Section 21(1) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010
(1)An entity proposing toi) carry out any modification or expansion or extension in a petroleum and petroleum products pipeline orii) discontinue the operations in the petroleum and petroleum products pipeline or any segment thereof, oriii) add a new tap off point or discontinue an existing tap off point, oriv) provide a new connectivity or discontinue an existing connectivity with the receiving terminal or with the dispatch terminal-which is likely to affect the installed capacity of the petroleum and petroleum products pipeline, whether in part or in full, shall seek a prior approval from the Board in this regard and shall contain full particulars, map of all facilities and justification for the proposed modification in line with the requirements of the access code for such pipelines and relevant provisions of these regulations and any other regulations applicable in this respect:Provided that proposal for any increase in length beyond 10 percent of the authorized length of the trunk or transmission pipeline or 50 kilometer whichever is lower, shall be submitted to the Board for authorization in line with the provisions of the Act as well as regulations:Provided further that there shall be no change in the pipeline tariff post-extension of pipeline and it will not adversely affect the existing customers.
