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      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Computation of time.
      • 4. Forms.
      • 5. Authentication of order or direction or rule, etc.
      • 6. Official seal of the Appellate Tribunal.
      • 7. Custody of the records.
      • 8. Sitting hours of the Appellate Tribunal.
      • 9. Working hours of the Appellate Tribunal.
      • 10. Judicial Member to preside.
      • 11. Calendar.
      • 12. Motion cases.
      • 13. Power to exempt.
      • 14. Power to extend times.
      • 15. Powers and functions of the Registrar.
      • 16. Power of adjournment.
      • 17. Delegation of powers by the Chairperson.
      • 18. Procedure for filing appeal, petition, application, etc.
      • 19. Particulars to be set out in the address for service.
      • 20. Initialling alteration.
      • 21. Presentation of appeal or petition.
      • 22. Number of copies to be filed.
      • 23. Lodging of Caveat.
      • 24. Endorsement and Verification.
      • 25. Translation of document.
      • 26. Endorsement and scrutiny of petition or appeal or document.
      • 27. Registration of appeal, application, petition, etc.
      • 28. Ex parte amendments.
      • 29. Calling for records.
      • 30. Production of authorization for and on behalf of an association.
      • 31. Interlocutory application.
      • 32. Procedure on production of defaced, torn or damaged documents.
      • 33. Preparation and publication of daily cause list.
      • 34. Carry forward of cause list and adjournment of cases on account of non sitting of a Bench.
      • 35. Order sheet.
      • 36. Maintenance of court diary.
      • 37. Statutes or citations for reference.
      • 38. Calling of cases in court.
      • 39. Regulation of court work.
      • 40. Registers to be maintained.
      • 41. Arrangement of records in pending matters.
      • 42. Contents of main file.
      • 43. Contents of process file.
      • 44. Execution file.
      • 45. File for miscellaneous applications.
      • 46. Destruction of record.
      • 47. Issue of notice.
      • 48. Summons.
      • 49. Steps for issue of fresh notice.
      • 50. Consequence of failure to take steps for issue of fresh notice.
      • 51. Entries regarding service of notice or process.
      • 52. Default of appearance of respondent and consequences.
      • 53. Filing of objections by respondent, form and consequences.
      • 54. Sitting of vacation Bench and posting of cases.
      • 55. Fee payable on appeal or petition etc.
      • 56. Award of costs in the proceedings.
      • 57. Inspection of records.
      • 58. Grant of inspection.
      • 59. Application for grant of inspection.
      • 60. Fee payable for inspection.
      • 61. Mode of inspection.
      • 62. Maintenance of register of inspection.
      • 63. Appearance of legal practitioner.
      • 64. Nomination or engagement of another legal practitioner.
      • 65. Consent for engaging another legal practitioner.
      • 66. Restrictions on appearance.
      • 67. Form and execution of Vakalatnama.
      • 68. Restriction on party's right to be heard.
      • 69. Professional dress for the advocate.
      • 70. Title of affidavits.
      • 71. Form and contents of the affidavit.
      • 72. Persons authorized to attest.
      • 73. Affidavits of illiterate, blind persons.
      • 74. Identification of deponent.
      • 75. Annexures to the affidavit.
      • 76. Application for discovery production and return of documents and, form of summons.
      • 77. Suo motu summoning of documents.
      • 78. Marking of documents.
      • 79. Return and transmission of documents.
      • 80. Procedure for examination of witnesses, issue of Commissions.
      • 81. Examination in camera.
      • 82. Form of oath or affirmation to witness.
      • 83. Form of oath or affirmation to interpreter.
      • 84. Officer to administer oath.
      • 85. Form recording of deposition.
      • 86. Numbering of witnesses.
      • 87. Grant of discharge certificate.
      • 88. Witness hhata payable.
      • 89. Records to he furnished to the Commissioner.
      • 90. Taking of specimen handwriting, signature etc.
      • 91. Order.
      • 92. Operative portion of the order.
      • 93. Corrections.
      • 94. Pronouncement of order.
      • 95. Pronouncement of order by any one member of the bench.
      • 96. Authorizing any member to pronounce order.
      • 97. Making of entries by Court Master.
      • 98. Transmission of order by the Court Master.
      • 99. Format of order.
      • 100. Indexing of case files after disposal.
      • 101. Transmission of files or records or orders.
      • 102. Copies of orders in library.
      • 103. Register of Special Leave Petitions or appeals.
      • 104. Placing of orders of the Supreme Court before Appellate Tribunal.
      • 105. Filing through electronic media.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Capacity declaration.
      • 5. Capacity booking.
      • 6. Provision of Access to third party shipper CNG or LCNG stations.
      • 7. Obligations of shippers and authorised entity.
      • 8. Gas parameters.
      • 9. Facilities at the entry points and exit points.
      • 10. Nomination, scheduling, metering, allocation and billing.
      • 11. Gas accounting and reconciliation.
      • 12. Charges.
      • 13. Authorised entity's shortfall charges.
      • 14. Overrun charges.
      • 15. System imbalance charges.
      • 16. Hourly delivery, offtake and receipt rates.
      • 17. System Use Gas (SUG), Lost and Unaccounted for Gas (LUAG).
      • 18. Line Pack (LP).
      • 19. Planned maintenance.
      • 20. Force majeure.
      • 21. Operating procedures and emergencies.
      • 22. Confidentiality of information.
      • 23. Miscellaneous.
      • 24. Repeal.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Declaration of capacity.
      • 5. Gas parameters.
      • 6. System Use Gas (SUG), Line Pack (LP) and Transmission Losses (TL).
      • 7. Measurement of gas.
      • 8. Obligations at entry point and exit point.
      • 9. Facilities at entry point and exit point.
      • 10. Pipeline capacity booking.
      • 11. Interconnection of two common carrier or contract carrier natural gas pipeline.
      • 12. Methodology for providing access.
      • 13. System indiscipline and charges.
      • 14. Planned maintenance.
      • 15. Information about force majeure.
      • 16. Operational planning.
      • 17. Emergencies.
      • 18. Confidentiality of information.
      • 19. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Scope of affiliate code of conduct.
      • 5. Degree of accounting separation.
      • 6. Confidentiality of consumer information.
      • 7. Shared corporate services.
      • 8. Non-discriminatory access to services.
      • 9. Compliance measures.
      • 10. Record keeping and reporting requirements.
      • 11. Consequences of default and termination of authorization procedure.
      • 12. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Form, manner and the time of furnishing of returns, statements and Annual Report.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Annual Statement of Accounts and other relevant records.
      • 4. Permanent records.
      • 5. Authorized Signatory.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Scope of work.
      • 4. Period of engagements.
      • 5. Selection of Institutional Consultants.
      • 6. Consultancy Evaluation Committee (CEC) and Consultancy Monitoring Committee (CMC).
      • 7. Invitation or Expression of Interest.
      • 8. Short List or Consultants.
      • 9. Terms of Reference.
      • 10. Request for Proposals.
      • 11. Receipt of proposals.
      • 12. Evaluation of proposals.
      • 13. Selection by direct negotiation.
      • 14. Proposed form of contract.
      • 15. Confidentiality.
      • 16. Conflict of interest.
      • 17. Procedure for selection of individual Consultants.
      • 18. Saving of inherent power of the Board.
      • 19. General power to amend.
      • 20. Power to remove difficulties.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Initiation of proposal through expression of interest route or suomotu by Board.
      • 5. Criteria for selection of entity for expression of interest route.
      • 6. Invitation by Board for laying, building, operating or expanding of CGD network.
      • 7. Bidding criteria.
      • 8. Fixation and recovery of Transportation rate for CGD and CNG,
      • 9. Performance bond.
      • 10. Grant of authorization.
      • 11. Natural gas tieup and financial closure.
      • 12. Exclusivity period.
      • 13. Postauthorization monitoring of activities (precommissioning).
      • 14. Service obligations of authorized entity (post commissioning).
      • 15.
      • 16. Consequence of default predetermined penalties and termination of authorisation procedure.
      • 17. Entity authorized by the Central Government for laying, building, operating or expanding CGD network before the appointed day.
      • 18. Entity not authorized by the Central Government for laying, building, operating or expanding CGD network before the appointed day.
      • 19. Power to remove difficulties.
      • 20. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Initiation of proposal through expression of interest route or suomotu by Board.
      • 5. Criteria for selection of entity for expression of interest route.
      • 6. Invitation by Board for laying, building, operating or expansion of natural gas pipeline.
      • 7. Bidding criteria.
      • 8. Performance bond.
      • 9. Grant of authorization.
      • 10. Capacity booking, natural gas tieup and financial closure.
      • 11. Fixation and recovery of natural gas pipeline tariff.
      • 12. Expansion of capacity in natural gas pipeline.
      • 13. Postauthorization monitoring of activities (precommissioning).
      • 14. Service obligations of authorized entity (post commissioning).
      • 15. Quality of service standards.
      • 16. Consequences of default and termination of authorization procedure.
      • 17. Entitles authorized by the Central Government for laying, building, operating or expanding natural gas pipeline before the appointed day.
      • 18. Entity not authorized by the Central Government for laying, building, operating or expanding natural gas pipeline before the appointed day.
      • 19. Provisions relating to dedicated pipelines for transport of natural gas.
      • 20. Access and interconnectivity to natural gas pipeline.
      • 21. Provisions regarding tiein connectivity or extension of natural gas pipeline or laying of spurlines.
      • 22. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Initiation of proposal through expression of Interest route or suo-motu by Board.
      • 5. Criterial for selection of entity for expression of interest route.
      • 6. Invitation by Board for laying, building, operating or expansion of petroleum and petroleum products pipeline.
      • 7. Bidding criteria.
      • 8. Performance bond.
      • 9. Grant at authorization.
      • 10. Capacity booking petroleum petroleum tie-up and financial closure.
      • 11. Fixation and recovery of petroleum and petroleum products pipeline tariff.
      • 12. Expansion of capacity in petroleum and petroleum products pipeline.
      • 13. Post-authorization monitoring activities (pre-commissioning).
      • 14. Service obligations of authorized entity (post commissioning).
      • 15. Quality of service standards.
      • 16. Consequences of default and termination of authorization procedure.
      • 17. Entitles authorized by the Central Government for laying, budding, operating or expanding petroleum and petroleum products pipeline before the appointed day.
      • 18. Entity not authorized by the Central Government for laying, building, operating or expanding petroleum and petroleum products pipeline before the appointed day.
      • 19. Provisions relating to dedicated pipelines for transport of petroleum products.
      • 20. Access and Inter-connectivity to petroleum and petroleum products pipeline.
      • 21. Provisions regarding modifications or expansion or extension in a petroleum and petroleum products pipeline.
      • 22. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Service norms for new PNG connections.
      • 5. Obligations of Consumers.
      • 6. Metering.
      • 7. Billing.
      • 8. Disconnection of PNG Connection.
      • 9. Quality of Service pertaining to CNG station.
      • 10. Network interruptions.
      • 11. Complaint Handling.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Scope and intent.
      • 5. The content of the regulation.
      • 6. Classification of emergencies.
      • 7. Implementation schedule.
      • 8. Consequences of default or noncompliance.
      • 9. Requirements under other statutes.
      • 10. PreEmergency Planning.
      • 11. Emergency Mitigation Measures.
      • 12. Emergency preparedness Measures.
      • 13. Response Procedures and Measures.
      • 14. Emergency Organization and Responsibilities.
      • 15. Infrastructure.
      • 16. Declaration of onsite and offsite emergencies.
      • 17. Resources for controlling Emergency.
      • 18. Demographic Information.
      • 19. Medical Facilities.
      • 20. Evacuation.
      • 21. Information to Public.
      • 22. Roles and responsibilities of stakeholders including external agencies.
      • 23. Reporting of the Incident.
      • 24. Action after reporting of incident by the entity.
      • 25. Termination of emergency.
      • 26. Emergency Recovery Procedures.
      • 27. ERDMP for pipelines carrying petroleum products and retail outlets.
      • 28. ERDMP for road transportation.
      • 29. Integration of the ERDMP with The National Disaster Management Plan (Ndmp).
      • 30. Security Threat Plan.
      • 31.0 Miscellaneous.
      • 1. Short title, commencement and interpretation
      • 2. Definitions
      • 3. Working hours of head office and regional offices of the Board
      • 4.
      • 5.
      • 6. Language of the Board
      • 7.
      • 8. Seal of the Board
      • 9. Affixation of seal of the Board
      • 10. Manner and form in which contracts to be executed
      • 11. Accounts and documents by whom to be signed
      • 12. Participation in proceedings before the Board
      • 13. Representation of consumer's interest
      • 14. Proceedings, etc., before the Board
      • 15. Bench to settle disputes
      • 16. Authority to represent
      • 17. Initiation of proceedings
      • 18. Petitions or complaints and pleadings before the Board
      • 19. General headings and form of complaint
      • 20. Affidavit in support
      • 21.
      • 22. Presentation and scrutiny of the petitions or complaints
      • 23. Service of notices and processes issued by the Board
      • 24. Filing of reply, opposition, objections, etc
      • 25. Hearing of the matter
      • 26. Powers of the Board to call for further information, evidence, etc
      • 27. Reference to issues to others
      • 28. Procedure to be followed where the party does not appear
      • 29. Orders of the Board
      • 30. Inspection of records of proceedings and supply of certified copies
      • 31. Interim orders
      • 32.
      • 33.
      • 34.
      • 35.
      • 36.
      • 37.
      • 38.
      • 39.
      • 40.
      • 41.
      • 42.
      • 43.
      • 44.
      • 45. Continuance of proceeding after death, etc
      • 46. Proceedings to be open to public
