***] [Omitted by Notification No. F.No.PNGRB/Auth./CGD/Amd/2018, dated 6.4.2018 (w.e.f. 19.3.2008).](i)"piped natural gas" (hereinafter referred as PNG) means natural gas transported through pipelines [or cascades or any other permitted mode] [Inserted by Notification No. F.No.PNGRB/Auth./CGD/Amd/2018, dated 6.4.2018 (w.e.f. 19.3.2008).] in a CGD network for consumption by any customer in domestic, commercial or industrial segments and includes natural gas supplied to an online CNG station before its compression.(ia)[ "pre-determined penalty" means penalty leviable or levied at the pre-determined rates as specified in regulation 16 for under- achievement of work programme in each contract year; [Inserted by Notification No. F.No.PNGRB/Auth./CGD/Amd/2018, dated 6.4.2018 (w.e.f. 19.3.2008).](ib)"successful entity" means the entity which submits bid and is granted the authorisation for the development of CGD network for a particular geographical area and the remaining entities submitting the bid for such development and not granted authorisation are referred to as unsuccessful entities;(ic)"transportation rate for CGD" means the unit rate of tariff (excluding statutory taxes and levies) in rupees per million British Thermal Units (Rs. /MMBTU) for all the categories of customers of natural gas in a CGD network to be paid by an entity to the entity authorised to operate the CGD network;(id)"transportation rate for CNG" means a charge (excluding statutory taxes and levies) in rupees per kilogram (Rs. /kg) for online compression of natural gas into compressed natural gas (herein after also referred to as CNG) for subsequent dispensing to customers in a [CNG station] to be paid by an entity to the entity authorised to operate the CGD network;(ie)[ "work programme", until issuance of authorisation letter, means number of domestic PNG connections, number of CNG stations and Inch-kilometer of steel pipeline network as quoted by the bidder in the bid and after such issuance means number of domestic PNG connections, number of CNG stations and Inch-kilometre of steel pipeline network as mentioned in the authorisation letter as per Schedule-D;] [Substituted by Notification No. F.No.PNGRB/Auth./CGD/Amd/2018/2, dated 27.4.2018 (w.e.f. 19.3.2008).]][[(j) ***] [Inserted by Notification No. G.S.R. 295(E), dated 30.4.2009 (w.e.f. 19.3.2008).]](2)Words and expressions used and not defined in these regulations, but defined in the Act or in the rules or regulations made thereunder, shall have the meanings respectively assigned to them in the Act
