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The Petroleum and Natural Gas Regulatory Board Act, 2006 Chapter IV Registration and Authorisation 14. Register.- 1. For the purposes of this Act, a register to be called the Petroleum and Natural Gas Register shall be kept at the head office of the Board containing such details of entities- a. registered for- i. marketing notified petroleum, petroleum products or natural gas, or ii. establishing and operating liquefied natural gas terminals, or iii. establishing storage facilities for petroleum, petroleum products or natural gas exceeding such capacity as may be specified by regulations, or a. b. authorised for - i. laying, building, operating or expanding a common carrier, or ii. laying, building, operating or expanding a city or local natural gas distribution network, as may be provided by the Board by regulations. 1. 2. A copy of any entry in the register purporting to be maintained by the Board and certified as such by an officer authorised by the Board, shall be admitted in evidence in all courts and in all proceedings without further proof or production of the original. 3. The register shall be open to public inspection at the head office of the Board. 4. Any person may, on application to the Board, and on payment of such fee as may be determined by the Board, by regulations, obtain a certified copy of any entry in the register.    |
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