Section 9 in The Petroleum and Natural Gas Regulatory Board (Affiliate Code of Conduct for Entities Engaged in Marketing of Natural Gas and Laying, Building, Operating or Expanding Natural Gas Pipeline) Regulations, 2008
9. Compliance measures.
(1)The entity shall be responsible for ensuring compliance with this code and shall-(i)perform an internal review on a quarterly basis establishing compliance by the entity to the code;(ii)circulate the code to its employees and make them aware of its compliance;(iii)monitor compliance by its employees to this Code; and(iv)maintain verifiable record of documentation establishing such compliance.(2)The entity shall submit the compliance report on an annual basis to the Board reporting the extent of compliance by the entity to the provisions under these regulations in cases-(a)the entity is engaged or proposes to engage in both the activities of transportation and marketing of natural gas; or(b)of dealing by the entity with its affiliate which is marketing natural gas.
