Section 11(f) in The Petroleum And Natural Gas Regulatory Board Act, 2006
(f)in respect of notified petroleum, petroleum products and natural gas-(i)ensure adequate availability;(ii)ensure display of information about the maximum retail prices fixed by the entity for consumers at retail outlets;(iii)monitor prices and take corrective measures to prevent restrictive trade practice by the entities;(iv)secure equitable distribution for petroleum and petroleum products;(v)provide, by regulations, and enforce, retail service obligations for retail outlets and marketing service obligations for entities;(vi)monitor transportation rates and take corrective action to prevent restrictive trade practice by the entities;
