Section 9(2) in The Petroleum and Natural Gas Regulatory Board (Determining Capacity of Petroleum, Petroleum Products and Natural Gas Pipeline) Regulations, 2010
(2)The Board may, either suo moto or on a complaint, refer the issue of determination of the capacity in a pipeline, to any external consultant or expert. Cost in this regard shall be borne by the entity or the complainant or as deemed fit by the Board on a case specific basis. However, the recommendation of the consultant or expert shall be advisory in nature to the Board arid shall not be binding.
