Section 7 in The Petroleum and Natural Gas Regulatory Board (Determining Capacity of Petroleum, Petroleum Products and Natural Gas Pipeline) Regulations, 2010
7. Periodicity for determining capacity of a Petroleum, Petroleum Products and Natural Gas pipeline.
- (i) The capacity of a pipeline shall be determined on first working day of April every year or whenever;(a)there is a major change in the injected quantity or off taken quantity of petroleum, petroleum products and natural gas;(b)contract carrier quantity period expires;(c)there is a change of plus or minus ten percent in gas composition or product quality or in other operating parameters from the operating conditions of the pipeline system within the parameters defined under the relevant regulations on the access code as and when notified;(d)there is addition or deletion of entry or exit point; or(e)there is addition or deletion of facilities for example, compressor or pumping station, loop lines or any other facility;(ii)The entity shall submit the details of the so re-determined capacity of the pipeline to the Board in line with the provisions of these regulations for the purpose of declaration of capacity.
