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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(i) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010

(i)"petroleum and petroleum products pipeline" means any pipeline including a, branch or spur lines for transport of petroleum and petroleum products and includes all connected infrastructure such as pumps, metering units, storage facilities at originating, delivery, tap off points or terminal stations and the like connected to the common carriers or including line balancing tanks and tankage required for unabsorbed interface, essential for operating a pipeline system, but excluding pipelines, which are dedicated for supply of petroleum products to a specific consumer which are not for resale: