Section 4(7) in Petroleum and Natural Gas Regulatory Board (Imbalance Management Services) Regulations, 2016
(7)A transporter shall provide information on the details of the imbalance management services referred to in sub-regulation (1) and the amount received from such services for the financial year to the Board through a statement certified by a Chartered Accountant to be filed within sixty days from the end of the relevant financial year.
