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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(e) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010

(e)the Board may in respect of a dedicated pipeline laid built operated or expanded after the appointed day direct the entity to convert dedicated pipeline into petroleum petroleum products pipeline as per the following procedure namely:-
(i)the Board may web-host details of dedicated pipeline seeking comments of general public with a view to ascertain whether such pipeline needs to be converted into petroleum and petroleum products pipeline in public interest;
(ii)the Board may based on the examination of the comments received direct the entity to convert such pipeline into petroleum and petroleum products pipeline in overall public interest: