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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3)(ii) in The Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for City or Local Natural Gas Distribution Networks) Regulations, 2008

(ii)in other cases, the Board may issue a notice to defaulting entity allowing it a reasonable time to remove the specified short coming and ensure compliance and in case the entity fails to comply within the specified time or in case the entity defaults on more than three occasions, its authorization to lay, built, operate or expand the CGD network shall be liable for suspension or termination apart from taking legal action under the provision of the Act and regulations thereunder.