Section 15(2) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010
(2)The performance of the entity in complying with the quality of service standards shall be periodically assessed by the Board and compared against the minimum prescribed, benchmarks and a performance consistently below the minimum prescribed benchmark may lead to the consequences specified under regulation 16.