      • 47. Publication of petition or complaint
      • 48. Inspection of records and confidentiality
      • 49. Issue of orders and directions on procedures
      • 50. Saving of inherent power of the Board
      • 51.
      • 52.
      • 53. General power to amend
      • 54. Power to remove difficulties
      • 55. Extension or abridgment of time prescribed
      • 56. Effect of non-compliance
      • 57. Costs
      • 58. Enforcement of orders passed by the Board
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Determination of natural gas pipeline tariff.
      • 5. Form for data submission by entity for determination of natural gas pipeline tariff.
      • 5A. Procedure for Determination of Unified Tariff and matters incidental thereto.
      • 6. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Application.
      • 4. Determination of network tariff and compression charge for CNG.
      • 5. Form for data submission for determination of network tariff and compression charge for CNG.
      • 6. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Determination of petroleum and petroleum products pipeline transportation tariff.
      • 5. Procedure for determination of petroleum and petroleum products pipeline transportation tariff.
      • 6. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Determination of transportation rate for CGD and transportation rate for CNG and webhosting of information.
      • 5. Defaults.
      • 6. Miscellaneous.
      • 7. Repeal.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Objective.
      • 5. Determining capacity of a City or Local Natural Gas Distribution Network.
      • 6. Declaring capacity of a City or Local Natural Gas Distribution Network by the Board.
      • 7. Periodicity for determining capacity of city or local natural gas distribution networks.
      • 8. Miscellaneous.
      • 1. Short title and Commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Intent.
      • 5. Determining capacity of a Petroleum, Petroleum Products and Natural Gas Pipeline.
      • 6. Declaring capacity of Petroleum, Petroleum Products and Natural Gas Pipeline by the Board.
      • 7. Periodicity for determining capacity of a Petroleum, Petroleum Products and Natural Gas pipeline.
      • 8. Provisions relating to dedicated pipelines for transport of Petroleum, Petroleum Products and Natural Gas.
      • 9. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Rationale for allowing exclusivity.
      • 5. Exclusivity for laying, building or expansion of CGD network.
      • 6. Exclusivity from the purview of common carrier or contract carrier.
      • 7. Specific performance bond.
      • 8. Service obligations.
      • 9. Post-exclusivity period, that is, beyond the period of exclusivity allowed under regulation 6.
      • 10. Cancellation of exclusivity.
      • 11. Miscellaneous.
      • 1. Short Title and Commencement.
      • 2. Definitions.
      • 3. Scope of these Regulations.
      • 4. Applicability.
      • 5. Approval or Suspension of the Contracts by the Board.
      • 6. Principles of Market and Market Design.
      • 7. Obligation to Seek Authorisation.
      • 8. Application for Authorisation.
      • 9. Conditions for Grant of Authorisation.
      • 10. Power to Make Inquiries and Call for Information.
      • 11. Grant of Authorisation.
      • 12. Renewal of Authorisation.
      • 13. Annual Authorisation Charge and Other Charges.
      • 14. Withdrawal of Authorisation.
      • 15. Exit Scheme.
      • 16. Net Worth Requirements.
      • 17. General Conditions.
      • 18. Shareholding Pattern of Gas Exchange.
      • 19. Shareholding Pattern of Clearing Corporation.
      • 20. Requirement and Criteria of Fit and Proper Person.
      • 21.
      • 22. Composition of the Board of Directors.
      • 23. Conditions of Appointment of Independent Directors.
      • 24. Appointment of the Managing Director.
      • 25. Code of Conduct for Directors and Key Management Personnel.
      • 26. Compensation and Tenure of Key Management Personnel.
      • 27. Segregation of Regulatory Departments.
      • 28. Statutory Committees.
      • 29. Constitution of Committees.
      • 30. Appointment of Compliance Officer.
      • 31. Disclosure and Corporate Governance Norms.
      • 32. Risk Management by Gas Exchange or Clearing Corporation.
      • 33. Default Remedy Mechanism on Gas Exchange or Clearing Corporation.
      • 34. Information Technology Infrastructure and Trading System.
      • 35. Delivery Procedure.
      • 36. Grievance Redressal of Members and Clients.
      • 37. Clearing and Settlement of Trades.
      • 38. Agreement between Gas Exchange and Clearing Corporation.
      • 39. Settlement Guarantee Fund (SGF).
      • 40. Contribution to the Settlement Guarantee Fund.
      • 41. Equal, Fair and Transparent Access.
      • 42. Maintenance of Books of Accounts and Records.
      • 43. Submission of Annual Financial Statements and Returns.
      • 44. Byelaws and Rules of Gas Exchanges and Clearing Corporation.
      • 45. Settlement and Netting.
      • 46. Right of Clearing Corporation.
      • 47. Market Oversight.
      • 48. Other Circumstances Requiring Intervention.
      • 49. Power to Call for Information.
      • 50. Power of Inspection.
      • 51. Directions by the Board.
      • 52. Investigation of Certain Matters.
      • 53. Power to issue Interim Orders.
      • 54. Information Dissemination.
      • 55. Market Surveillance.
      • 56. Transaction Reporting by Gas Exchange, Trading Licensees, Shippers, Transporters and any other Market Participants.
      • 57. Whistle Blowers' Policy.
      • 58. Insider Trading.
      • 59. Internal Manual for Conflict Resolution.
      • 60. Norms and Procedure, etc.
      • 61. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Objective.
      • 3. Definitions.
      • 4. Scope.
      • 5. Guiding Principles for Declaring the City or Local Natural Gas Distribution Network of an authorised area as Common Carrier or Contract Carrier.
      • 6. Procedure for Declaring the CGD Network of an authorised area as a Common Carrier or Contract Carrier or Regulating or Allowing Access thereto under Section 20 of the Act.
      • 7. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Scope.
      • 4. Objectives for declaring natural gas pipeline as common carrier or contract carrier.
      • 5. Contract carrier system for natural gas pipelines.
      • 6. Common carrier system for natural gas pipelines.
      • 7. General principles for common or contract carrier capacity.
      • 8. Verification of own requirement and capacity allocated on a contract carrier basis.
      • 9. Determination of contract carrier or common carrier capacity in natural gas pipeline.
      • 10. Declaring of existing pipeline for transportation of natural gas as a common or contract carrier.
      • 11. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Terms and conditions for providing imbalance management services.
      • 5. Interpretation of regulations.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Scope.
      • 5. Objective.
      • 6. Integrity Management System.
      • 7. Default and consequences.
      • 8. Requirement under other statutes.
      • 9. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Scope.
      • 5. Objective.
      • 6. Integrity Management System.
      • 7. Default and consequences.
      • 8. Requirement under other laws.
      • 9. Miscellaneous.
      • 10. Power to remove difficulties.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Scope.
      • 5. Objectives.
      • 6. Integrity Management System.
      • 7. Default and consequences.
      • 8. Requirement under other statutes.
      • 9. Miscellaneous.
      • 10. Power to remove difficulties.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Levy of Fee.
      • 4. Levy of other charges.
      • 5. Power to review and modify fee and other charges.
      • 6. Explanatory Memorandum.
      • 7. Interpretation.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Convening of Board meetings.
      • 4. Presiding over Board meetings.
      • 5. Place and time of Board meetings.
      • 6. Notice for Board meeting.
      • 7. Quorum required and voting.
      • 8. Leave of Absence.
      • 9. Minutes of the meeting.
      • 10. Custody of the minutes book, common seal etc.
      • 11. Member not to participate in meetings in certain cases.
      • 12. Obligation of a Member to give information of disqualification.
      • 13. Interpretation.
      • 1. Short title and Commencement.
      • 2. Definitions.
      • 3. Principles and method of determining compensation.
      • 4. Powers of Collector and Procedure to be followed.
      • 5. Payment of compensation.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Contents of the Register.
      • 4. Access to the Register.
      • 5. Levy of fees and other charges.
      • 6. General.
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Application
      • 4. Scope
      • 5. General provisions
      • 6. Procedure for formulation of standards
      • 7. Multi-stakeholder consultation
      • 8. Time period for preparation of standards
      • 9. Publication
      • 10. Price of standard
      • 11. Revenue model for development/amending/cancelling and existing standard
      • 12. Recognition of other standards
      • 13. Handling enquiries and complaints
      • 14. Miscellaneous
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. The Judge to conduct inquiry.
      • 4. Procedure for conducting inquiry.
      • 5. Powers of the Judge.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Salary.
      • 4. Leave.
      • 5. GPF or CPF, Pension and Gratuity.
      • 6. Leave Travel Concession, Travelling Allowance and Daily Allowance.
      • 7. Medical Treatment.
      • 8. Official Visits Abroad.
      • 9. Transport allowance.
      • 10. Accommodation.
      • 11. Oath of Officer and Secrecy.
      • 12. Telephone facility, official meetings and entertainment expenses.
      • 13. Residuary matters.
      • 14. Power to relax.
      • 15. Interpretation.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Sanctioned strength of staff of Board.
      • 5. Recruitment and appointment.
      • 6. Pay fixation.
      • 7. Confidential reports.
      • 8. Disciplinary proceedings and imposition of penalties.
      • 9.
      • 10. Outdoor medical treatment.
      • 11. Indoor Medical Treatment.
      • 12.
      • 13.
      • 14.
      • 15. Provident Fund.
      • 16. Training.
      • 17. Other conditions of services.
      • 18. Power to relax.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Pay scale or secretary.
      • 4. Conditions of service.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Scope.
      • 5. Intent.
      • 6. The standard.
      • 7. Default and consequences.
      • 8. Requirements under other statutes.
      • 9. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Scope.
      • 4. Application.
      • 5. Objective.
      • 6. The standard.
      • 7. Compliance to these regulations.
      • 8. Default and Consequences.
      • 9. Requirements under other statutes.
      • 10. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Scope.
      • 5. Objective.
      • 6. The standard.
      • 7. Compliance to these regulations.
      • 8. Default and Consequences.
      • 9. Requirements under other statutes.
      • 10. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Scope.
      • 5. Intent.
      • 6. The standard.
      • 7. Compliance to these regulations.
      • 8. Default and consequences.
      • 9. Requirements under other statutes.
      • 10. Miscellaneous.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. Scope.
      • 5. Objective.
      • 6. The standard.
      • 7. Compliance to these regulations.
      • 8. Default and Consequences.
      • 9. Requirements under other statutes.
      • 10. Miscellaneous.
      • 1. Short title and commencement.
      • 2.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Applicability.
      • 4. Scope.
      • 5. Intent.
      • 6. Demonstration of compliance.
      • 7.
      • 8.
      • 9.
      • 10.
      • 1. Short title, extent, commencement and application
      • 2. Definitions
      • 3. Establishment and incorporation of the Board
      • 4. Qualifications for appointment of Chairperson and other members
      • 5. Term of office, conditions of service, etc., of Chairperson and other members
      • 6. Powers of Chairperson
      • 7. Removal of Chairperson or any other member from office
      • 8. Meetings of the Board
      • 9. Vacancies, etc., not to invalidate proceedings of the Board
      • 10. officers and other employees of the Board
      • 11. Functions of the Board
      • 12. Powers regarding complaints and resolution of disputes by the Board
      • 13. Procedure of the Board
      • 14. Register
      • 15. Registration of entities
      • 16. Authorisation
      • 17. Application for authorisation
      • 18. Publicity of application
      • 19. Grant of authorisation
      • 20. Declaring, laying, building, etc., of common carrier or contract carrier and city or local natural gas distribution network
      • 21. Right of first use, etc
      • 22. Transportation tariff
      • 23. Suspension or cancellation of authorisation
      • 24. Board to settle disputes
      • 25. Filing of complaints
      • 26. Power to investigate
      • 27. Factors to be taken into account by the Board
      • 28. Civil penalty for contravention of directions given by the Board
      • 29. Orders passed by Board deemed to be decrees
      • 30. Appellate Tribunal
      • 31. Technical Member Petroleum and Natural Gas
      • 32. Terms and conditions of service of Technical Member (Petroleum and Natural Gas).
      • 33. Appeals to Appellate Tribunal
      • 34. Procedure and powers of the Appellate Tribunal.
      • 35. Power of Appellate Tribunal to make rules.
      • 36. Orders passed by Appellate Tribunal to be executable as a decree
      • 37. Appeal to Supreme Court
      • 38. Grants by Central Government
      • 39. Fund
      • 40. Accounts and audit
      • 41. Annual report and its laying before Parliament.
      • 42. Power of Central Government to issue directions
      • 43. Taking over control and management of facilities and business premises of any entity and retail outlets in public interest
      • 44. Punishment for contravention of directions of the Board
      • 45. Penalty for wilful failure to comply with orders of Appellate Tribunal
      • 46. Punishment for unauthorised activities
      • 47. Punishment for establishing or operating a liquefied natural gas terminal without registration.
      • 48. Punishment for laying, building operating or expanding a common carrier or contract carrier without authorisation
      • 49. Punishment for wilful damages to common carrier or contract carrier
      • 50. offences by companies
      • 51. Maintenance of data bank and information
      • 52. Obligations of entities
      • 53. Furnishing of returns, etc., to Central Government
      • 54. Chairperson, members, etc., to be public servants
      • 55. Protection of action taken in good faith
      • 56. Civil courts not to have jurisdiction.
      • 57. Cognizance of certain offences
      • 58. Delegation
      • 59. Power to remove difficulties
      • 60. Power of Central Government to make rules
      • 61. Power of Board to make regulations
      • 62. Rules and regulations to be laid before Parliament
      • 63. Transitional arrangements

