Section 11 in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010
11. Fixation and recovery of petroleum and petroleum products pipeline tariff.
(1)The petroleum and petroleum products pipeline tariff shall be fixed on entry exit point basis as per the bid by the entity namely under criteria (a) to (b) of sub-regulation (1) of regulation 7.(2)The petroleum and petroleum products pipeline tariff determined for different TOPs on the basis specified in sub-regulation (1) shall be accordingly recovered by the entity from the customers located in different tariff zones.(3)The applicable petroleum and petroleum products pipeline tariff shall be recovered through an invoice on a non discriminatory basis that is without any premium. The tariff for the pipeline so bid shall be the ceiling tariff. The entity is free to charge less than the tariff bid on a non discriminatory basis.(4)The authorized entity is expected to maintain the operating pressure or flow in the petroleum and petroleum products pipeline at all times as per its detailed-feasibility report (hereinafter referred as DFR) without impairing the deliverable pressure requirements as speCified in the contracts with the existing customers and also in line with the relevant regulations for technical standards specifications including safety standards:Provided that the authorized entity may separately charge additional pumping charge to the extent not included in the petroleum and petroleum products pipeline tariff as specified under sub-regulation (1) from such customer to whom the supply of petroleum products is required at a specific' deliverable pressure as defined in the contract and beyond the operating pressure profile of the petroleum and petroleum products pipeline as envisaged in the DFR.
