Section 63 in The Petroleum And Natural Gas Regulatory Board Act, 2006
63. Transitional arrangements .-(1) Where, before the commencement of this Act, an agreement or agreements have been entered into between one oil company and another for the purpose of sharing of petroleum products or sharing of infrastructure facilities among the oil companies and such agreements have been approved by the Central Government, the Board may monitor the implementation of such agreements for the transition period.
(2)The Board shall monitor setting up of dealerships and distributorships of motor spirit, high speed diesel, superior kerosene oil, liquefied petroleum gas and CNG stations for natural gas during transition period by the entities without encroaching on the retail network of the existing entities.Explanation I.-For the purposes of this section, the expression "transition period" shall mean a period of three years from the date of commencement of this Act.Explanation II.-For the purposes of this section, "infrastructure facilities" shall mean facilities at ports, refineries, terminals, depots and aviation fuelling stations including hydrant lines and shall include loading and unloading facilities.Explanation III.-For the purposes of this section "encroaching" includes taking over of retail outlet of one entity by another.
