The Petroleum and Natural Gas Regulatory Board Act, 2006
| Contents |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1 |
Short title, extent, commencement and application |
| 2 |
Definitions |
| Chapter II |
Petroleum and Natural Gas Regulatory Board |
| 3 |
Establishment and incorporation of the Board |
| 4 |
Qualifications for appointment of Chairperson and other members |
| 5 |
Term of office, conditions of service, etc. of Chairperson and other members |
| 6 |
Powers of Chairperson |
| 7 |
Removal of Chairperson or any other member from office |
| 8 |
Meetings of the Board |
| 9 |
Vacancies, etc., not to invalidate proceedings of the Board.-No act or proceeding of the Board shall be invalid merely by reason of |
| 10 |
Officers and other employees of the Board |
| Chapter III |
Functions and Powers of the Board |
| 11 |
Functions of the Board |
| 12 |
Powers regarding complaints and resolutions of disputes by the Board |
| 13 |
Procedure of the Board |
| Chapter IV |
Registration and Authorisation |
| 14 |
Register |
| 15 |
Registration of entities |
| 16 |
Authorisation |
| 17 |
Application for authorisation |
| 18 |
Publicity of applications |
| 19 |
Grant of authorisation |
| 20 |
Declaring, laying, building, etc., of common carrier or contract carrier and city or local natural gas distribution network |
| 21 |
Right of first use, etc |
| 22 |
Transportation tariff |
| 23 |
Suspension or cancellation of authorisation |
| Chapter V |
Settlement of Disputes |
| 24 |
Board to settle disputes |
| 25 |
Filing of complaints |
| 26 |
Power to investigate |
| 27 |
Factors to be taken into account by the Board |
| 28 |
Civil penalty for contravention of directions given by the Board |
| 29 |
Orders passed by Board deemed to be decrees |
| Chapter VI |
Appeals to Appellate Tribunal |
| 30 |
Appellate Tribunal |
| 31 |
Technical Member (Petroleum and Natural Gas) |
| 32 |
Terms and conditions of service of Technical Member (Petroleum and Natural Gas) |
| 33 |
Appeals to Appellate Tribunal |
| 34 |
Procedure and powers of the Appellate Tribunal |
| 35 |
Power of Appellate Tribunal to make rules |
| 36 |
Orders passed by Appellate Tribunal to be executable as a decree |
| 37 |
Appeal to Supreme Court |
| Chapter VII |
Finance, Accounts and Audit |
| 38 |
Grants by Central Government |
| 39 |
Fund |
| 40 |
Accounts and audit |
| 41 |
Annual report and its laying before Parliament |
| Chapter VIII |
Power of Central Government |
| 42 |
Power of Central Government to issue directions |
| 43 |
Taking over control and management of facilities and business premises of any entity and retail outlets in public interest |
| Chapter IX |
Offences and Punishment |
| 44 |
Punishment for contravention of directions of the Board |
| 45 |
Penalty for willful failure to comply with orders of Appellate Tribunal |
| 46 |
Punishment for unauthorized activities |
| 47 |
Punishment for establishing or operating a liquefied natural gas terminal without registration |
| 48 |
Punishment for laying, building, operating or expanding a common carrier or contract carrier without authorisation |
| 49 |
Punishment for willful damages to common carrier or contract carrier |
| 50 |
Offences by companies |
| Chapter X |
Miscellaneous |
| 51 |
Maintenance of data bank and information |
| 52 |
Obligations of entities |
| 53 |
Furnishing of returns, etc., to Central Government |
| 54 |
Chairperson, members, etc., to be public servants |
| 55 |
Protection of action taken in good faith |
| 56 |
Civil courts not to have jurisdiction |
| 57 |
Cognizance of certain offences |
| 58 |
Delegation |
| 59 |
Power to remove difficulties |
| 60 |
Power of Central Government to make rules |
| 61 |
Power of Board to make regulations |
| 62 |
Rules and regulations to be laid before Parliament |
| 63 |
Transitional arrangements |
The Petroleum and Natural Gas Regulatory Board Act, 2006
An Act to provide for the establishment of Petroleum and Natural Gas Regulatory Board to regulate the refining, processing, storage, transportation, distribution, marketing and sale of petroleum, petroleum products and natural gas excluding production of crude oil and natural gas so as to protect the interests of consumers and entities engaged in specified activities relating to petroleum, petroleum products and natural gas and to ensure uninterrupted and adequate supply of petroleum, petroleum products and natural gas in all parts of the country and to promote competitive markets and for matters connected therewith or incidental thereto.
BE it enacted by Parliament in the Fifty-seventh Year of the Republic of India as follows:-
