Section 2(1) in Petroleum and Natural Gas Regulatory Board (Imbalance Management Services) Regulations, 2016
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Petroleum and Natural Gas Regulatory Board Act, 2006;(b)"Board" means the Petroleum and Natural Gas Regulatory Board established under subsection (1) of section 3 of the Act;(c)"GTA" means Gas Transportation Agreement between transporter and shipper;(d)"Imbalance Management Services" means such services that enable customers or shippers to manage their imbalances in an orderly fashion;(e)"shipper" means a consumer, a marketer or any entity which utilizes the capacity in the natural gas pipeline;(f)"transporter" means an entity authorized by the Board or authorized by the Central Government for laying, building, operating or expanding a natural gas pipeline.