Petroleum and Natural Gas Regulatory Board (Access Code for City or Local Natural Gas Distribution Networks) Regulations, 2020

Published vide Notification No. F. No. PNGRB/Auth/1-CGD(16)/2020 (P-2748), dated 23.11.2020

Last Updated 26th November, 2020 [act3745]

F. No. PNGRB/Auth/1-CGD(16)/2020 (P-2748). - In exercise of the powers conferred by section 61 of the Petroleum and Natural Gas Regulatory Board Act, 2006 (19 of 2006), the Petroleum and Natural Gas Regulatory Board hereby makes the following regulations, namely: -

1. Short title and commencement. - (1) These regulations may be called the Petroleum and Natural Gas Regulatory Board (Access Code for City or Local Natural Gas Distribution Networks) Regulations, 2020.

(2) These regulations shall come into force on the date of their publication in the Official Gazette.

2. Definitions. - (1) In these regulations, unless the context otherwise requires, -

(a) "access arrangement" means a contract between the authorised entity and the shipper, complying with the provisions specified in Schedule-I and defining the terms and conditions for access to entry point capacity, exit point capacity and CNG exit point capacity on the city or local natural gas distribution network.

(b) "Act" means the Petroleum and Natural Gas Regulatory Board established under the Petroleum and Natural Gas Regulatory Board Act, 2006 (19 of 2006);

(c) "allocated capacity" means the scheduled maximum daily capacity in MMBTU at entry point agreed between the authorised entity and the shipper for delivery at exit point or CNG exit point;

(d) "Board" means the Petroleum and Natural Gas Regulatory Board;

(e) "CNG exit point" means the point at which the CNG is off-taken from a CNG compressor outlet point for delivery to the shipper with proper arrangement for metering at outlet of the CNG compressor by the authorised entity:

Provided that the CNG exit point shall terminate at tubing connection or union where compressor exit is connected to dispenser and at filling nozzle in case it is connected to CNG cascade of the shipper;

(f) "CNG exit point capacity" means the maximum quantity of CNG for open access, which the authorised entity shall deliver to the shipper at the relevant CNG exit point in a day;

(g) "CNG exit point maximum daily quantity or "CNG exit point MDQ" means the maximum daily quantity of natural gas for which capacity has been allocated by the authorised entity to the shipper for open access, measured in kilogram (kg) which can be off-taken by the shipper at CNG exit point;

(h) "day" means a period of twenty-four consecutive hours beginning at 0600 hours on a day and ending at 0600 hours on the following day;

(i) "designated exit point" means the exit point for which gas delivery has been agreed between the shipper and the authorised entity on technical and safety ground;

(j) "delivered quantity" means the quantity of gas delivered by the authorised entity at designated exit point of the shipper;

(k) "entry point" means the point at which the natural gas delivered by a shipper is injected into the city or local natural gas distribution network;

Entry point may be at CGS or Sub-transmission pipeline (STPL) or any other point in the CGD network;

(l) "entry point capacity" means the maximum quantity of natural gas in MMBTU available for open access, which the authorised entity shall receive from shipper at the relevant entry point in a day so as to deliver at designated exit point;

(m) "entry point maximum daily quantity" or "entry point MDQ" means the maximum daily quantity of natural gas for which capacity has been allocated by the authorised entity to the shipper on open access basis at the relevant entry point as agreed in the access arrangement;

(n) "exit point" means the point at which the natural gas is off-taken from city or local natural gas distribution network by the shipper as agreed between the authorised entity and the shipper in the access arrangement and such exit point shall be at all the metering stations, CNG exit point and all such other points agreed, on technical and safety ground, between the shipper and authorised entity in the access arrangement:

Provided that-

(i) for domestic piped natural gas (PNG), the exit point shall be the suraksha hose of the individual consumer for the purpose of custody transfer. For other purpose such as capacity determination of exit points, concerned DPRS shall be considered as exit point;

(ii) any new exit point shall be decided between the shipper and authorised entity on technical and safety ground;

(o) "exit point capacity" means the maximum quantity of natural gas in MMBTU available for open access up to which the authorised entity shall deliver to the shipper at the relevant exit point in a day;

