Section 8 in The Petroleum and Natural Gas Regulatory Board (Determining Capacity of Petroleum, Petroleum Products and Natural Gas Pipeline) Regulations, 2010
8. Provisions relating to dedicated pipelines for transport of Petroleum, Petroleum Products and Natural Gas.
(1)In respect of existing dedicated pipelines, the following provisions shall apply, namely:-(a)entity having dedicated pipeline to transport petroleum, petroleum products and natural gas to a specific customer and which is not for resale before the appointed day shall submit details of the pipeline capacity as determined based on the provisions of these regulations to the Board within thirty days of notification of these regulations;(b)the Board may, based on the examination of the information received, declare the capacity of such pipeline as capacity of dedicated pipeline.
