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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(5)(b) in The Petroleum and Natural Gas Regulatory Board (Determining Capacity of Petroleum, Petroleum Products and Natural Gas Pipeline) Regulations, 2010

(b)Petroleum Product Pipelines: - (i) In a multi product pipeline, the maximum achievable capacity shall be determined based on the characteristics of High Speed Diesel (HSD) whereas for pipelines dedicated for transportation of single product like LPG, Naphtha or ATF etc, characteristics of that product only shall be considered.
(ii)The entire pipeline system shall be configured in the selected software package operating offline. The steady state of hydraulics of the pipeline shall be entered into the system.
(iii)At the originating point and at intermediate points in the direction of flow set the pressure as a fixed parameter corresponding to maximum allowable operating pressure (MAOP) or pumping facilities available at these locations, as the case may be, and compute the maximum possible flow in the pipeline system. This shall be the capacity of the pipeline system under prevailing, facilities and conditions.
(iv)Thereafter, assuming products at the entry points as unlimited, the Station Discharge Head (SDH) at the pump station equal to Maximum Allowable Operating Pressure (MAOP) of the pipeline, the entire pipeline system shall be configured in the selected software package operating offline. The steady state of hydraulics of the pipeline shall be entered into the system for computing the maximum achievable flow in the pipeline system using the selected software and approved flow equation.
(v)At the first and subsequent withdrawal points in the direction of flow getting the required pressure or SDH as a fixed parameter, the maximum, possible flow within that section shall be computed based on, the methodology specified above. Similarly, the possible volume flow shall-be calculated from, section to section and tabulated up to the last exit point taking into account, the quantity available from other injection points.
(vi)If the capacity of a Pipeline have been downgraded or decreased due to de-rating of the MAOP of the pipeline due to factors like metal loss, the de-rated capacity of such pipelines shall be determined considering results of Instrumented pig survey. In the absence of results of IPS in any pipeline, hydro testing shall be carried out to establish MAOP of that pipeline as per provisions in the relevant regulations on Technical Standard and Specifications including Safety Standards. Provided that in absence of hydro testing the entity may put up proposal for de-rating based on random thickness survey of the pipeline. Board reserves the right to check such survey data.
(vii)The requirement of a pressure or SDH at any exit point shall determine the possible capacity within a particular section serving that exit points. Provided further that maintainability of a particular hydraulics condition at any exit point shall be mutually determined between capacity determining authority and the transporter within the flexibility available in the system. The section wise capacity thus calculated with single or multiple entry and exit points shall be run with the selected software package offline in the steady state operation of the system to arrive at capacities of various sections.
(viii)The entity shall submit the maximum achievable pipeline capacity as well as section wise capacity of the product pipeline so determined, under the steady state simulation with the details of variable or constant parameters, to the Board in the specified format at Schedule B along with the hydraulic gradient and system flow diagram for the pipeline system.