Section 46 in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007
46. Proceedings to be open to public
.-(1) The proceedings before the Board shall be open to the public:Provided that the Board may, if it thinks fit, and for reason to be recorded in writing, order at any stage of the proceedings of any particular case that the public generally or any particular person or group of persons shall have restricted access.(2)Whoever intentionally gives false evidence in any of the proceedings of the Board or fabricates false evidence for the purpose of being used in any of the proceedings shall be punishable in accordance with section 193 of the Indian Penal Code (45 of 1860).(3)Whoever intentionally offers any insult or causes any interruption in any of the proceedings of the Board shall be punishable in accordance with section 228 of the Indian Penal Code (45 of 1860).
