Section 3(1) in The Petroleum and Natural Gas Regulatory Board (Determining Capacity of Petroleum, Petroleum Products and Natural Gas Pipeline) Regulations, 2010
(1)These regulations shall apply to an entity :-(a)which is laying, building, operating or expanding or which proposes to lay, build, operate or expand a petroleum, petroleum products and natural gas pipeline;(b)which proposes to lay a dedicated pipeline or is directed by the Board to convert a dedicated pipeline for supply of petroleum, petroleum products and natural gas into a common or contract carrier petroleum, petroleum products and natural gas pipeline; or(c)which proposes extension or expansion of pipeline resulting into increase in capacity of the petroleum, petroleum products and natural gas pipeline.
