Section 4(8) in The Petroleum and Natural Gas Regulatory Board (Levy of Fee and Other Charges) Regulations, 2007
(8)Other charges receivable and other charges received shall be entered into a register to be maintained by the Board with the details such as other charges receivable, name of the entity remitting the payment, financial year for which payment has been made or is payable, name of the CGD network or the name of the pipeline, serial number, date and name of the bank or its branch in respect of the demand draft or pay order or details of electronic payment, as the case may be.
