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[Cites 0, Cited by 0] [Section 13(10)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(10)(iv) in The Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Regulations, 2008

(iv)The transporter shall deposit the amounts received by it from the shipper on account of the charges referred to in clause (ii) (excluding taxes and levies) into the escrow account maintained by the Board within a period of fifteen days from the end of the calendar quarter during which such amounts were received by it along with such details thereof as the Board may require from time to time. Transporter is not allowed to retain or deduct any amount (except for taxes and levies) received by it except the claim approved by the Board under clause (viii).