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[Cites 0, Cited by 0] [Section 13(10)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(10)(ix) in The Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Regulations, 2008

(ix)The accumulated amounts lying in the escrow account established by the transporter along with interest and any other earnings thereon shall be deposited by the transporter into the escrow account established by Board within thirty days from the commencement of the Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Amendment Regulations, 2019. The transporter shall submit year-wise, pipeline-wise and shipperwise details of total imbalance and overrun charges received by it from all the shippers, details of deposit of such charges in its escrow account, details of withdrawal from such escrow account and details of interest or any other earnings from such escrow account up to the date of transfer of whole amount to the escrow account operated by the Board along with a certificate from a Chartered Accountant certifying these details within ninety days from the commencement of the Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Amendment Regulations, 2019, and further, if transporter deducts or retains any amount from the imbalance and overrun charges received from shippers before depositing it in the escrow account maintained by it in any of the past period, the transporter is required to submit the year wise details thereof along with certificate from chartered accountant to the Board.