Section 47 in The Petroleum And Natural Gas Regulatory Board Act, 2006
47. Punishment for establishing or operating a liquefied natural gas terminal without registration.-If a person establishes or operates a liquefied natural gas terminal without registration as required under section 15, such person shall be liable for punishment with an imprisonment for a term which may extend to three years or penalty of twenty-five crore rupees or with both, and in case of continuing contravention with additional fine which may extend to ten lakh rupees for every day during which the contravention continues.
