Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3)(x) in The Petroleum and Natural Gas Regulatory Board (Determining Capacity of Petroleum, Petroleum Products and Natural Gas Pipeline) Regulations, 2010

(x)In case of natural gas pipeline, the gas quality at exit point shall be as per the Petroleum and Natural Gas Regulatory Board (Access Code for common or contract carrier Natural Gas Pipelines) Regulations, 2008. In case of petroleum products the entry point parameters shall be such that the deliveries of products at delivery point or tap off point or exit points shall be as per the prevalent BIS specifications applicable.