Section 8(2) in Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for Liquefied Natural Gas Facilities) Regulations, 2018
(2)In case of any deviation or shortfall including any of the following defaults, the entity shall be given time limit for rectification of such deviation, shortfall, default and in case of non-compliance, the entity shall be liable for any penal action under the provisions of the Act or termination of operation or termination of authorization.