(p) "exit point maximum daily quantity" or "exit point MDQ" means the maximum quantity of natural gas on open access basis up to which can be off-taken by the shipper at specific metering station and CNG exit point in a day;

(q) "imbalance quantity" on a day means the positive imbalance quantity or the negative imbalance quantity as specified in regulation 16;

(r) "line pack" or "LP" means the volume of gas that must be maintained in the city or local natural gas distribution network at all times in order to maintain pressure and enable uninterrupted transportation and supply of natural gas through the network;

(s) "lost and unaccounted for gas" or "LUAG" means the quantity of natural gas which is unaccounted for whatsoever reason including, but not limited to blow downs, venting or release during regular operation or maintenance of the city or local natural gas distribution network and mismatch of meter readings at the entry and exit point;

(t) "marketeer" means an entity dealing with marketing or trading of natural gas;

(u) "marketing exclusivity period" means the period of exclusivity from the purview of common carrier or contract carrier as per the Petroleum and Natural Gas Regulatory Board (Exclusivity for City or Local Natural Gas Distribution Network) Regulations, 2008;

(v) "maximum daily quantity" ("MDQ") means the maximum quantity of natural gas, contracted, booked, scheduled for delivery in a particular day;

(w) "maximum delivery rate" ("MDR") means the maximum per hour rate, up to which the authorised entity shall deliver natural gas to the shipper at the relevant exit point as specified in the access arrangement;

(x) "maximum off-take rate" or "MOR" means the maximum per hour rate, up to which the shipper shall off-take natural gas at the relevant exit point as specified in the access arrangement and MOR shall be the same in value as the MDR;

(y) "maximum receipt rate" or "MRR" means the maximum per hour rate, up to which the authorised entity shall receive natural gas at the relevant entry point as specified in the access arrangement;

(z) "MMBTU" means one Million British Thermal Units on the basis of Gross Calorific Value (GCV) and shall be the unit for energy content of natural gas as defined in ISO 6976;

(za) "nominated quantity" means the quantity of natural gas, confirmed by the shipper to the authorised entity for delivery at the designated entry point with details of off-takes at the relevant exit point on daily basis for distribution or for own use;

(zb) "off-spec gas" means the natural gas delivered by the shipper at the entry point or delivered by the an authorised entity at the exit point which does not conform to the gas parameters referred to in subregulation (1) of regulation 9;

(zc) "operating pressure" means the pressure corresponding to a particular flow rate at which the relevant section of the city or local natural gas distribution network is operated:

Provided that at no point of time the operating pressure for the network shall exceed the design pressure or maximum allowable operating pressure (MAOP) as specified in the relevant technical standards and specifications including safety standards regulations;

(zd) "scheduled quantity" means the quantity of natural gas, scheduled for a shipper by the authorised entity at the designated entry point or exit point for distribution or own requirement based on the nominated capacity and in accordance with the provisions of the access arrangement;

(ze) "shipper" means a consumer or a marketeer or any other entity who intends to utilise the capacity in the CGD Network;

(zf) "Standard Cubic Meter" or "SCM" shall mean the quantity of Gas that occupies a volume of one (1) cubic meter at a temperature of fifteen Celsius (15°C) under an absolute pressure of one decimal zero one three two five bar (1.01325 Bar);

(zg) "system use gas" or "SUG" means the quantity of natural gas, used by the authorised entity for operation and maintenance of the city or local natural gas distribution network including, but not limited to, general use of gas for compressors, prime movers, gas heaters and venting or flaring for safety requirements;

(zh) "Unit of Measurement" means unit for measurement of quantity of gas. Unit of measurement shall be in million British Thermal Units (MMBTU);

Provided that CNG exit point quantity shall be measured in kilogram (kgm) but shall be converted into MMBTU for the purpose of natural gas quantity reconciliation;

(2) Words and expressions used and not defined in these regulations, but defined in the Act or the rules or regulations made thereunder shall have the same meanings respectively assigned to them in the Act or in the Rules or Regulations, as the case may be.

3. Application. - These regulations shall apply to an authorised entity in a geographic area and to any shipper who intends to utilise the capacity in the CGD Network in that geographical area:

Provided that an authorized Geographical Area has been declared as common carrier or contract carrier in terms of Petroleum and Natural Gas Regulatory Board (Guiding Principles for Declaring City or Local Natural Gas Distribution Networks as Common Carrier or Contract Carrier) Regulations, 2020 and Petroleum and Natural Gas Regulatory Board (Exclusivity for City or Local Natural Gas Distribution Network) Regulations, 2008.

Provided further that -

(a) the authorised entity shall allow access to shippers on non- discriminatory basis to a city or local natural gas distribution network in an authorised area;

(b) the development of the infrastructure shall be governed by the Petroleum and Natural Gas Regulatory Board (Authorising Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008 and the shippers shall get their gas transported or delivered by the authorized entity -

(i) up to the suraksha hose connecting to the burner of the domestic connections;

(ii) up to the metering point in case of commercial and industrial connections;

(iii) up to compressor exit point in case of CNG stations:

Provided also that -

(i) the authorised entity shall maintain its entire assets up to suraksha hose for all times in conformity with the Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications Including Safety Standards for City or Local Natural Gas Distribution Networks) Regulations, 2008;

(ii) the metering point means the location where gas measurement is carried out which will include metering device, equipment and pressure reduction up to desired pressure at exit point; and

(iii) compressor exit point shall include the filling nozzle and CNG measurement facilities.

4. Capacity declaration. - (1) Authorised entity shall, within ninety days of declaration of its CGD network as common carrier or contract carrier, determine in accordance with applicable regulations and declare by publishing on its website the entry point capacity, the exit point capacity, the CNG exit point capacity for open access at all entry points and exit points and the capacity at DPRS level for PNG and capacity at mother and online stations (Cascade filling capacity) for CNG in accordance with the provisions of applicable regulations.

(2) The capacity in a CGD network for open access on a cumulative basis at all entry points shall be at least twenty percent of the capacity of the CGD network and compression capacity or the maximum quantity of gas that has flowed in the CGD network or through compressors even for a period of one day in the past, whichever is higher. If such open access capacity in the CGD network falls below ten percent, the authorised entity shall increase the capacity of the CGD network so as to restore the open access capacity to at least twenty percent within a period of six months from the date it has fallen below ten percent.

(3) The Board may on a suo motu basis and notwithstanding the provisions of sub-regulation (2) but after following the due process of public consultation, may by order direct an authorised entity to expand the capacity of the CGD network within such period and on terms and conditions as it may deem fit.

(4) An authorised entity shall not utilise open access capacity in its CGD network for own requirement except with respect to such part of extra capacity for which booking has not been received from any shipper for a consecutive period of ninety days.

Provided that authorised entity shall vacate the common carrier capacity, being used by it for own requirement, within thirty days from receipt of capacity booking request from any shipper.

5. Capacity booking. - (1) The authorised entity shall, within twenty-one days of declaration of its city or local natural gas distribution network as common carrier or contract carrier, publish information in the format specified in Schedule-II on its website and a short advertisement referring to such publication on its website in a national daily and a vernacular daily newspaper, seeking capacity booking for the entry points and exit points capacity on its CGD network and thereafter take similar action within twenty-one days as and when extra capacity is available in its CGD network.

(2) Interested shippers shall submit in the format specified in Schedule-III, their offers to the authorised entity for booking the capacity ("MDQ") within ninety days from the date of publication of the public notice seeking capacity booking.

(3) The sum of the requested entry points MDQ by any shipper shall not be less than 500 MMBTU per day and the off-take at any exit point shall not be less than 50 MMBTU per day.

Provided that the shipper and the authorised entity may agree in the access arrangement to achieve the booked quantities over an agreed period.

(4) The allotment of capacity shall be decided by the authorised entity in a transparent and non-discriminatory manner. If the available common carrier capacity is more than total booking requests from all the shippers then the requested capacity shall be allotted to each of the shippers. However, in cases where the total booking requests for a particular day is more than the available common carrier capacity, such common carrier capacity shall be allotted to the shippers based on the highness of the product of the sum of the entry points MDQ and the period of capacity booking.

(5) Capacity booking shall be finalised by the authorised entity within thirty days from the end of the period specified under sub-regulation 2.

(6) The authorised entity shall publish information on entry points capacity, exit points capacity, DPRS capacity and CNG exit points capacity for open access of the city or local natural gas distribution network on its website by fifteenth day of each month for the succeeding month on a continuous basis and shall schedule the process of capacity booking in such a manner that the capacity can be utilised effectively from the first working day of every month. Such data may be verified by the Board at any time and on such intervals as may be decided by the Board from time to time.

(7) Capacity booking shall be finalised in terms of entry points MDQ and exit points MDQ and other relevant terms and conditions through an access arrangement.

(8) An authorised entity whose CGD network has been declared as a common carrier or contract carrier shall establish within ninety days of such declaration, a portal for receiving offers for booking common carrier or contract carrier capacity and allotting the capacity against such offers. The entire process of receipt of applications, allotment and maintaining the records shall be made in an open, transparent and nondiscriminatory manner and shall be available for verification by the Board at any time. The process flow that would be followed on such portal shall conform to the particulars specified in Schedule-IV.

(9) The relevant authorised entity shall accept application in a transparent manner requesting capacity booking and make allotment of such capacity online on its website and maintain an online record of the applications received and allotments made as specified in Schedule-V and also publish such information on its website.

6. Provision of Access to third party shipper CNG or L-CNG stations. - An authorised entity whose CGD network has been declared as a common carrier, shall provide access to the third party shipper for CNG or L-CNG station within the authorised area of its CGD network on nondiscriminatory basis. If the existing compressor is unable to meet the requirements of the third party shipper within the limits of common carrier capacity, then such third party shipper may request the authorised CGD entity to install additional compression facilities to meet the requirements subject to technical feasibility. In case the authorised entity is unable to install the additional compression facilities due to technical constraints, the authorised CGD entity shall accordingly inform the third-party shipper in writing along with the reasons within a period of forty-five days from the date of request for such additional compressor facilities.

Explanation. - In the interest of creation of additional infrastructure, CNG or L-CNG stations existing on the date of notification of these regulations run by dealers and franchises of authorised entities (including CNG or L-CNG stations run by companies engaged in retailing of liquid petroleum products on their retail outlets) shall not be considered as third party shipper for the purpose of allowing access in CNG or LCNG stations.

7. Obligations of shippers and authorised entity. - (1) Authorised entity shall be responsible to comply with all the applicable regulations and guidelines issued by the Board from time to time from receipt of gas to the delivery point.

(2) Authorised entity shall receive the gas from the shipper at the agreed entry point, transport the gas through its CGD network and shall deliver the gas at the agreed exit point.

(3) Authorised entity shall be responsible for the overall management of its CGD network and related services.

(4) Authorised entity shall act as supplier of the last resort for the domestic customers in case of any default by the shipper.

(5) Shipper shall be responsible for compliance with all the applicable regulations for the CGD network before the gas receipt by the authorised entity and after gas is delivered to the shipper.

(6) Shipper shall deliver gas at the agreed entry point and receive the gas at the agreed exit point.

(7) Shipper shall ensure that the gas delivered by it at the entry point conforms to the parameters specified in regulation 8.

(8) Shipper shall pay all dues and provide such guarantee, surety and security to the authorised entity as may reasonably be required to meet its commercial obligations under the access arrangement.

(9) Shipper shall be responsible for billing and collection of dues from its customers. Meter reading shall be the responsibility of the authorised entity, except for PNG domestic consumers which shall be the responsibility of the shipper. Shipper shall also be responsible for any complaints from its customers in relation to billing and collection as per the Petroleum and Natural Gas Regulatory Board (Code of Practice for quality of Service for City or Local Natural Gas Distribution Networks) Regulations, 2010.

(10) Both authorised entity and shipper shall comply with the Petroleum and Natural Gas Regulatory Board (Code of Practice for Quality of Service for City or Local Natural Gas Distribution Networks) Regulations, 2010.

8. Gas parameters. - (1) The authorised entity shall, on a non-discriminatory basis, specify the threshold limits for gas parameters at the entry point, such as the acceptable ranges of pressure, temperature and calorific value and the acceptable threshold limits for other elements in gas, such as carbon dioxide (CO2), nitrogen (N2) and oxygen (O2) in the access arrangement:

Provided that the aforesaid ranges or the threshold limits shall be in conformity with those specified in Schedule-VI.

Provided further that in case the CGD network has been established largely based on Coal Bed Methane (CBM) gas, or Coal Mine Methane (CMM) gas from open cast mining, the Board may on an application from the authorised entity allow deviation from the specifications given in Schedule-VI.

(2) If the gas delivered by the shipper at the entry points does not meet the requirements of gas parameters as specified in the access arrangement and as specified in these regulations, the authorised entity may -

(a) refuse to accept it; or

(b) accept it and charge as per the access arrangement on a non-discriminatory basis, a cost of service ("off spec gas charges") from the shipper, as per the access arrangement, for any additional facilities or treatment for upgrading the gas to the network requirements:

Provided that such off-spec gas does not adversely affect the quality-specifications committed by the authorised entity at the exit points to the existing customers.

(3) The authorised entity may deliver commingled gas at the exit points, and the quality of gas at the exit points shall be within the acceptable band agreed in the access arrangement.

(4) The authorised entity shall colourise the entire gas as per the provisions of relevant standards notified by the Petroleum and Natural Gas Regulatory Board before delivering to the shipper.

9. Facilities at the entry points and exit points. - (1) The shipper shall arrange to deliver natural gas at the entry points. The authorised entity shall provide facilities for transfer of custody and delivery of natural gas at the entry points at the cost of the shipper, including measuring equipment:

Provided that the shipper may install its check meter at the entry points at its own cost in case it desires so.

(2) The shipper shall provide ready access to the authorized entity for the measuring equipment wherever installed by the authorizes entity in the premise of the shipper.

(3) The authorised entity shall provide CGD network and CNG compression facility to shipper in consideration of payment of transportation rates for CGD and transportation rate for CNG determined in accordance with Petroleum and Natural Gas Regulatory Board (Determination of Transportation Rate for CGD and Transportation Rate for CNG) Regulations, 2020.

(4) The authorised entity shall provide at its own cost facilities, including measuring equipment, pressure reduction and control facilities, gas chromatography or any other system as agreed between the authorised entity and the shipper, required for transfer of custody and delivery of natural gas to the shipper at all the exit points.

Provided that the shipper may install its check meter at the exit points at its own cost in case it desires so.

(5) The maintenance of the facilities at the entry points and exit points shall respectively be carried out by the shipper and the authorised entity unless otherwise agreed in the access arrangement.

10. Nomination, scheduling, metering, allocation and billing. - (1) The nomination, scheduling, metering, allocation and billing procedure shall be specified in the access arrangement and the shipper shall nominate the quantity for the following day by 10:00 hours of the previous day and for weekly nomination by 10:00 hours on Friday of the previous week. The nomination and scheduling for each entry point and exit point shall be made for each hour of the following day on a best endeavor basis for system operation purpose.

(2) The authorised entity shall regularly measure the quality of gas by the gas chromatograph unless otherwise agreed between the authorised entity and the shipper in the access arrangement.

(3) Total error limit and accuracy of the measuring equipment shall be as agreed to between the authorised entity and the shipper subject to any mandatory specifications, if any, laid down by the Board through regulations.

(4) The authorised entity shall carry out verification, calibration or proving of measuring equipment as per relevant codes and standards.

11. Gas accounting and reconciliation. - (1) Gas accounting shall be done on a daily basis in energy terms, that is in MMBTU, and shall be based on Gross Calorific Value as defined in ISO 6976-1:1983(E) as amended or modified from time to time:

Provided that -

(a) the daily gas delivered at the relevant entry points shall be directly measured through system as agreed between the authorised entity and the shipper;

(b) for industrial and commercial customers, the daily off-take at the relevant exit points shall be measured through system as agreed between the authorised entity and the shipper;

(c) for PNG domestic customers, the daily off-take for gas accounting shall be assumed based on the average consumption of gas by the relevant PNG domestic customers and reconciliation shall be done within seven days of the end of every billing cycle as per the methodology agreed in access arrangement;

(d) for CNG, the daily off-take of gas shall be measured in kilogram (kgm) on the meter at the outlet of the online compressor and shall be converted to MMBTU for gas accounting based on the average quality parameters of the gas in the network on the relevant day, measured at CGS in the event gas quality measurement are not available at CNG station. It may be possible that gas chromatograph is not available at every CNG station. Gas quality at the point of chromatography shall be assumed to be same in that particular zone of the network and gas quality parameters shall be considered for CNG station accordingly.

(2) The detailed measurement and gas accounting procedure shall be specified in the access arrangement.

12. Charges. - (1) The shipper shall pay to the authorised entity the following charges for using its CGD network or compression facility and availing other services, namely:-

(a) "transportation rate for CGD" in accordance with Petroleum and Natural Gas Regulatory Board (Determination of Transportation Rate for CGD and Transportation Rate for CNG) Regulations, 2020;

(b) "transportation rate for CNG" in accordance with Petroleum and Natural Gas Regulatory Board (Determination of Transportation Rate for CGD and Transportation Rate for CNG) Regulations, 2020;

(c) overrun charges, if applicable;

(d) system imbalance charges, if applicable;

(e) off-spec gas charges, if applicable, as agreed in access arrangement;

(f) applicable taxes and duties;

(g) any other charges in the access arrangement such as-

i. ship or pay;

ii. transport or pay;

iii. technical upgradation of system, if such service has been specifically requested by shipper;

iv. R&D, if such service has been specifically requested by shipper;

(h) any other charges as approved by the Board from time to time.

Charges specified in clauses (c) to (g) shall be in accordance with provisions of Schedule-I and charges given in regulations 14, 15 and 16.

13. Authorised entity's shortfall charges. - The authorised entity shall have an obligation to provide capacity to the shipper up to the scheduled quantity unless there is a planned maintenance as specified in regulation 19 or a force majeure as specified in regulation 20 or an emergency as specified in regulation 21.

14. Overrun charges. - (1) The methodology for calculation of the overrun quantity for a shipper at each entry point, in MMBTU, on a day shall be specified in the access arrangement on a non-discriminatory manner.

(2) The shippers shall not have to pay any overrun charges for overruns up to five percent of the scheduled quantity. Overruns beyond five percent of the scheduled quantity shall attract overrun charges.

(3) Overrun charges for overruns greater than five percent of the scheduled quantity shall be reasonable, transparent and non-discriminatory and shall be specified in the access arrangement.

(4) Overrun charges payable by the shipper in respect of a day shall be equal to the sum of the overrun charges payable in respect of each entry point on that day.

15. System imbalance charges. - (1) Positive imbalance quantity on a day, in MMBTU, shall be the excess of the aggregate of the shipper's quantities delivered at all the entry points over the aggregate of the shipper's quantities off-taken at all the exit points.

(2) Negative imbalance quantity on a day, in MMBTU, shall be the excess of the aggregate of the shipper's off-taken quantities at all the exit points over the aggregate of the shipper's delivered quantities at the all entry points.

(3) The cumulative imbalance at the start of a day shall be equal to the cumulative imbalance at the end of the previous day. At the start of the first day when natural gas is delivered by the shipper, the cumulative imbalance shall be zero.

(4) The cumulative imbalance at the end of a day shall be equal to the sum of the cumulative imbalance at the start of the day and the imbalance for the day.

(5) The shipper shall not have to pay any imbalance charges up to a cumulative positive or negative imbalance of five percent of sum of MDQ at all the entry points. Authorised entity shall notify the imbalance quantity to shipper on daily basis so as to provide an opportunity to shipper to cure imbalances while submitting nominated quantity for subsequent period.

Provided that where the shipper is unable to cure such imbalances in a period of fifteen days, then, the authorised entity shall have the right to adjust daily nomination at the entry points and exit points to cure such imbalances to ensure safety and integrity of the CGD network.

Imbalance charge for cumulative positive imbalance and cumulative negative imbalance in excess of these limits shall be reasonable, transparent and non-discriminatory.

(6) The imbalance charges payable by the shipper for any particular day shall be equal to the product of the cumulative imbalance quantity calculated as stipulated in sub-regulation 4 and the imbalance charge per MMBTU specified in the access arrangement.

(7) The daily imbalance gas quantities shall be settled between the shipper and the authorised entity every fortnight considering actual daily metered amounts for industrial, commercial and CNG segments and assuming a mutually agreed daily consumption quantity of gas for domestic segment; the methodology for the settlement shall be specified in the access arrangement. The reconciliation with actual metered quantity for the domestic segment shall be as agreed in the access arrangement between the shipper and the authorised entity.

(8) Maintenance of escrow account -

(a) There shall be established an escrow account to be maintained by the Board from the date of the commencement of these regulations, in which there shall be credited all charges received by the authorised entity on account of imbalances and overruns.

(b) The authorised entity shall raise a separate invoice towards imbalance and overrun charges, including applicable taxes and levies. The authorised entity shall deposit the taxes and levies with the concerned authorities.

(c) The authorised entity shall make all reasonable efforts for recovering the imbalance and overruns charges referred to in sub-regulation 6 from the shipper within the period it allows shipper to pay its transportation charges.

(d) The authorised entity shall deposit the amounts received by it from the shipper on account of the charges referred to in sub-regulation 6 (excluding taxes and levies) into the escrow account maintained by the Board within a period of fifteen days from the end of the calendar quarter during which such amounts were received by it along with such details thereof as the Board may require from time to time.

Provided that the authorised entity is not allowed to retain or deduct any amount (except for taxes and levies) received by it except the claim approved by the Board under clause (h).

(e) The authorised entity shall submit to the Board month-wise, Geographical Area-wise and shipper-wise details of such charges as are recoverable from each shipper, amounts received from the shippers and the amounts due from shippers and its reconciliation with the amount deposited in accordance with provisions of clause (d), quarterly within a period of sixty days from the end of each quarter along with a certificate from a Chartered Accountant certifying such details and further, at the end of each financial year, an annual certificate containing the said details shall be submitted by the authorised entity to the Board along with the certificate for the fourth quarter.

(f) The authorised entity may claim from the escrow account maintained by the Board the amounts incurred by it towards its contractual obligations with reference to supply or pay and system management of the CGD network due to such imbalances created by the shippers:

Provided that such claim shall not exceed the amount deposited by him in the escrow account.

(g) The claim under clause (d) may be submitted annually by the authorised entity to the Board within 60 days of the end of each financial year with details such as details of amounts incurred by it, its bank account details, Permanent Account Number and detailed rationale of such claim, along with a certificate from a Chartered Accountant certifying such details.

(h) The Board shall consider such claims on merits and may seek such further information as it may deem fit and the Board shall communicate the amount of claim approved to the authorised entity within 60 days from receipt of complete information, which may be deducted by the authorised entity from the subsequent deposits to be made by it into the escrow account only after specific written approval by the Board.

(i) The balance amount available in the escrow account, after the eligible withdrawal by the authorised entity, under clause (h) may be utilised in such a manner and for such purposes as may be specified by the Board.

16. Hourly delivery, off-take and receipt rates. - (1) The MDR, MOR and the MRR, as well as the authorised deviations from the hourly scheduled rates for which the shipper shall not have to pay any charges, shall be specified in the access arrangement.

(2) The charges for deviations in hourly delivery and off-take rates that exceed these limits shall be specified in the access arrangement:

Provided that the shipper shall not be required to pay any charges for deviations in hourly delivery and off take rates that exceed the limits specified in the access arrangement for the first sixty days of commencement of its access to the entry and exit points capacity on the CGD network if the shipper has booked capacity under regulation 5.

17. System Use Gas (SUG), Lost and Unaccounted for Gas (LUAG). - The authorised entity shall absorb SUG and LUAG, if any, and shall not pass on any liability on this account to the shipper:

Provided that the authorised entity shall be free to arrange the SUG and LUAG from any source.

18. Line Pack (LP). - The authorised entity shall arrange and absorb the LP on its own and shall not pass on any liability on this account to the shipper.

19. Planned maintenance. - (1) The authorised entity shall intimate to the shipper on non-discriminatory basis of its maintenance plan for a defined period well ahead of time, as agreed in the access arrangement, identifying those entry and exit points where natural gas flows may be restricted by such maintenance, the extent of the restrictions and the time of occurrence. The authorised entity shall plan such maintenance so as to minimise disruption to regular gas supply.

(2) The planned maintenance shut down period for any customer, in all the segments, except domestic PNG, shall not exceed the cumulative period of ten days in any calendar year. The service obligations specified in the Petroleum and Natural Gas Regulatory Board (Authorising Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008 and other relevant regulations shall prevail in respect of domestic PNG customers.

20. Force majeure. - Force majeure shall be governed by the contract between the authorised entity and shipper.

21. Operating procedures and emergencies. - (1) The operating procedures to be followed by the authorised entity and the shipper during regular operations as well as in the event of an emergency shall be included in the access arrangement.

(2) An emergency may exist -

(a) by reason of a leakage, or a suspected leakage, of gas; or

(b) in following circumstances, namely: -

(i) the safety of the network is at risk;

(ii) the safe conveyance of gas through the network is at risk;

(iii) gas conveyed by the network is at such a pressure or of such a quality as to constitute, when supplied to the customer's premises, a danger to life or property; or

(iv) any other circumstances reasonably believed by the authorised entity to constitute an emergency which, for the avoidance of doubt, may include circumstances upstream of an entry point, and, where the context requires, a reference to an emergency includes the event or circumstance which may give rise to such emergency.

(3) The authorised entity shall take steps to restore normal operations of the network as soon as reasonably possible after an emergency. Restoration of services to the various customer segments in case of emergencies or disruptions or interruptions in the CGD network shall be carried out in the following order of priority, namely: -

(a) domestic PNG customers;

(b) essential services, like hospitals, clinics, milk supplies;

(c) CNG customers;

(d) Others.

22. Confidentiality of information. - All documentation, information, data, submissions, comments, etc. disclosed, delivered or exchanged whether in writing or otherwise by or between any entity, authorised entity, shipper or any other party either in connection with or in consequence of the requirements of these regulations shall be regarded and treated as confidential and shall not be disclosed either in full or part, including the contents and copies thereof in any form except in connection with any proceedings in any court, Board or other regulatory authorities, or as may be required under any law, unless such documentation, information, data, submissions, comments, etc. is already in public domain.

23. Miscellaneous. - (1) The Board shall have power to issue clarifications with regard to these regulations and in case of any dispute, the clarification given by the Board shall be final and binding.

(2) If any question arises as to the interpretation of these regulations, the same shall be decided by the Board.

24. Repeal. - Petroleum and Natural Gas Regulatory Board (Access Code for City or Local Natural Gas Distribution Networks) Regulations, 2011 shall stand repealed, except as respect things done or omitted to be done under so repealed regulations.

Schedule-I

Provisions for Access Arrangement

(See regulation 2(1)(a))

1.0 Access arrangement provisions. - This schedule specifies the provisions which shall be complied by the authorised entity while formulating its standardised access arrangement with shippers, in addition to the other requirements of these regulations. Authorised entity shall publish its standard format of such arrangement on its website within forty-five days of declaration of its CGD network as common carrier or contract carrier.

2.0 Services. - The access arrangement shall contain the following services to be provided by the authorised entity to the shipper: -

(a) Receipt of gas at entry point;

(b) Transportation of gas from entry point to exit point;

(c) Delivery of gas at exit point;

(d) Measurement of gas quantity, quality, pressure, temperature and any other parameter for the purpose of metering, billing, operational and safety requirements of CGD network;

(e) Maintenance of city or local natural gas distribution network including all associated material, equipment and devices installed to service the customers;

(f) Managing shipper's gas inventory in the CGD network.

Authorised entity may provide such other services to shipper as may be requested in writing by the shipper and agreed to between authorised entity and shipper in relation to the CGD network.

3.0 'Know Your Shipper' submission to authorised entity and guarantees. - (a) Shipper shall be required to submit the ?Know Your Shipper ("KYS") information to the authorised entity, as may be reasonably required by him, for establishing the authenticity of the shipper. However, this process shall be dispensed with in respect of an existing authorised entity for any CGD network, provided such authorisation has not been terminated or cancelled by the Board. The KYS process may be completed before submission of application by the shipper requesting capacity booking. Unless shipper's KYS has already been submitted by him and accepted previously by the authorised entity, authorised entity shall ask the shipper to submit such information at the time of capacity booking. The process of KYS shall be completed within a period of fifteen days from the date of initiation thereof.

(b) Shipper shall provide and maintain payment guarantees equivalent to sixty days maximum daily quantity (MDQ) to the authorised entity in form of irrevocable revolving unconditional standby letter of credit or any other instrument as per mutual agreement. In case of gas supply to domestic consumers, the shipper shall provide payment security of forty-five days of average gas consumption in the form of mutually agreed financial instrument in order to avoid any disconnection of supply to this segment in case of failure to supply gas by the shipper.

4.0 Obligations of shipper and authorised entity. - Obligations of the shipper and authorised entity shall include those specified in regulation 7.

5.0 Facilities at the entry point and exit point. - (a) The access arrangement shall list out the facilities to be provided by the authorised entity to the shipper.

(b) The access arrangement shall indicate if the authorised entity or the shipper owns, maintains and operates all facilities at the entry point and exit point.

(c) Authorised entity shall have reasonable access as per regulation 9 for implementing the provisions of the access arrangement and other relevant notified regulations under the Act. The shipper, upon reasonable notice may inspect entry point and exit point facilities of the authorised entity at its own costs.

(d) Authorised entity and shipper shall preferably adhere to the standard time of 0600 hrs, followed by the industry, for the purpose of measurement at the respective locations.

(e) The maintenance of the facilities, whether owned by the shipper or by the authorised entity, shall be done periodically in accordance with the relevant provisions of regulation 20 and other relevant regulations notified under the Act.

(f) The charges for additional facilities as may be required either by shipper or by authorised entity, including automation at entry point or exit point, shall be borne by the party which requires such facilities.

(g) In case of proven acts of pilferage or misconduct by the shipper or shipper's customers, the authorised entity shall have the right to suspend or disconnect the supply of natural gas under intimation to the shipper citing valid reasons for the same. The shipper shall thereafter ensure that the gas reconciliation differences are paid to the authorised entity before reinstating the supply of gas.

6.0 Service obligations. - (a) Metering.

The rights, interest, covenants and obligations of shipper and authorised entity in respect of the measurement and analysis of gas transported in city or local natural gas distribution network by authorised entity shall be as set out in authorised entities code of practice for metering.

Code of practice of the authorised entities for metering shall comply with the Petroleum and Natural Gas Regulatory Board (Code of Practice for quality of Service for city or local Natural Gas Distribution Networks) Regulations, 2010, the Petroleum and Natural Gas Regulatory Board (Technical standard and Specifications including Safety Standards for City or Local Natural Gas Distribution Networks) Regulations, 2008 and all other laws and regulations. The authorised entity shall provide metering facilities at entry point at the cost of shipper or as agreed in the access arrangement. The measuring equipment shall be installed and maintained by authorised entity to measure the quantity of gas-

i. received into CGD network at each entry point; and

ii. delivered through each exit point.

