The Petroleum and Natural Gas Regulatory Board Act, 2006
48. Punishment for
laying, building, operating or expanding a common carrier or contract carrier
without authorisation.-
If a person lays,
builds, operates or expands a common carrier or contract carrier or a city or
local natural gas distribution network without obtaining authorisation required
under section 19, 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.