Section 2(1) in The Petroleum and Natural Gas Regulatory Board (Affiliate Code of Conduct for Entities Engaged in Marketing of Natural Gas and Laying, Building, Operating or Expanding Natural Gas Pipeline) Regulations, 2008
(1)In these regulations, unless the context otherwise requires,(a)"Act" means the Petroleum and Natural Gas Regulatory Board Act, 2006;(b)"affiliate" means an associated person in relation to the entity or the entity in relation to an associated person-(i)who participates directly or indirectly or through one or more intermediaries in the management or control or capital of the entity or an associated person, as the case may be;(ii)who holds, directly or indirectly, shares carrying not less than 26% of the voting power in the entity or associated person, as the case may be;(iii)who appoints more than half of the board of directors or members of the governing board, or one or more executive directors or executive members of the governing board of the entity or the associated person, as the case may be; or(iv)who guarantees not less than l0% of the total borrowings of the associated person, as the case may be.(c)"appointed day" means the date of October 1, 2007 when the Central Government notified the establishment of the Petroleum and Natural Gas Regulatory Board;(d)"Board" means the Petroleum and Natural Gas Regulatory Board established under sub-section (1) of section 3 of the Act;(e)"capital cost" means cost in respect of creation of a fixed asset;(f)"cost" means the capital cost, direct cost/financial cost, fully allocated cost operating cost, as the case may be.(g)"direct cost" means cost that can reasonably be identified as cost incurred for laying, building, operating or expanding natural gas pipeline;(h)"financing cost" means the cost of financing the creation of an asset or for meeting the requirements of incurring an operating cost;(i)"fully allocated cost" means the sum of direct costs plus a proportional share of indirect costs derived on the basis of the level of activities carried, out and on consistently applied basis of allocation;(j)"indirect cost" means such, cost which cannot be directly identified with either laying, building, operating or expanding a natural gas pipeline or marketing of natural gas and includes, but are not limited to common overhead costs, common administrative expenses and taxes;(k)"marketing of natural gas" means the activity of selling or distribution of natural gas;(l)"natural gas pipeline" means natural gas pipeline as defined under the Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Natural Gas Pipelines) Regulations, 2008.(m)"operating cost" means cost in respect of upkeep and maintenance of a fixed asset or service;
