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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(e) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010

(e)"economic life" of petroleum, petroleum products pipeline shall be a period of twenty five years commencing from;
(i)the date of grant of authorization to the entity by the Board in case an entity proposes to lay, build or expand a petroleum and petroleum products pipeline on or after the appointed day;
(ii)the start-up dote of the commencement of physical activities of laying, building or expanding the petroleum and petroleum products pipeline in case on entity started up laying, building or expanding a petroleum and petroleum products pipeline before the appointed day and the entity has either on authorization from the Central Government before the appointed day or an authorization from the Board under these regulations: