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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 (Third Party Conformity Assessment) Regulations, 2015

Published vide Notification No. F. No. PNGRB/M(I)/T4S/Confo/1/2009, dated 17.4.2015

Last Updated 18th September, 2021 [act3944]

F. No. PNGRB/M(I)/T4S/Confo/1/2009. - 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 (Third Party Conformity Assessment) Regulations, 2015.

(2) They 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) "Accreditation Body" means a body determined by the Board to assess the competence of Third Party Agencies (TPAs) for carrying out third party inspection or audit for conformity to the relevant regulation and recommend to the Board for their empanelment;

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

(c) "Approved Agency" means a Third Party Agency duly approved by the Board on its own or based on recommendation by an Accreditation Body determined by the Board;

(d) "Assessment" means a planned and documented activity which may include examination and verification of the application, data, information or documents submitted by a Third Party Agency and office or site assessment performed to determine by investigation, examination or evaluation of objective evidence, the adequacy of compliance with established criteria regarding requirements, procedures, instructions and other applicable documents and the effectiveness of implementation of such Third Party Agency;

(e) "Inspector" means Inspector or auditor qualified as per specified competence criteria;

(f) "Legal entity" means an entity which is legally registered as per laws of the country and which can be legally held responsible for its activities;

(g) "Supervisor" means a technically competent person responsible for supervising qualified inspectors or auditors and for reviewing their work;

(h) "Third Party Agency" means Type A inspection body as per ISO/IEC 17020.

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

3. Applicability. - These regulations shall apply to -

(a) hydrocarbons processing installations such as refinery, gas processing, LNG Re-gasification installations etc.;

(b) pipeline such as natural gas, propane, butane etc. and the hydrocarbon products which remain in gaseous state at Normal Temperature and Pressure (NTP);

(c) liquid petroleum product including LPG pipeline;

(d) commercial as well as intermediate and balancing petroleum storage facilities, natural gas storage facilities and terminals including storage facilities at LNG Re-gasification terminals;

(e) hydrocarbon gas bottling installations having receiving, storage and handling facilities including storage for LPG, propane and butane;

(f) city or local natural gas distribution facilities;

(g) dispensing stations and retail outlets;

(h) transportation of petroleum products by road;

(i) any other installation as may be notified by the Board from time to time.

4. Scope. - Requirement of these regulations shall apply for third party conformity of various regulations as notified and amended by the Board from time to time including but not limited to the following-

(a) the Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for City or Local Natural Gas Distribution Networks) Regulations, 2008;

(b) the Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for Natural Gas Pipelines) Regulations, 2009;

(c) the Petroleum and Natural Gas Regulatory Board (Codes of Practices for Emergency Response and Disaster Management Plan (ERDMP)) Regulations, 2010;

(d) the Petroleum and Natural Gas Regulatory Board (Integrity Management System for Natural gas pipelines) Regulations, 2012;

(e) the Petroleum and Natural Gas Regulatory Board (Integrity Management System for City or Local Natural Gas Distribution Networks) Regulations, 2013;

[(f) the Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for Petroleum and Petroleum Products Pipelines) Regulations, 2016;

(g) the Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for Liquefied Natural Gas Facilities) Regulations, 2017;

(h) the Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for dispensing of Automotive Fuels) Regulations, 2018;

(i) the Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for LPG Storage, Handling and Bottling Facilities) Regulations, 2019;

(j) the Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for Petroleum Installations) Regulations, 2020.]

5. Intent. - The intent of these regulations is to specify mechanism for assessment of conformity to various regulations by the entities through Approved Agencies or by the Board on its own including eligibility criteria and procedure for assessment of Third Party Agency for empanelment as Approved Agency.

6. Demonstration of compliance. - (1) All entities shall demonstrate compliance to the relevant regulations notified by the Board through assessment of conformity of various activities at different stages through appropriate certification, monitoring, control and mitigation mechanism including Statutory Audits, Third Party Inspections etc by Approved Agencies at specified periodicity and through appropriate submissions to the Board. The Board may provide appropriate guidelines or check lists for assessing conformity of notified regulations related to various activities at different stages including but not limited to design of system or infrastructure, procurement of material or equipment, construction and commissioning, operation, emergency preparedness and response etc.