Authorised entity shall make provision for the measurement of quality of gas at each entry point or use the facility provided by the upstream pipeline service provider or gas supplier.

In case of any dispute on the quality of gas at the exit point, measure the same through mutually acceptable methodology.

In case the shipper complains of any fault in the meter of authorised entity, the expenses on checking the fault and correcting the same shall be borne by the authorised entity if any fault is found during checking, otherwise such expenses shall be borne by the shipper.

The design of the metering facility shall comply with all applicable laws and regulations as well as with authorised entity's code of practice for metering.

(b) Alternative ownership of measuring equipment. - Alternative ownership of the measuring equipment, if required, shall be mutually agreed between authorised entity and the shipper in the access arrangement. Authorised entity may, where necessary, undertake checks on the measuring equipment owned by shippers.

(c) Validation and calibration. - The process and procedure for the validation and calibration to be carried out on the measuring equipment shall be in accordance with the authorised entity's code of practice for metering.

The party responsible for the operation and maintenance of measuring equipment shall validate and calibrate such equipment at its own expense as and when deemed necessary and as may be prescribed in authorised entity's code of practice for metering.

Before carrying out validation or calibration, as the case may be, on its measuring equipment, authorised entity shall invite relevant shippers to witness the process. However, such validation or calibration shall not be stopped or withheld or postponed due to non-availability of the shipper.

In the event there is a dispute on the result of the validation or calibration of measuring equipment, the shipper shall notify the authorised entity within seven days from the date of validation.

Authorised entity may instruct an independent expert to verify the validation. If the expert finds the validation to be accurate, then, the shipper shall bear the cost of said verification by the independent expert. In case, the validation of measuring equipment is found inaccurate, the authorised entity shall not only bear the entire cost of the exercise but shall also compensate the shipper towards losses to the extent of error from the date of dispute), if any, arising due to faulty measurement in the next billing cycle.

(d) Operation and maintenance of the measuring equipment. - Entity owning the measuring instrument shall be responsible for the operation and maintenance of all measuring equipment in accordance with the code of practice for metering of the authorised entity. However, in case of entry point and in case of industrial and commercial customers, wherein the cost of measuring equipment is borne by the shipper, the authorised entity shall charge for the installation, operation and maintenance (including necessary replacements if any) of the measurement facility as per mutual agreement.

7.0 Gas quality. - (a) Gas specification and pressure.

All gas delivered or to be delivered by shipper at entry point for distribution through city or local natural gas distribution network by authorised entity shall confirm to gas parameters as per regulations.

All gas entering CGD network shall be within the range of CGD operating pressure and temperature.

(b) Off-specification gas.

(i) In the event that gas to be delivered at any entry point does not comply with gas specification as per Schedule-VI (Off-specification gas), shipper shall inform authorised entity promptly of a deviation from gas specification.

(ii) Authorised entity shall have the right to refuse off-specification gas at entry point, but otherwise may accept such off-specification gas.

(iii) If gas received at entry point is off-specification gas, authorised entity shall have the right to suspend (completely or partially) receipt of gas from shipper with immediate effect until authorised entity is satisfied that gas which shipper is able to deliver to city or local natural gas distribution network is within gas specification.

(iv) Notwithstanding the above, in the event off-specification gas has entered into CGD network either by one or more shipper or authorised entity, authorised entity may make enquires to other shippers as to whether the shippers or its end-user and customer is willing to accept the off-specification gas.

(v) Such Shippers shall use reasonable endeavour to accept or may refuse to take delivery of off specification gas at exit point.

(vi) Authorised entity may dispose of off-specification gas that has entered into CGD network if it is unsafe for the integrity of the network, in a manner deemed fit by authorised entity, in order to protect CGD network and other facilities.

(vii) The cost incurred to manage the off-specification gas shall be borne by shipper who injected such gas into CGD network. The off-specification gas charges so determined by the authorised entity shall be cost neutral.

8.0 System integrity, discipline and grid management. - (a) Nomination.

(i) Shipper shall notify authorised entity about quantities of gas which shipper intends to deliver at each entry point and receive at each exit point of the CGD network on a day (D).

(ii) Shipper may also re-submit nomination on the day, in case, there be any changes to shipper's gas delivery requirements (intra-day nomination) and the same may be considered by the authorised entity on reasonable endeavour basis.

(iii) Shipper shall comply with detailed nomination procedure which is as per the access arrangement. A nomination shall -

    A. specify day or days to which it relates;

    B. specify nominated quantity;

    C. identify the end-user which shall off-take the corresponding quantity of gas from the CGD network; and

    D. specify the entry point and exit point.

(iv) In addition to the above, shipper needs to provide annual estimates and weekly nomination in line with authorised entity's operating practice.

(v) In the long term, the nomination process shall be as flexible for shippers as is physically possible. There shall be a balance in the principle of flexibility against the cost of introducing new nomination procedures (both in terms of initial systems and set-up costs and any increase in on-going administrative costs or complexity).

(b) Allocation and scheduling. - Allocation is a mathematical arrangement whereby authorised entity allocates capacity to each shipper in a CGD network to transport natural gas from a single or a combination of entry point to a single or combination of exit points and schedule the proper share of the quantity of gas measured from the relevant entry point or exit point.

(i) Allocation process. - Authorised entity shall allocate entry point capacity and exit point capacity among shippers measured in Million British Thermal Unit (MMBTU).

(ii) Scheduling process. - Authorised entity shall allocate entry point quantities, based on the actual quantity of gas received at the entry point for the shipper and exit point quantities, among shippers after actual gas transport day.

Shipper acknowledges that receipt of gas at entry point or delivery of gas at exit point may not exactly match the nomination of intra-day nomination made in respect of it and consequently under delivers and over delivers of gas may occur.

All of entry quantity at entry point and exit quantity at each exit point shall be allocated to shippers regardless of the reason for any such under delivers or over delivers with respect to nominations.

(iii) Allocation and scheduling data. - Authorised entity shall process the data and inform shippers; allocated quantity including overrun, variance and imbalance. Authorised entity shall not disclose such data to other shippers.

Under normal operations, the allocated data shall be based on confirmed nomination, but when capacity curtailment occurs, the allocated data shall be based on the confirmed curtailment quantity imposed by authorised entity.

Authorised entity shall make available the data to relevant shipper on a daily basis.

(iv) Calculation of Scheduled quantity. - Scheduled exit quantity shall be calculated by authorised entity in accordance with the regulation 5 (4).

(c) Over-runs.

(i) Overruns philosophy and principles. - An overrun occurs when a shipper takes gas transportation quantities in excess of scheduled capacity. All overruns shall be treated as unauthorised and attract unauthorised overrun charges except the overruns authorised in advance if they cause no operational constraints for the authorised entity, e.g. if a shipper requested excess gas transportation quantities for a day, the authorised entity shall authorise the shipper to take such quantities if sufficient capacity were available.

The price of transporting the authorised overrun quantity shall be set beforehand at a rate that shall be-

    A. high enough, but not more than one point five times the regulated applicable charges so that shippers are not incentivised to rely on overrun service, rather than contracting for firm transmission service; but

    B. not so high as to be economically inefficient.

The above shall be applied on a uniform, transparent and non -discriminatory basis by the authorised entity.

However, unauthorised overruns shall carry unauthorised overrun charges. Penalising shippers that flow an unauthorised overrun helps to ensure that the market for capacity rights is not disrupted by routine violation of transportation rights.

Capacity overruns, whether authorised or unauthorised, shall in general be discouraged because-

(i) the ability to obtain capacity at short notice from the authorised entity at non penal prices shall tend to underline the value of holding firm capacity rights; and

ii) Overruns may impose costs, and therefore shippers shall not rely on the use of overruns.

Following principles need to be followed between authorised entity and shippers, namely:-

    (a) no charges up to overrun of five per cent of the allocated quantity;

    (b) unauthorised capacity overruns attract a significant charge;

    (c) when there is spare physical capacity on the network, capacity overruns are authorised by the authorised entity (so long as it imposes no operational constraints and is on best endeavour basis) for a period of one day at a time;

    (d) capacity overruns shall not be authorised when there is a shortage of physical capacity; and

    (e) authorised capacity overruns are priced so as to discourage shippers from persistently seeking authorisation rather than purchasing capacity in secondary market when such trading is allowed.

(ii) Unauthorised overrun charges. - Shipper must ensure that quantities of gas received at entry point and delivered at exit point in any day do not exceed the maximum daily quantity of the transportation path.

Unauthorised overrun charges = unauthorised overrun quantity x unauthorised overrun rate

Unauthorised overrun rate = two hundred per cent. X applicable charge

Unauthorised overrun charges shall be calculated independently for each entry and exit point and aggregated.

(d) Balancing

(a) Balancing principles. - An imbalance arises whenever a shippers' deliveries at the entry point in any balancing period differ from the off-takes of the customers that the shipper serves at the exit point. This may occur either because demand is higher or lower than expected or because deliveries are higher or lower than expected, or both. Clear objective and efficient arrangement to address imbalances are required.

(b) Imbalance charges.

    i. As specified in sub-regulation (6) of regulation 15, the imbalance charges payable by the shipper for any particular day shall be equal to the product of the cumulative imbalance quantity calculated as stipulated in sub-regulation (4) of that regulation and the imbalance rates specified in the access arrangement.

    ii. As specified in sub-regulation (7) of regulation 15, the daily imbalance of gas quantities shall be settled between the shipper and the authorised entity every fortnight considering actual daily metered amounts for industrial, commercial and transport segments and assuming a mutually agreed daily consumption quantity of gas for domestic PNG segment; the methodology for the settlement shall be specified in the access arrangement. The reconciliation with actual metered quantity for the domestic PNG segment shall be as agreed in the access arrangement between the shipper and the authorised entity.

    iii. Imbalance charge is calculated on the allocated quantity by applying the percentages as specified in sub-regulation (5) of regulation 15 on the following formula.

Daily imbalance charge = cumulative imbalance quantity x imbalance rate

Wherein, cumulative imbalance quantity = cumulative imbalance at the end of a day as specified in sub-regulation (4) of regulation 15.

