Section 7(3) 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
(3)In case of any deviation or shortfall, in achieving the targets for implementing the specified standards, the entities shall be liable to face the following consequences, namely:-(i)in case of critical activities at Appendix-I, the entity shall be given a single notice by the Board specifying the time limit to remove the specified shortcoming and ensure compliance and if the entity fails to comply within the specified time limit, immediate suspension or termination, as deemed appropriate, of authorization shall be done;(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.
