Section 8 in Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for LPG Storage, Handling and Bottling Facilities) Regulations, 2019
8. Default and Consequences.
(1)There shall be a system established and maintained by the Board for ensuring compliance to the provision of these regulations through conduct of technical and safety audits during the construction, commissioning and operation phase,(2)In case of any deviation or shortfall in compliance to these regulations, the entity shall be given time limit by the Board for rectification of such deviation, shortfall, default and in case of non-compliance within such time limit, the entity shall be liable for any penal action under the provisions of the Act or termination of operation.
