Section 24(2) in The Petroleum And Natural Gas Regulatory Board Act, 2006
(2)The Bench constituted under sub-section (1) shall exercise, on and from the appointed day, all such jurisdiction, powers and authority as were exercisable by a Civil Court on any matter relating to-(a)refining, processing, storage, transportation and distribution of petroleum, petroleum products and natural gas by the entities;(b)marketing and sale of petroleum, petroleum products and natural gas including the quality of service and security of supply to the consumers by the entities; and(c)registration or authorisation issued by the Board under section 15 or section 19.