(2) [(a) The entities shall undertake an internal audit for ensuring compliance to relevant regulations notified by the Board at least once a year.]

(b) The entities shall arrange for an external third party inspection or audit from an Approved Agency for compliance of relevant regulations notified by the Board in accordance to frequency as per matrix provided at Appendix-1. The inspection or audit shall include verification of actions taken for addressing the non-conformities raised in the previous inspection or audit, if any. A copy of the report of inspection or audit carried out by approved agency shall be submitted by the entity after approval by its competent authority to the Board.

7. The entities shall designate authorized person for the purpose of compliance to these regulations and inform the Board.

8. In case any inspection or audit or any other means of conformity assessment reveals any non compliance of relevant regulations, the entity shall prepare a time based mitigation plan which is reviewed and agreed to by the Approved Agency and submit the same to the Board. The entity shall provide quarterly progress report on compliance of the audit observations.

9. The Board, at its discretion, may undertake an additional inspection or audit of any entity either directly or through an approved agency.

10. Eligibility criteria for Third Party Agencies seeking approval as Approved Agency and Procedure for Empanelment of Third Party Agencies are as specified in Schedule - 1 and Schedule-2.

Schedule-1

(see regulation 10)

Eligibility Criteria for Third Party Agencies seeking approval as Approved Agency:

1-1 The Third Party Agency (TPA)

1-1.1 Qualifications A Third Party Agency (TPA) shall meet the requirements of these Regulations, ISO/IEC 17020 including amendments and up gradation thereto and any other requirements or guidelines specified by the Board or Accreditation Body.

1-1.1.1 A TPA shall be a legal entity in India or a reputed International Inspecting body having an office in India.

1-1.1.2 The TPA shall ensure the competence of its inspectors/ supervisors for the scopes for which empanelment is sought. The TPA shall obtain appropriate credentials of inspectors/ supervisors. The Board may issue guidelines in this regard from time to time.

1-1.1.3 The TPA shall also have adequate financial capability to carry out inspection/ audit under regulations. The net worth of TPA shall be positive and there shall not be losses in any two consecutive financial years during last 3 years.

1-1.1.4 The TPA shall have an effective organization, monitoring and control mechanism that enables it to maintain the capability to perform its technical and safety inspection functions satisfactorily.

1-1.1.5 The TPA shall have documentation which describes its functions and the technical scope of activity for which it is competent.

1-1.1.6 The TPA shall have adequate experience of inspection/ audit but no less than 3 years in the field of Oil and Gas sector for which the TPA is seeking approval as an Approved Agency. However, Board may, at its discretion, consider a TPA as an entity which does not possess the requisite minimum experience in the field of Oil and Gas sector provided it has adequate qualified personnel having experience in Oil and Gas sector.

1-1.1.7 The TPA shall carry out inspection/audit through qualified Supervisors and Inspectors/auditors who meet the qualifications/ requirements under ISO/IEC 17020 and as defined herein.

1-1.2 Duties A TPA shall perform the duties specified below:

1-1.2.1 Provide qualified Inspectors/auditors to audit the activities in accordance with the relevant Petroleum and Natural - Gas Regulatory Board Regulations.

1-1.2.2 Employ Supervisors to check, monitor and review the performance of the Inspectors/auditors.

