Section 5A(4) in Petroleum and Natural Gas Regulatory Board (Determination of Natural Gas Pipeline Tariff) Regulations, 2008
(4)Considering the experience and suggestions, if any, received from the stakeholders during the initial period of six months from the date of the commencement of the Petroleum and Natural Gas Regulatory Board (Determination of Natural Gas Pipeline Tariff) Second Amendment Regulation, 2020, the Board may, by order notified in the official gazette, suitably modify the provisions of this regulation, wherever considered necessary, and on the issue of such order, this regulation shall be deemed to be modified accordingly.]
