Section 16(c) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010
(c)in case of failure to take remedial action, the Board may encash the performance bond of the entity on the following basis, namely:-(i)twenty five percent of the amount of the performance bond for the first default;(ii)fifty percent of the amount of the performance bond for the second default:
