Section 12 in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010
12. Expansion of capacity in petroleum and petroleum products pipeline.
(1)The entity may transport upto ten per cent extra volume or expand the authorized capacity in the petroleum and petroleum products pipeline upto ten per cent. and immediately inform the Board of its decision:Provided that there shall be no increase in the petroleum and petroleum products pipeline tariff post-expansion.(2)In case it is proposed to expand the capacity of the petroleum and petroleum products pipeline by more than ten per cent. of that authorized by the Board the entity shall submit a proposal for consideration of the Board-and the Board may allow for expansion of the capacity in the petroleum and petroleum products pipeline provided that the entity agrees to a reduction in the unit petroleum and petroleum products pipeline tariff by sharing fifty per cent. of the proposed incremental tariff revenue calculated based on the applicable unit petroleum and petroleum products pipeline tariff before expansion and the incremental volumes sought to be transported.Explanation: The above provision of sharing fifty per cent. of the proposed incremental tariff revenue shall be applicable for the bidding period of ten years.Provided that the Board shall review the tariff after ten years and fix for a block of five years thereafter on prospective basis Any expansion beyond the period of bidding shall be submitted' to the Board for authorization in line with the provisions of relevant regulations.
