Section 9(3) in Petroleum and Natural Gas Regulatory Board (Determination of Natural Gas Pipeline Tariff) Regulations, 2008
(3)The final computations in respect of the initial unit natural gas pipeline tariff shall be made considering the adjustments required for-(a)the actual capital and operating costs or that normatively assessed by the Board, whichever is lower as specified under clause 4 and clause 5;(b)volume consideration as per item (a) of sub-clause (1) of clause 6; and(c)volume conversion into its energy equivalence as per item (b) of sub-clause (2) of clause 6.
