Section 17 in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008
17. Entity authorized by the Central Government for laying, building, operating or expanding CGD network before the appointed day.
(1)The entity shall submit relevant information along with supporting documents in the form as in Schedule H within a period of one hundred and eighty days from the appointed day.(2)The entity shall abide by the terms and conditions of the authorization by the Central Government including obligations, if any, imposed by the Central Government.(3)The entity shall abide by the relevant regulations for technical standards and specifications, including safety standards and the quality of service standards [***] [Omitted 'as specified under regulation 15' by Notification No.F.No.PNGRB/Auth./CGD/Amd/2018/2, dated 27.4.2018 (w.e.f. 19.3.2008).].(4)The Board may consider grant of exclusivity on such terms and conditions as per the provisions in the Petroleum and Natural Gas Regulatory Board (Exclusivity for City or Local Natural Gas Distribution Networks) Regulations, 2008.(5)[ The transportation tariff shall be as determined by the Board as per regulation under section 22 of the Petroleum and Natural Gas Regulatory Board Act, 2006.] [Substituted by Notification No. F.No.PNGRB/CGD/Amendment/2015/2/SC, dated 26.4.2016 (w.e.f. 19.3.2008).](6)The activities of the entity may be subject to such other regulations as may be applicable as per the provisions of the Act.
