Section 18(5) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010
(5)In case of prima-facie consideration, the Board shall issue a public notice in one national and one vernacular daily newspaper (including web hosting) giving brief details of the project and seek comments and objections, if any, within thirty days from any person on the proposal.
