Section 5(a) in The Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for City or Local Natural Gas Distribution Networks) Regulations, 2008
(a)It is intended to apply these regulations to all new and such aspects of already existing networks as design, fabrication, installation, testing at the time of construction and commissioning. However, if an entity has laid, built, constructed or expanded the CGD infrastructure based on some other standard or is not meeting the standards specified in these regulations, the entity needs to carry out a detailed technical audit of its infrastructure through a Board authorized or approved third party agency by the Board. The entity thereafter shall submit the recommendations made by the third party along-with its time-based mitigation plan and implementation schedule to the Board for authorization within six months from the date of notification of these regulations.
