Section 2 in The Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for Natural Gas Pipelines) Regulations, 2009
2. Definitions.
- (3) In these regulations, unless the context otherwise requires,(a)"Act" means the Petroleum and Natural Gas Regulatory Board Act, 2006;(b)"active regulator" means a regulator in Pressure Regulating Station (PRS) that normally controls the outlet pressure;(c)"active and monitor regulator system" means an arrangement of two regulating devices in series, one (Active) normally to control the outlet pressure and the other (Monitor) of assume control in the event of failure of the active, regulator;(d)"ASME B 31.8" means standard covering Gas Transmission and Distribution Piping System referred to in Annexure VI.(e)"Board" means the Petroleum and Natural Gas Regulatory Board established under sub-section (1) of section 3 of the Act;(f)"city gas distribution entity" means an entity authorised by the Board to lay, build, operate or expand the city or local natural gas distribution network;(g)"compressor station" means an installation on the pipeline having compressor units to boost gas pressure;(h)"creep relief valve" means a relief valve installed to relieve over pressure caused by creep in the system and having maximum 1% flow capacity of such a system;(i)"intermediate pigging station" means an installation having facility for receiving and launching of pigs for pigging operations;(j)"onshore" means areas other than offshore which shall form the scope of these standards. Feeder lines from jetty or other storage points shall also form a part of the onshore pipelines. The offshore and onshore coverage as per this standard is depicted at Annexure-I;(k)"operating company or operator" means an entity engaged in the operation of natural gas pipeline network with the authorization of the Board;(l)"owner" means an entity that owns the natural gas pipeline network and has been authorized by the Board;(m)"natural gas pipeline" means any pipeline including spur lines for transport of natural gas and includes all connected equipments and facilities, such as, compressors storage facilities metering units etc. and gas pipelines for offshore and onshore coverage depicted at Annexure I but excludes-(i)dedicated pipeline laid to transport natural gas to a specific customer to meet his requirement and not for resale;(ii)pipelines in a city or local natural gas distribution network which are regulated by the Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008;(n)"positive isolation" means the isolation with blind or spectacle blind in case of flanged joints or with welding the cap in case of welded joints;(o)"right of user or right of way" means the area or portion of land within which the pipeline operator or owner has acquired the right through the Petroleum and Minerals Pipelines Act, 1962 or in accordance with the agreement with the land owner or agency having jurisdiction over the land to lay and operate the natural gas pipelines;(p)"slam shut valve" means a valve that is designed to close quickly in the event of an abnormal pressure (whether excess or low) being detected at a selected point in a gas pipeline system;(q)"sub transmission pipeline" means a high pressure pipeline connecting the main natural gas pipeline to the city gate station but is owned by the CGO entity;(r)"transmission system" means one or more segments of pipeline usually interconnected to form a network that transports gas from a gathering system the outlet of a gas processing plant or a storage field to a high medium or low-pressure pipeline system a large-volume customer or another storage field;(4)Words and expressions used and not defined in these regulations, but defined in the Act or in the rules or regulations made thereunder, shall have the meanings respectively assigned to them in the Act or in the rules or regulations as the case may be.