1-1.2.3 Assure proper execution of responsibilities. In particular, the TPA shall -

(a) establish and implement an internal programme which shall provide assurance that those of its employees holding the position of Supervisor and Inspector/auditor perform their work in accordance with the requirements of these Regulations. This programme shall be documented by written policies, procedures, or instructions and shall be covering inspections/audits required under relevant Petroleum and Natural Gas Regulatory Board Regulations. The programme shall provide for orientation and training of personnel performing such activities, as necessary, to ensure that suitable proficiency level is achieved and maintained;

(b) provide instructions in writing to Inspectors/auditors and their Supervisors, specifying their respective duties and responsibilities;

(c) provide instructions in writing to Inspectors/auditors to require them to contact their Supervisor whenever the Inspector/auditor is unable to judge conformity with relevant Petroleum and Natural Gas Regulatory Board Regulations and other relevant Statutory Rules relating to design, construction, commissioning, manufacturing procedure, operation, safety or quality control provision or its implementation. Instructions should be included as a reminder to the Inspector/auditor that he has the authority and the duty to assess and include in its report all issues involving non conformance with relevant Petroleum and Natural Gas Regulatory Board Regulations.

1-1.2.4 Ensure availability of Inspectors/auditors, Supervisors and Technical Manager with relevant competence for performing work under the provisions of relevant Petroleum and Natural Gas Regulatory Board Regulations, to ensure that the Technical Manager, Inspectors/auditors and Supervisors meet the required competence, experience and training requirements of 1-2.1,1-3.1 and 1-4.1 as appropriate. Documentation of the qualifications and experience shall be retained by the employer and shall be made available for review by the accreditation body or legal or statutory authorities upon request.

1-1.3 TPA System

1-1.3.1 A documented quality management system shall be established, implemented, and maintained by the TPA in accordance with the requirements of the ISO/IEC 17020 Standard including amendments and up gradation thereto and any other requirements/ guidelines specified by the Board or Accreditation Body. The TPA shall identify the activities to which the laid down system applies and shall provide for the planning, control and accomplishment of activities affecting the quality of the organization's implementation of duties and activities as described in the applicable parts of these Regulations.

1-1.3.2 The TPA System shall, at a minimum, include the following parts:

(a) Organization. The TPA shall document the organizational structure, functional responsibilities, levels of authority and lines of responsibilities for activities required for compliance with the requirements of the Standard ISO/IEC 17020 or any other relevant standards including amendments and upgradation thereto, for activities/processes required for conformity of relevant regulations and any other requirements/ guidelines specified by the Board or Accreditation Body.

(b) Quality Management System Description. The TPA shall describe the scope of the activities for which the Quality Management System applies. The TPA shall document the policies and describe the process for the implementation of the requirements of the applicable Standards and PNGRB Regulations/Guidelines/Check Lists etc.

(c) Document Control. The TPA shall describe the process for the review and revision of its documented System. Changes to the documented System shall be controlled and the process for review and approval of changes shall be specified. All changes to the System require review and acceptance by the Board or Accreditation Body before implementation. Further, the System shall be controlled to ensure appropriate distribution to and use at the location(s) where the prescribed activity is performed.

(d) Training. The System shall describe the process for the indoctrination and training of personnel.

(e) Audits. The System shall describe the process for the audits as required under 1-3.2.5 and 1-1.8(d).

(f) Records. The System shall describe the process for records management. The description shall include the requirements and the responsibilities for record identification, generation, distribution, and retention including mechanism for maintaining confidentiality.

1-1.4 Administrative Requirements

The TPA must -

(a) identify its Inspectors/auditors as employees or empanelled experts of the organization. The organization must demonstrate control over the Inspector's/auditor's activities;

(b) have on its regular rolls at least 5 Inspectors/auditors and one Supervisor with relevant experience of inspection/ audit for the scope applied for out of the areas as mentioned under regulation 3 above. The Supervisor /Inspector ratio shall be at least 1:5;

(c) identify any entity within its ownership structure that provides a service or product that may create a conflict of interest with its TPA work and put in place a documented and demonstrable mechanism to ensure that there is no conflict of interest in TPA work;

1-1.5 Structure of TPAs

The TPA must -

(a) be a legal entity in India ;

(b) provide the formal name of the TPA and under what legal authority it was formed ;

(c) identify the owner or owners of the organization and, additionally, any other owners within the chain of ownership up to, and including, the ultimate parent or owner.

1-1.6 Independence, Impartiality Integrity and Confidentiality

1-1.6.1 The TPAs shall meet requirements prescribed in the applicable standards like ISO 17020.

1.1.6.2 The TPAs shall be Type A inspection bodies as per ISO/IEC 17020.

1.1.6.3 The TPAs shall not have any commercial relationship with the entities other than third party conformity assessment.

1.1.6.4 The TPA shall ensure confidentiality of information obtained in the course of its inspection/audit/conformity assessment activities. Proprietary rights shall be protected.

1.1.6.5 The TPA shall ensure that all of its manpower including outsourced manpower responsible for carrying out inspection/ audit related tasks and/or having access to related data/information/document are not only aware of the requirements under this head but shall also ensure compliance of the same through an appropriate mechanism.

1-1.7 Organization and Management

The TPA shall -

(a) have the capability to perform its technical functions satisfactorily;

(b) define and document the responsibilities and reporting structure;

(c) have a technical manager, howsoever named, who has the overall responsibility for overseeing inspection/audit/conformity assessment activities in accordance with these regulations;

(d) perform annual review of performance of Supervisors and Inspectors/ auditors and update their records.

1-2 The Technical Manager

1-2.1 Qualifications

1-2.1.1 The TPA shall have available one or more persons as technical managers who have overall responsibility to ensure that the conformance assessment activities are carried out in accordance to these Regulations, ISO/ IEC 17020

Standard and as per regulations. The Technical Manager shall be a permanent employee of the TPA.

1-2.1.2 The Technical Managers shall be technically competent, have thorough knowledge on regulations and have relevant experience in the Oil and Gas sector. Where the TPA has more than one technical manager, the specific responsibilities of each technical manager shall be defined and documented.

1-3 THE SUPERVISOR

1-3.1 Qualifications

1-3.1.1 The Supervisor shall be selected and designated as such by the TPA. In this regard, guidance may be taken from standards such as Part 5 of ASME QAI-1a (Qualifications for Authorized Inspection), ASME B31Q (Pipeline Personnel Qualification - ASME Code for pressure piping). A Supervisor shall also be qualified as an Inspector and shall have the additional qualifications specified below.

1-3.1.2 The Supervisor, subsequent to being qualified as an Inspector, shall have been engaged for at least 1 year in activities such as inspection or examination in the areas specified under Regulation 3 above for which he is responsible for supervision.

1-3.1.3 The Supervisor shall have knowledge of the requirements of the applicable PNGRB Regulations and any standards/codes mentioned therein.

1-3.2 Duties

The Supervisor shall perform the duties specified below:

1-3.2.1 The Supervisor shall maintain a record of field sites where Inspectors assigned to the Supervisor are performing inspection activities. The Supervisor shall record the date of visits when related to the assigned supervisory duties.

1-3.2.2 The Supervisor shall maintain a record of those Inspectors assigned and a description of their assignments.

1-3.2.3 The Supervisor shall assist in maintaining the competency of the Inspector to an acceptable level through periodic arrangement of panel discussions of work-related topics, written communications of unique problems and their solution, informal question and answer discussion sessions, and other means deemed suitable. The Supervisor shall maintain documentation of such activities.

1-3.2.4 The Supervisor shall be responsible for the technical performance of the Inspectors. Nonconforming activities reported to the Supervisor shall be informed to the TPA's Technical Managers.

1-3.2.5 The Supervisor shall audit and document the performance of each Inspector, which shall include at least one onsite witness in each year and at additional times as the need is felt by the Supervisor.

1-3.2.6 The audit required in 1-3.2.5 shall be documented in writing and shall contain comments regarding the status of each item audited.

1-3.2.7 The Supervisor shall confirm that corrective action has been verified by the Inspector to ensure compliance with the requirements of relevant ASME Code and relevant Petroleum and Natural Gas Regulatory Board Regulations.

