Section 9 in The Petroleum and Natural Gas Regulatory Board (Guiding Principles for Declaring or Authorizing Natural Gas Pipeline as Common Carrier or Contract Carrier) Regulations, 2009
9. Determination of contract carrier or common carrier capacity in natural gas pipeline.
- The common carrier or contract carrier capacity in respect of natural gas pipeline covered under -(a)clause (a) of regulation 3 shall be determined as per the basis provided in clause clause (j) of sub-regulation (6) of Regulation 5 of the Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Natural Gas Pipelines) Regulations, 2008 and as approved by the Board as per the basis specified in the relevant regulations for determining the capacity of the natural gas pipeline;(b)clause (b) of regulation 3 shall be as approved by the Board as per the relevant regulations for determining the capacity of the natural gas pipeline and clause (c) of regulation 3 shall be as authorized by the Central Government or as approved by the Board as per the relevant regulations for determining the capacity of the natural gas pipeline.
