Section 63(2) in The Petroleum And Natural Gas Regulatory Board Act, 2006
(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.
