Section 5A(2) in Petroleum and Natural Gas Regulatory Board (Determination of Natural Gas Pipeline Tariff) Regulations, 2008
(2)The invoice referred to in sub-regulation (1), shall be raised for the quantity of gas delivered to the shipper by the transporter at the unified exit point and the ship or for pay quantity: Provided that the entity laying, building, operating or expanding natural gas pipeline other than the one which is part of national gas grid system shall continue to charge the approved tariff from the shipper and the shipper shall continue to pay the approved tariff to such entity.
