Section 22(8) in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007
(8)If on scrutiny, the petition or complaint is not refused or any order of refusal is rectified by the Secretary or by the Chairperson or the Member of the Board authorised for the purpose, the petition or complaint shall be duly registered and given a number as specified in sub-clause (4) above.
