Section 2(j) in The Petroleum And Natural Gas Regulatory Board Act, 2006
(j)"common carrier" means such pipelines for transportation of petroleum, petroleum products and natural gas by more than one entity as the Board may declare or authorise from time to time on a non-discriminatory open access basis under sub-section (3) of section 20, but does not include pipelines laid to supply-(i)petroleum products or natural gas to a specific consumer; or(ii)crude oil.