1-4 The Inspector

1-4.1 Qualifications

An Inspector appointed and designated by the TPA shall be appropriately qualified for the scope/ area in which he is to carry out inspection activity. In this regard, guidance may be taken from standards such as Part 5 of ASME QAI-1a (Qualifications for Authorized Inspection), ASME B31Q (Pipeline Personnel Qualification - ASME Code for pressure piping) etc. Inspectors shall comply with the requirements of these Regulations. An applicant for designation as an Inspector shall have the characteristics defined below:

(a) Demonstrated ability to perform shop and field inspections and other inspection activities in accordance with relevant Petroleum and Natural Gas Regulatory Board Regulations to the satisfaction of the Organization employing him;

(b) Satisfactory degree of expertise, experience, and background knowledge for the inspection of pressure equipment and other critical facilities according to the complexity of the assignment and the type of plant being inspected;

(c) Knowledge of applicable standards referenced in the Petroleum and Natural Gas Regulatory Board Regulations particularly the relevant ASME Code, Addenda, etc.;

(d) Knowledge of Quality Control Systems, programs, shop and field procedures;

(e) Knowledge and ability to evaluate and monitor shop and field procedures and performance;

(f) Knowledge of the requirements for maintenance and retention of records;

(g) Knowledge on Safety system of Oil and Gas Industries.

[(h) Minimum 5 years' of working experience in operation and maintenance in the relevant area.]

Schedule-2

(see regulation 10)

The details submitted for empanelment of TPAs are for use within the administrative requirements of the Petroleum and Natural Gas Regulatory Board for approval of TPAs.

2-1 Required Accreditation To Provide Qualified Inspection Services

TPAs shall be accredited by the Accreditation Body, as per ISO/IEC 17020 or any other appropriate standard and/or any other mechanism as approved by the Board. The Board may also decide to assess and empanel TPAs on its own.

2-2 Scope Of Approval

(a) The letter of empanelment issued by the Board shall state the scope of inspection/audit/conformity assessment for the sectors for which approval is granted. Approval may be issued by PNGRB initially for 1 year on condition that the TPA shall obtain accreditation under ISO/IEC 17020 or any other appropriate standard for the scope for which TPA has been approved. Further, the TPA gets accreditation under ISO/IEC 17020 or any other appropriate standard; the approval may be issued upto the period of accreditation. The Board may, at its discretion, limit or extend the scope of approval and/or period of empanelment of Approved Agency.

(b) Applicants for empanelment may apply for any or all of the areas as specified under Regulation 3 above.

2-3 Application For Empanelment

A TPA dd/or Accreditation Body which shall also include the following:

(i) Describing the basis for its qualification/ experience as a TPA and the scope of activities to be approved.

(ii) Financial Details such as Annual Turnover, Net worth etc. for the last 3 years.

(iii) Number of years of experience in the areas /scope of activities applied for out of the activities mentioned under Regulation 3 above along with the description of such experience upto last 10 years.

(iv) Details of inspection/audit experience to be provided in the Format 1 along with copies of Work Orders and Completion Certificates particularly for the last 3 years related to the scope applied for and duly stamped and certified by the authorized signatory.

(v) Details of Qualified Inspectors/auditors/supervisors/technical manager to be provided in Format 2 along with resumes of technical manager/ supervisors/ Qualified Inspectors/auditors who the TPA proposes to involve for carrying out the inspection/ audit under the scope applied for. For outsourced manpower proposed for inspection/ audit under the scope applied for, undertaking, letter of commitment and/ or contract relating to commitment clearly mentioning the period of engagement need also to be provided.

(vi) The applicant shall be required to give declaration in Format 3 with respect to correctness of information.

2-4 Assessment Of Tpas For Empanelment

(a) The Board either directly or through an Accreditation Body shall evaluate the applications received which may include presentation to the Board by the applicant.

(b) The applicant shall provide a controlled copy of its documentation specified by the Board or by the Board approved Accreditation Body in compliance with ISO/IEC 17020 or any other appropriate standard and in accordance with other requirements such as 'All changes to the TPA Inspection/Conformity Assessment System shall be controlled'.

