Section 48 in The Petroleum And Natural Gas Regulatory Board Act, 2006
48. Punishment for laying, building operating or expanding a common carrier or contract carrier without authorisation .-If a person lays, builds, operates or expands a common carrier or contract carrier or a city or local natural gas distribution network without obtaining authorisation required under section 19, such person shall be liable for punishment with an imprisonment for a term which may extend to three years or penalty of twenty-five crore rupees or with both, and in case of continuing contravention with additional fine which may extend to ten lakh rupees for every day during which the contravention continues.
