Section 8 in The Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for Natural Gas Pipelines) Regulations, 2009
8. Default and consequences.
(1)There shall be a system for ensuring compliance to the provision of these regulations through conduct of technical and safety audits during the construction, commissioning and operation phase, as well as on an on-going basis as may be specified from time to time.(2)In the event of any default in sub regulation (1), the entity shall qualify as defaulting entity under the regulation 16 (1) the of Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Natural Gas Pipelines), Regulations, 2008.(3)In case of any deviation or shortfall including any of the following defaults, the entity shall be given time limit for rectification of such deviation, shortfall, default and in case of non-compliance, the entity shall be liable for termination of operation or termination of authorization apart from any penal action under the provisions of the Act, namely:-(a)if an entity fails to comply within the specified time limit of critical activities at Appendix I.(b)the entity defaults three times under sub-regulation (1) of regulation 16 of the Petroleum and Natural gas Regulatory Board (Authorizing Entities to lay, Build, Operate or Expand Natural Gas Pipelines), Regulations, 2008.(c)the entity is found operating the pipelines beyond the maximum allowable operating pressure (MAOP) conditions (either the original or de-rated pressure).(d)the entity is found operating the pipeline system without conducting the hydro test as mentioned in these regulations;(e)in the event of installations is found unsafe to be operated as per the third party periodic inspection assessment and compliance is not achieved within the notice period by the Board.
