Section 10(3) in The Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Regulations, 2008
(3)When a transporter receives a request for access from a shipper it shall respond within three days after receiving the request from the shipper-(a)confirming that spare capacity exists to satisfy the request and specifying the charges and terms and conditions upon which it will make the service available;(b)advising that spare capacity does not exist to satisfy the request;(c)advising that the data provided by the shipper require technical study to accommodate his request and such study shall be completed within seven days from the date of receipt of request; or(d)advising that it is not technically or operationally feasible to provide access.
