Section 9 in The Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Regulations, 2008
9. Facilities at entry point and exit point.
(1)Shipper shall arrange to deliver gas at entry point on the pipeline system and shall provide all facilities, including measuring equipments, required for transfer of custody and delivery of gas to the transporter unless otherwise agreed to between shipper and transporter.(2)Transporter shall execute hooking up facility of shipper to the entry point at the cost of shipper.(3)Shipper or his authorized nominee shall own, operate and maintain facilities upstream of entry points at his own cost and risk unless the facilities are provided by the transporter under a separate contract.(4)The transporter shall own and operate facilities including measuring equipments at exit point for transfer of custody and delivery of gas to the shipper unless otherwise agreed to between shipper and transporter and the exit point gas parameters shall be mutually agreed to between shipper and transporter.(5)The transporter shall execute, at the cost of shipper, the facility of hooking up of shipper facility with that of transporter at exit point.(6)The shipper shall provide space and cooperate with the transporter in installing, operating, maintaining and modifying any specific, exit point facilities when such exit point facilities are provided in the premises of the shipper.(7)The shipper may provide check meter, conforming to the applicable standard and specifications, at the delivery point in natural gas pipeline:Provided that in case of any variation in the readings in the meter of transporter and shipper, the reading of the transporter meter shall be taken as final.(8)In case of any dispute in metering, the meter proving or certification shall be carried out by an accredited third party as approved by the Board.(9)In case of any fault in the meter of transporter, the expenses on this account shall be borne by the transporter and in case no fault is found in the meter, the expenses shall be borne by the shipper.
