Section 17 in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010
17. Entitles authorized by the Central Government for laying, budding, operating or expanding petroleum and petroleum products pipeline before the appointed day.
(1)The entity shall submit relevant information along with supporting documents in the form as per Schedule H.(2)The entity shall abide by the technical standards, specifications including safety standards as specified under the relevant regulations.(3)The Board shall monitor the actual progress made by the entity in the activities of laying, building or expanding the petroleum and petroleum products pipeline on a quarterly basis with reference to the period of commissioning, the targets specified in the DFR of the project, and the terms and conditions of the authorization with a view to avoiding any time or cost over-runs which may adversely affect the petroleum and petroleum products pipeline tariff:Provided that in case of any delay in the commissioning of the petroleum and petroleum products pipeline or meeting any target beyond that specified in the authorization the Board reserves the right to-(a)not consider the additional costs attributable to the time over-run while fixing the petroleum and petroleum products pipeline tariff as specified under clause (5): or(b)en cash the performance bond or bank guarantee, if any and advise the Central Government for cancellation of the authorization.(4)The Board shall approve the petroleum and petroleum products pipeline tariff to be charged by the entity based on the methodology as specified under the relevant regulations on determination oi petroleum and petroleum products pipeline tariff.(5)The activities of the entity may be subject to such other regulations as may be applicable as per the provisions of the Act.
