Section 16 in The Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Regulations, 2008
16. Operational planning.
(1)Shipper shall make daily, weekly or monthly nominations to the transporter for the quantities that it wishes to deliver to at a particular entry point and off-take at a particular exit point from the pipeline system on a daily basis in line with the provisions under these regulations.(2)(a)Transporter shall schedule the quantities of gas for transportation based on the nominations received and capacity available in the pipeline system.(b)Transporter may schedule the nomination for quantities over and above the booked capacity subject to a maximum of ten per cent of the declared pipeline capacity.(3)(a)Transporter shall allocate quantity of gas to various shippers as determined under clause (b) of sub-regulation (2) and as per the scheduling exercise.(b)Allocation scheduled shall be delivered to the shippers as per the destination wise (exit point wise) schedule prepared.