(c) Applicants applying for fresh empanelment or renewal of empanelment may require an assessment at locations from where the applicant's management functions and inspection/conformity assessment activities are controlled, followed by site audit where actual inspection is being carried out by the applicant. The applicant shall specify the locations at which the Management System as per ISO/IEC 17020 or any other applicable standard will be fully demonstrated. The purpose of the assessment is to evaluate the Applicant's Quality Management System including its implementation as well as its competence to perform specific inspections/conformity assessment.

(d) The extent of the assessment will be determined by the Board and/or by the Accreditation Body based on a review of the Applicant's intended scope of inspection/conformity assessment described in the application.

(e) A TPA shall provide the Assessment Team access to its facilities, premises, personnel, documents and records necessary to assess conformance with ISO/IEC 17020 or any other appropriate standard including PNGRB Regulations.

(f) The Accreditation Body shall submit its recommendation to the Board regarding TPA to provide inspection/conformity assessment services under PNGRB Regulations only after the adequacy of the documentation and the implementation of the Inspection/conformity assessment programme as well as competence/relevant experience has been satisfactorily demonstrated.

2-5 Issuance Of Approval. - Upon completion of a successful assessment of the competence of the TPA for the scope of inspection/conformity assessment applied for, the Accreditation Body shall recommend the TPA to the Board along with the scope for which

TPA has been successfully assessed and accredited. The Board shall examine in house assessment/ the recommendation of the Accreditation Body, seek a presentation from the applicant if required and shall on satisfaction grant empanelment as an Approved Agency by issuing letter of empanelment. The approved agency shall comply with the terms and conditions of letter of empanelment, requirements of ISO/IEC 17020 and/or of any other applicable Standards and/or of the Accreditation Body and the provisions of these Regulations.

2-6 Renewal Of Approval. - No later than 6 months prior to the date of expiration of the validity of the empanelment, the TPA shall apply to the

Accreditation Body or to the Board directly in case no such body is specified by the Board for the renewal of their empanelment.

2-7 Levy of Fees. - The Board shall levy a non-refundable amount of Rs. 1, 00,000/- as fees from the TPA seeking empanelment and Rs. 25000/- for subsequent renewal of empanelment as Approved Agency provided the continuity of empanelment is maintained. The fee shall be received through Approved Agency or by the Board directly in case no such body is specified by the Board, in the form of demand draft in favour of Secretary, PNGRB payable at New Delhi. [Application as well as subsequent renewal fees (non-refundable) for empanelment of Third- Party Inspection Agency shall be as per the provision 3 of the Petroleum and Natural Gas Regulatory Board (Levy of Fee and Other Charges) Regulations, 2007 and its amendments from time to time.]

Format-1

Sector

Work order

Type/Scope of Inspection

Period of Carrying Out Inspection Work

Value of work order

City or Local Natural Gas Distribution Network

1
2
:
:
5

1
2
:
:
5

1
2
:
:
5

1
2
:
:
5

Pipeline such as natural gas, propane, butane etc. and the hydrocarbons products which remain in gaseous state at NTP;

1
2
:
:
5

1
2
:
:
5

1
2
:
:
5

1
2
:
:
5

Hydrocarbons processing installation (refinery, gas processing, LNG Regasification installations etc.);

1
2
:
:
5

1
2
:
:
5

1
2
:
:
5

1
2
:
:
5

Commercial petroleum storage facilities, gas storage facilities and terminals including storage facilities at LNG Re-gasification terminals;

1
2
:
:
5

1
2
:
:
5

1
2
:
:
5

1
2
:
:
5

Petroleum Product Pipeline

1
2
:
:
5

1
2
:
:
5

1
2
:
:
5

1
2
:
:
5

Hydrocarbons gas bottling

1
2
:
:
5

1
2
:
:
5

1
2
:
:
5

1
2
:
:
5

Installations having receiving, storage and handling facilities including storage for LPG, propane and butane;

1
2
:
:
5

1
2
:
:
5

1
2
:
:
5

1
2
:
:
5

Dispensing stations and retail outlets;

1
2
:
:
5

1
2
:
:
5

1
2
:
:
5

1
2
:
:
5

Transportation of petroleum products by road;

