Section 19 in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010
19. Provisions relating to dedicated pipelines for transport of petroleum products.
(1)In respect of dedicated pipelines existing before the appointed day, the following provisions shall apply, namely:-(a)entity having dedicated pipeline to transport petroleum products to a specific customer before the appointed day shall submit details of the pipeline length, route capacity and customers served along with the DFR of the project to the Board within sixty days of notification of these regulations;.(b)Board may web-host details of dedicated pipeline seeking comments of general public with a view to ascertain whether such pipeline needs to be converted into petroleum and petroleum products pipeline in public interest;(c)The Board may, based on the examination of the comments received, direct the entity to convert such pipeline into petroleum and petroleum products pipeline in overall public interest:Provided that the entity shall be given an opportunity to present its case;(d)The entity may also submit its proposal to convert its dedicated pipeline into petroleum and petroleum products pipeline to the Board along with the complete details and justifications and the Board may web-host details of dedicated pipeline seeking comments of general public with a view to ascertain whether such pipeline needs to be converted into petroleum and petroleum products pipeline in public interest and the Board may, based on the examination of the comments received and in overall public interest, issue grant of authorization to the entity for conversion into a petroleum and petroleum products pipeline.(2)In respect of dedicated pipelines proposed to be laid, built, operated or expanded after the appointed day, following provisions shall apply, namely:-(a)the entity proposing to lay build, operate or expand a dedicated pipeline to transport petroleum products to a specific customer and is not for resale after the appointed day shall submit details on pipeline length, route, capacity and details of the customers served along with the DFR of the project to the Board at least thirty days before the proposed commencement of laying and building of the dedicated pipeline;(b)Board may web-host details of the proposed dedicated pipeline seeking comments of general public with a view to ascertain whether instead of a dedicated pipeline, the public interest would be better served if a petroleum and petroleum products pipeline is laid built operated or expanded;(c)in case based on the examination of the comments received the Board is of the view that instead of a dedicated pipeline petroleum and petroleum products pipeline would better serve the public purpose the Board shall advise the entity appropriately within sixty days of the receipt of the information from the entity;(d)in case despite receiving the advice from the Board under clause (c) the entity still wishes to lay, build operate or expand a dedicated pipeline it may do so:Provided that simultaneous to the entity building a dedicated pipeline the Board may on suo-motu basis decide to issue an expression of interest for laying building operating or expanding petroleum and petroleum products pipeline:Provided further that the entity shall not be allowed to apply to the Board for conversion of its dedicated pipeline into petroleum and petroleum products pipeline for a period of five years from the date of the commissioning of its dedicated pipeline;(e)the Board may in respect of a dedicated pipeline laid built operated or expanded after the appointed day direct the entity to convert dedicated pipeline into petroleum petroleum products pipeline as per the following procedure namely:-(i)the Board may web-host details of dedicated pipeline seeking comments of general public with a view to ascertain whether such pipeline needs to be converted into petroleum and petroleum products pipeline in public interest;(ii)the Board may based on the examination of the comments received direct the entity to convert such pipeline into petroleum and petroleum products pipeline in overall public interest:Provided that the entity shall the given an opportunity to present its case.(3)In case a dedicated pipeline is converted into petroleum and petroleum products pipeline under sub-regulations (1) or (2) the provisions under the sub-regulation (9) of regulation 18 shall apply to such pipeline.
