Section 10(4) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008
(4)The entity intending to renunciate the authorization in favour of another entity after the end of the [five years or till achievement of cumulative work programme to be achieved by the end of five contract years, whichever is later] [Substituted 'five years or till achievement of Minimum Work Programme, whichever is earlier' by Notification No.F.No.PNGRB/Auth./CGD/Amd/2018, dated 6.4.2018 (w.e.f. 19.3.2008).] shall submit a proposal to the Board at least thirty days in advance and shall provide all information as may be called for by the Board.
