The Petroleum and Natural Gas Regulatory Board (Petroleum and Natural Gas Register) Regulations, 2010
Published vide Notification New Delhi, the 7th June, 2010
Act2289
(a) "Act" means the Petroleum and Natural Gas Regulatory Board Act, 2006;
(b) "Board" means the Petroleum and Natural Gas Regulatory Board established under sub-section (1) of section 3 of the Act;
(c) "Register" means the Petroleum and Natural Gas Register maintained by the Board whether in print or electronic form;
(2) All other words and expressions used and not defined in these regulations but defined in the Act shall have the meanings respectively assigned to them in the Act. 3. Contents of the Register. - (1) Register shall be divided into following five parts namely :-(a) Part I containing a list of all entities who have been registered for marketing notified petroleum, petroleum products and natural gas;
(b) Part II containing a list of all entities who have been registered for establishing and operating LNG terminals or proposing to establish and operate LNG terminals;
(c) Part III containing a list of all entities who have been registered for establishing storage facility for petroleum, petroleum products or natural gas exceeding such capacity as may be specified by regulations;
(d) Part IV containing a list of all entities who have been authorized for laying, building, operating or expanding a common carrier or contract carrier pipeline; and
(e) Part V containing a list of all entities who have been authorized for laying, building, operating or expanding a city or local natural gas distribution network.
(2) The entries in the Register shall be made as per format in Annexure-I. 4. Access to the Register. - (1) Register shall be open for inspection to any member of the public on payment of fee prescribed under sub-regulation (1) of regulation 5 and by submitting an application as per format at Annexure-II. (2) Any person seeking inspection of the Register shall make an application for the purpose to the officer designated for the purpose by the Board detailing in the application, the information sought. (3) The officer designated under sub-regulation (2) shall allow inspection of the Register and also make available extracts of the relevant portions of the Register on payment of such fee as prescribed under sub-regulation (2) of regulation 5. 5. Levy of fees and other charges. - Fee for inspection of the Register and for copies of extracts from the Register shall be as specified in the Petroleum and Natural Gas Regulatory Board (Levy of Fee and Other Charges) Regulations, 2007. 6. General. - If any dispute arises with regard to the interpretation of any of the provisions of these regulations, the decision of the Board shall be final and binding.Annexure I
1 |
Details of the Entity |
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A |
Name of the Entity: |
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B |
Type of Finn - Public limited company/Private limited company/Partnership firm/Proprietorship firm/Others (please specifY): |
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C |
Date of incorporation and date of certificate of commencement of business: |
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D |
Address of registered office: |
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E |
Contact details - Name, Designation, Office addresses, Telephone numbers (with SID code), E-mail address: |
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2 |
Business details |
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A |
Details of activity for which the entity is registered/authorized: |
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B |
Geographical area covered/situated - Town/District/State/Country: |
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C |
Authorised capacity (wherever applicable) |
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D |
Registration reference document number and date: |
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E |
Authorization reference document number and date: |
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Annexure - II
Details of the individual/company intending to inspect/obtain certified copy of Register |
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1 |
Name of the entity/person |
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2 |
Complete address |
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3 |
E-mail ID, telephone, fax |
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4 |
Identification proof and residence proof (in case of an individual person) |
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5 |
Name of entity relating to which inspection or certified copy of Regulation is required |
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a) |
Purpose of seeking the information |
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b) |
Details of fee deposited by Demand Draft |
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