Section 18(3) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010
(3)The evaluation of the application in terms of the clauses (a) to (i) of sub-regulation (2) shall be done in totality, considering the composite nature and the inter-linkages of the criteria.