1
2
:
:
5

1
2
:
:
5

1
2
:
:
5

1
2
:
:
5

Others (please specify)

1
2
:
:
5

1
2
:
:
5

1
2
:
:
5

1
2
:
:
5

Note: The applicant to provide
(1) Experience for the areas/scope for which application has been made for empanelment as TPA; and
(2) Copies of Work Orders and Completion Certificates during the last 3 years related to the scope applied for and duly stamped and certified by the authorized signatory

Format-2

1

Name of the Third Party Inspection Agency


2

Address (HO)



Address of office from where Inspection Services are provided/managed (if different from above) Delhi/NCR Address, if any


3

Contact Person/ Email/ Contact Numbers:


4

Company Profile

(Attach Separate Sheet if required)

5

Whether the TPIA has obtained the ISO 17020 certification under the scope for which empanelment is requested?

YES/No (if yes clearly mention the scope)

6

Total No. of years of work experience as a technical inspection/audit agency


7

Total No. of Existing Manpower associated with Inspection/ Audit related services



Details of Man Power Qualified for Technical Audits

No. of Technical Managers

No. of competent supervisors

No. of competent Inspectors

On Regular Rolls

On Contract

On Regular Rolls

On Contract

On Regular Rolls

On Contract








8

Annual Turn Over (for Technical Inspection related work for the last three years)




9

Net Worth (for the last three years)




Note: The manpower engaged by TPA on contract basis should be based upon a binding agreement normally no less than a period of one year ensuring their availability for third party inspection services to be undertaken by the TPA.

Format- 3

Undertaking

I, _________________________________________________________authorized signatory of M/s__________________________________ hereby confirm that the information given above is true and correct. Any wrong information /misrepresentation/ suppression of facts will make M/s______________________________ ineligible for empanelment as an approved agency.

Place:
Date:

Signature of applicant
Name of applicant

Appendix-1

(see regulation 6 (2) (b))

[S.No.

Name of Installation

Periodicity for T4S Audit (Years)

Periodicity for ERDMP Review and Certification (Years)

1

Refinery

3

3

2

Gas Processing station

3

3

3

LNG Re-gasification Installation

3

3

4

Natural Gas Pipelines

3

5

5

Propane/ Butane Pipelines

3

5

6

Liquid Petroleum Product Pipelines

3

5

7

Petroleum Storage Facilities

3

5

8

Gas Storage Facilities and terminals including storage facilities at LNG Regasification terminals

3

5

9

Hydrocarbon gas bottling Installations having receiving, storage and handling facilities including storage for LPG, propane and butane;

3

5

10

City or Local Natural Gas Distribution Network

3

5

11

Dispensing Stations and retail outlets

3**

5

12

Transportation of Petroleum Products by road

3***

5

13

Any other installation as may be notified by the Board from time to time

#

#

    # To be decided by the Board from time to time
    **based on self-certification by the entity.
    ***to be verified along with the T4S inspection of installations or plants or depots or terminal or like other places.]

Note. - (1) The periodicity specified above is maximum period in which audit is to be carried out. However, the audit/review may be carried out by the entity whenever there is a major change, modification, debottlenecking, expansion etc in installation and also in consideration of factors like type of technology, levels of automation, age of plant, changes in the neighborhood such as demography, coming up of hospitals, places of large congregation etc having potential to alter risk level or have an impact to response measures to a risk or as may be required under any other applicable Statutes.

[(2) The periodicity for verification of IMS documents shall be as specified in respective regulations. However, the periodic third-party audit under Integrity Management Regulations for City or Local Natural Gas Distribution (CGD) Networks, natural gas pipelines (NGPL) and Petroleum and Petroleum Products Pipelines (PPPL) may be undertaken alongwith the third party audits under T4S Regulations with combined scope of both T4S and IMS regulations.
(3) The periodic third-party audit shall also cover the compliance of mitigation of any nonconformity reported in the previous audits such as T4S or Integrity Management Audits or internal audits or like other audits].

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