Section 2(1) in The Petroleum and Natural Gas Regulatory Board (Guiding Principles for Declaring or Authorizing Natural Gas Pipeline as Common Carrier or Contract Carrier) Regulations, 2009
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Petroleum and Natural Gas Regulatory Board Act, 2006;(b)"appointed day" means the date of October 1, 2007 when the Central Government notified the establishment of the Petroleum and Natural Gas Regulatory Board;(c)"associate" means a person in relation to the entity -(i)who participates, directly or indirectly or through one or more intermediaries, in the management or control or capital of the entity;(ii)who holds, directly or indirectly, shares carrying not less than twenty six per cent of the voting power in the entity;(iii)who appoints more than half of the Board of directors or members of the governing board, or one or more executive directors or executive members of the governing board of the entity; or(iv)who guarantees not less than ten per cent of the total borrowings of the entity.(d)"Board" means the Petroleum and Natural Gas Regulatory Board established under sub-section (1) of Section 3 of the Act;(e)"natural gas pipeline" means natural gas pipeline as specified under the Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Natural Gas Pipelines) Regulations, 2008;
