Section 7(3) in Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for Liquefied Natural Gas Facilities) Regulations, 2018
(3)If an entity has laid, built, constructed, under construction or expanded the LNG terminal based on some other standard or is not meeting the requirements specified in these regulations, the entity shall carry out a detailed Quantitative Risk Analysis (QRA) of its infrastructure. The entity shall thereafter take approval from its Board for non-conformities and mitigation measures. The entity's Board approval along with the compliance report, mitigation measures and implementation schedule shall be submitted to the Board within six months from the date of notification of these regulations.
