Section 13(4) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010
(4)The Board shall monitor the progress of the entity in achieving various targets with respect to the petroleum and petroleum products pipeline project and, in case of any deviations or shortfall; advise remedial action to the entity.
