Section 2(1) in The Petroleum and Natural Gas Regulatory Board (Determination of Network Tariff for City or Local Natural Gas Distribution Networks and Compression Charge for CNG) Regulations, 2008
(1)In these regulations, unless the context otherwise requires,-(a)"Act' means the Petroleum and Natural Gas Regulatory Board Act, 2006;(b)"appointed day' means the date of October 1, 2007 when the Central Government notified the establishment of the Petroleum and Natural Gas Regulatory Board;(c)"Board" means the Petroleum and Natural Gas Regulatory Board established under sub-section (1) of the Act;(d)"City Gate Station" means the point where custody transfer of natural gas from natural gas pipeline to the city or local natural gas distribution network (hereinafter referred as CGD Network) takes place;(e)"Compression charge for CNG means a charge (excluding statutory taxes and levies) in Rs./kg for online compression of natural gas into compressed natural gas (hereinafter referred to as CNG) for subsequent dispensing to consumers in a CNG station.(f)"Development of a CGD network" means laying building, operating or expanding a CGD network.(g)"Network tariff" means the weighted average unit of tariff (excluding statutory taxes and levies) in rupees per million British Thermal Units (Rs./ MMBTU) for all the categories of consumer of natural gas in a CGD Network;
