Section 36 in The Petroleum And Natural Gas Regulatory Board Act, 2006
36. Orders passed by Appellate Tribunal to be executable as a decree .-(1) Every order made by the Appellate Tribunal under this Act shall be executable by the Appellate Tribunal as a decree of a Civil Court, and for this purpose, the Appellate Tribunal shall have all the powers of a Civil Court.
(2)Notwithstanding anything contained in sub-section (1), the Appellate Tribunal may transmit any order made by it to a Civil Court having jurisdiction and such Civil Court shall execute the order as if it were a decree made by that Court.
