Section 22(2) in The Petroleum And Natural Gas Regulatory Board Act, 2006
(2)For the purposes of sub-section (1), the Board shall be guided by the following, namely:-(a)the factors which may encourage competition, efficiency, economic use of the resources, good performance and optimum investments;(b)safeguard the consumer interest and at the same time recovery of cost of transportation in a reasonable manner;(c)the principles rewarding efficiency in performance;(d)the connected infrastructure such as compressors, pumps, metering units, storage and the like connected to the common carriers or contract carriers;(e)bench-marking against a reference tariff calculated based on cost of service, internal rate of return, net present value or alternate mode of transport;(f)policy of the Central Government applicable to common carrier, contract carrier and city or local distribution natural gas network.
