Section 2(d) in The Petroleum And Natural Gas Regulatory Board Act, 2006
(d)"authorised entity" means an entity-(A)registered by the Board under section 15-(i)to market any notified petroleum, petroleum products or natural gas, or(ii)to establish and operate liquefied natural gas terminals, or(B)authorised by the Board under section 16-(i)to lay, build, operate or expand a common carrier or contract carrier, or(ii)to lay, build, operate or expand a city or local natural gas distribution network;
