Section 11 in The Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Regulations, 2008
11. Interconnection of two common carrier or contract carrier natural gas pipeline.
(1)The interconnection of two common carrier or contract carrier pipeline systems may be necessitated by either a transporter or a shipper and such interconnection shall be allowed subject to capacity available in the receiving common carrier pipeline and when it is operationally and technically feasible.(2)The gas quality specifications for interconnecting pipelines should be compatible.(3)The cost of such interconnection point shall be borne by the entity that has triggered such requirement for interconnection and the cost of interconnection may include the cost of compression equipments for meeting the operational requirements for receiving natural gas in the common carrier system.(4)The execution of the interconnection facilities shall be carried out by the transporter who owns the system which receives the gas.(5)The interconnection point shall be mutually agreed between transporter and the shipper.(6)Interconnection of pipeline network is like adding an exit point to the existing pipeline and all such provisions shall be applicable for such interconnection.(7)The authorized entity for receiving common carrier pipeline shall inform the Board in case any interconnection request is denied.
