Section 4 in The Petroleum and Natural Gas Regulatory Board (Determining Capacity of Petroleum, Petroleum Products and Natural Gas Pipeline) Regulations, 2010
4. Intent.
(1)It is intended to apply these regulations to all new and existing petroleum, petroleum products and natural gas pipelines including dedicated pipelines for the purpose of declaration of capacity of the pipeline under steady state conditions.(2)The capacity of the petroleum, petroleum products and natural gas pipeline so determined shall be used for-(a)declaring pipeline as common carrier or contract carrier under the relevant regulation on declaring pipeline as common carrier or contract carrier;(b)determining the tariff for petroleum, petroleum products and natural gas pipeline as per the methodology or formulae defined under relevant regulations.(3)The capacity of the petroleum, petroleum products and natural gas pipeline so determined shall be used for providing access to available capacity on non discriminatory basis under the relevant regulations on access code.