(c) Imbalance rate.

    i. The negative imbalance rate. - The negative imbalance quantities in excess of percentages as specified in sub-regulation (5) of regulation 15 shall be calculated at the rate of one hundred twenty percent of the highest cost of gas in the authorised entities network on the day of imbalance occurrence:

    Provided for the negative imbalance quantities up to the percentages as specified in sub-regulation (5) of regulation 15 shall be set-off as per provisions of curing specified in sub-regulation (5) of regulation 15.

    ii. The positive imbalance rate. - The Positive imbalance quantities in excess of percentages as specified in sub-regulation (5) of regulation 15 shall be calculated at the rate of one hundred per cent of the lowest cost of gas in the authorised entities network on the day of imbalance occurrence:

Provided that the Positive imbalance quantities up to the percentages as specified in sub-regulation (5) of regulation 15 shall be set-off as per provisions of curing specified in sub-regulation (5) of regulation 15.

(e) Variance charges. - The variance charges are the charges against the deviations in hourly delivery schedule rate of gas.

Allowable limits with respect to the variance and the corresponding charges shall be paid by the shipper to the authorised entity as per the mutually agreed terms and conditions and rates in access arrangement.

9.0 Statutory levies - All statutory levies incurred by the authorised entity during the provision of any service for shipper shall be borne by the shipper.

10.0 Other charges - Authorised entity's shortfall charges - The authorised entity shall pay adequate compensation to the shipper in case the authorised entity is unable to provide capacity up to eighty percent of the nominated quantity calculated on a monthly basis unless there is a planned maintenance, breakdown, system or network failure, third party damage, force majeure or any emergency or any other issues as specified in the access arrangement between the shipper and the authorised entity.

The compensation shall be agreed between the authorised entity and the shipper, subject to a minimum of rupees fifteen per MMBTU in respect of shortfall in capacity provided for PNG and rupees one per kilogram of shortfall in capacity provided for CNG.

11.0 Invoicing and payment - Authorised entity and the shipper shall mutually agree the billing cycle, billing date, credit period, set off and adjustment and dispute provisions, consequences of delayed and non-payment as may be reasonable and in line with the prevalent industry practice.

12.0 Communication

(a) Introduction - A clear and well understood communication procedure is essential for parties to react in a timely manner especially in emergency situation in order to protect lives and properties and to minimise gas supply interruptions. This shall help to establish a good rapport and relationship as well as foster mutual understanding and co-operation between authorised entity and shippers in meeting goal of ensuring the safe, reliable and efficient operations of city or local gas distribution network.

Authorised entity and shipper shall establish the communication protocol that shall guide authorised entity and shipper during normal and emergency situation. This protocol shall be adhered to all times to ensure safe, reliable and efficient operations of the CGD network.

(b) Gas management system - Authorised entity may secure the establishment and operations of a web-based, gas management system (GMS) which provides for an electronic transfer of information between authorised entity and shipper.

Authorised entity and shipper may communicate with each other for purposes of the daily operations and monitoring of city or local gas distribution network by means of GMS.

The information provided by authorised entity through GMS shall be limited only to the relevant shipper's portfolio.

Authorised entity may provide shipper with access and use of the following-

i. Shipper's portfolio in GMS;

ii. Software installed in respect of the GMS; and

iii. Manuals or any materials provided by authorised entity in respect of the GMS.

13.0 Curtailment

(a) Introduction - Authorised entity may deem it necessary to curtail services in CGD network on a day in the event capacity to transport the total quantity of gas nominated by all shippers under the access arrangement is insufficient and such curtailment shall not have any financial implications on the authorised entity.

(b) Curtailment for force majeure - Authorised entity may curtail provision of services to shipper if -

A. An event of force majeure occurs; and

B. as a result of the event of force majeure, the scheduled capacity of CGD network is constrained so that authorised entity cannot transport the quantities of gas scheduled.

C. Curtailment for operational or safety reasons. Authorised entity may curtail deliveries to shipper if it considers, in its discretion, it is necessary doing so -

    i. for maintenance, replacement, installation or repair of CGD network or associated facilities including entry point and exit point, interconnections, and district regulating stations (DPRS);

    ii. because of damage to, or an outage on, a city or local gas distribution network segment or associated facility used to provide services to shipper giving rise to the need to curtail.

(c) Curtailment of emergency - Authorised entity may curtail deliveries to shipper if it considers, at its discretion, it is necessary to do so by reason of emergency, giving rise to the need to curtail.

The existence of an emergency shall be determined by authorised entity irrespective of the cause of emergency or whether authorised entity or any other person may have caused or contributed to the said emergency.

The procedure applicable in the event of emergency shall be set out in the access arrangement and communication protocol agreed between the parties.

(d) Priority of services for curtailment Authorised entity may curtail the provision of services to shipper to meet its obligations to other shippers. Curtailment shall be in accordance with the provisions of the CGD Access Code and other notifies regulations.

Schedule-II

(see regulation 5(1))

Format for seeking capacity booking in city or local natural gas distribution network

1. Name of entity:

2. Name of CGD Network:

3. Name of entry points and entry points capacities (to be furnished separately for each entry point):

(i) In volume terms:

(ii) In energy terms:

4. Name of exit points and exit points capacities (to be furnished separately for each exit point):

(i) Volume Terms (for other than CNG Exit Point):

(ii) Energy Terms (for other than CNG Exit Point):

(iii) In Kg (For CNG Exit Points):

5. Technical parameters at entry points:

(i) acceptable range of pressure:

(ii) acceptable range of temperature:

(iii) acceptable range of the CV:

(iv) acceptable limits for other elements in natural gas as per Schedule-VI:

6. Capacity used for own requirement (including associates and affiliates) (in MMBTU):

7. Capacity already booked under common carrier or contract carrier: (including details like at sl. no. 3 and 4 above):

8. Capacity available in the CGD network to Shippers.

Schedule-III

(see regulation 5(2) )

Format for requesting capacity booking in city or local natural gas distribution network

1. Name of shipper:

2. Name of CGD Network:

3. Name of entry points and entry points capacities requirement (in MMBTU) at each point:

4. Name of exit points and exit points capacities requirement (in MMBTU) at each exit point:

5. Name of CNG exit points and capacities requirement (in Kg) at each exit point:

6. Gas parameters at entry points (to be specified separately for each entry point):

(i) range of pressure

(ii) range of temperature

(iii) range of CV

(iv) estimated limits for other elements in natural gas like CO2, N2, O2 etc.

7. Required gas parameters at exit points (to be specified separately for each exit point):

(i) acceptable range of pressure

(ii) acceptable range of temperature

(iii) acceptable range of the CV

(iv) acceptable limits for other elements in natural gas like CO2, N2, O2 etc.

8. Start date and end date for which access to capacity is required.

Schedule-IV

(see regulation 5(8))

Instructions for Website Based Open Access System for Applying for Booking of Capacity on Common Carrier or Contract Carrier Basis

The process flow that would be followed on the authorised entity's website shall meet the following requirements for website based open access system for applying for booking of capacity on common carrier or contract carrier basis:

1. The authorised entity shall maintain an online portal on which applications for booking common carrier or contract carrier capacity may be submitted by the shipper.

2. The authorised entity's website shall allow booking of capacity by providing an easily accessible link in the form CGD capacity booking- Apply now- new shipper/ existing shipper.

3. In case of a new shipper, a link for submission of KYS documents along with an online application form for capacity booking shall be made available which shall be duly filled in with the prescribed details by the shipper and submitted. Following this, a unique application number shall be generated along with email confirmation of submission of application.

4. In case of an existing shipper seeking to book capacity, such shipper shall login with its registered ID and password and follow the link for new request for online requisition of CGD network capacity booking. Upon filling of the application form for new request with the requisite details, the existing shipper shall receive a unique application number along with an email confirmation of submission of application.

5. The authorised entity, upon receipt of application from a new shipper shall assess whether its CGD network is/ can be connected to the delivery point of the end customer. If the CGD network cannot be connected to the delivery point, the same has to be communicated to the shipper.

6. If the CGD network can be connected to the delivery point of the customer, the authorised entity shall verify whether adequate common carrier capacity is available on its network to accommodate the request of the shipper.

7. If there is adequate common carrier capacity available, requisitions shall be processed online in a transparent non-discriminatory manner and in cases where the booking for capacity received on a particular day is more than the available common carrier or contract carrier capacity, such common carrier or contract carrier capacity shall be allotted to the entities from whom booking has been received as per the Regulation 5 (4).

8. The terms and conditions for access shall be as per the Access Arrangements guidelines provided in Schedule-I. Once the capacity is allotted, the shipper shall be allowed to access the capacity that has been allotted to it in accordance with these Regulations.

9. If there is no available common carrier or contract carrier capacity, the application shall not be processed further and closed.

10. A system generated email shall be sent at all stages intimating the developments.

Schedule-V

(see regulation 5(9))

Format for maintaining records of applications for bookings and allocation of capacity in CGD network by an authorised entity

1.

Docket number allotted to application for booking of common carrier or contract carrier capacity in CGD network


2.

Date and time of receipt of application


3.

Mode of receipt of application and date of confirmation issued by the authorised entity


4.

Total capacity in CGD network at each of the entry and exit points


5.

Own capacity requirements (including associates and affiliates) of the entity laying, building, operating or expanding CGD network as declared by the authorised entity before the commencement of the financial year and communicated to the Board


6.

Common carrier or contract carrier capacity available in the CGD network (in MMBTU) at all entry/exit point(s) before the date of receipt of the CGD network application for booking of capacity


7.

CGD network allocated capacity to the applicant (in MMBTU) over the time period at each of the entry/exit points in the CGD network along with details of the point of injection of compressed natural gas in case the capacity allocated is lower than the capacity requested, specific reasons for the same to be recorded


8.

Date of sending the notice of acceptance of applicant entity's request for booking of capacity (in case of part allocation of capacity, with a disclosure of the specific reasons) and the date of acknowledgement of receipt of the notice


9.

Date of entering into a contract for booking of capacity in the CGD network


10.

Common carrier or contract carrier capacity available in CGD after each capacity contracted


11.

Actual quantity delivered against the capacity contracted


Schedule-VI

(see regulation 7(1))

Threshold Limit for Gas Parameters on City or Local Natural Gas Distribution Network

Parameters

Limit

Hydrocarbons dew pt (Degree Celsius, max.)

0

Water dew point (Degree Celsius, max )

0

Hydrogen Sulphide (ppm by wt. max.)

5

Total Sulphur (ppm by wt. max.)

10

Carbon dioxide (mole % max.)

6

Total inerts (mole % )

8

Temperature (Degree Celsius, max.)

55

Temperature (Degree Celsius, min.)

10-20

Oxygen (% mole vol. max.)

0.2

Wobbe Index for domestic consumers (based on MJ/SCM)

39-53

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