Section 7 in The Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Regulations, 2008
7. Measurement of gas.
(1)The transporter shall ensure the provision of the entry and exit point equipments to measure gas composition, calorific value, pressure and temperature on continuous basis as specified in regulation 9.(2)The transporter shall divide the natural gas pipeline into a number of "a homogenous area" (AHA) and shall continuously measure the quality parameters by Gas Chromatograph (GC) in each AHA.(3)Measurement of CV and gas quality as provided in sub-regulations (1) and sub-regulation (2) shall be sufficient for billing and other contractual purposes for all exit points served by the AHA.(4)Total error limit and accuracy of the measuring equipment shall be as agreed to between the entities subject to any mandatory specifications, if any, laid down by the Board through regulations.(5)The transporter shall carry out verification, calibration or proving of measuring equipment as per the relevant codes and standards.(6)Either shipper or transporter may instal check meters at requisite points with a precondition so as not to interfere with the measurement equipment installed by the entity for custody transfer purpose.(7)Gas accounting shall be done on daily basis and the gas reconciliation, billing & other terms shall be as decided between the entities.
