Section 5(6) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010
(6)The Board shall scrutinize the bids received in response to the advertisement in respect of only those entities which fulfill the following minimum eligibility criteria, namely:-(a)entity has paid the application fee along with the application-cum-bid as specified for trunk-lines as specified under regulation 3 of the Petroleum and Natural Gas Regulatory Board (Levy of Fee and Other Charges) Regulations, 2007 as amended from time to time by the Board:(b)entity is technically capable of laying and building petroleum and petroleum,products pipeline as per the following qualifying criteria, namely:-(i)entity has on its own, either departmentally or through contractors hired by it in the past, laid and built either a hydrocarbon pipeline of a length not less than three hundred kilometers on a cumulative basis or a city or local natural gas distribution network;(ii)entity has a joint venture with another entity (with at least eleven per cent equity holding by that entity) which in the past has either laid and built a hydrocarbon pipeline of a length not less than three hundred kilometers on a cumulative basis or a city or local natural gas distribution network;(iii)entity intends to lay and build proposed petroleum, petroleum products pipeline on lump sum turnkey or project management consultancy basis through one or more technically competent firms, which in the past have laid and built a hydrocarbon pipeline of a length not less than three hundred kilometers or a city or local natural gas distribution network and the entity shall also enclose a list of such firms along with aforesaid proof of their technical competence:Provided that the entity shall have the freedom to choose such firms at the time of execution of the project and the Board reserves the right to cross verify the credential of the firms included in the list and seek clarifications; or(iv)entity has an adequate number of technically qualified personnel with experience in construction and pre-commissioning of hydrocarbon pipelines to independently undertake and execute the petroleum and petroleum products pipeline project on a standalone basis;Explanation - The entity shall have at least three technically qualified personnel on its permanent rolls having experience of not less than one year in the following areas, namely:-(a)right of way acquisition or clearance securing;(b)design and execution of a hydrocarbon pipeline project;(c)pre-commissioning including hydro-testing and restoration; and(d)safety of hydrocarbon pipeline and installations;(c)entity is technically capable of operating and maintaining petroleum and petroleum products pipeline as per the following qualifying criteria, namely:-(i)entity on its own has an experience of at least one year in operations and maintenance of a petroleum and petroleum products pipeline of a length not less than three hundred kilometers on a cumulative basis;(ii)entity has a joint venture with another entity (with at least eleven per cent. holding of that entity) which has an experience of at least one year in operations and maintenance of a petroleum and petroleum products pipeline;(iii)entity intends to operate and maintain the proposed petroleum, petroleum products pipeline through an appropriate firms technical assistance agreement for a period of at least one year with another party having experience of at least one year in operations and maintenance of a petroleum and petroleum products pipeline; or(iv)entity has an adequate number of technically qualified personnel with experience in commissioning and operation and maintenance (O&M) of petroleum petroleum, products pipeline and also has a plan to independently undertake the O&M activities of a petroleum petroleum products pipeline on a standalone basis;Explanation - 1. In relation to sub-clause (iii), -(a)the entity shall submit in its application-cum-bid an exhaustive list of proposed firms with whom it desires to have a technical, assistance agreement along with the proof of relevant experience of such firms and the entity may choose a firm or more from amongst the firms in this list for operation and maintenance of the proposed petroleum and petroleum products pipeline and the Board reserves the right to cross verify the credential of the fum or firms included in this list and seek any clarifications;
