The Petroleum and Natural Gas Regulatory Board Act, 2006

63 sections.

Section 1 — Short title, extent, commencement and application.
Section 2 — Definitions.
Section 3 — Establishment and incorporation of the Board.
Section 4 — Qualifications for appointment of Chairperson and other members.
Section 5 — Term of office, conditions of service, etc., of Chairperson and other members.
Section 6 — Powers of Chairperson.
Section 7 — Removal of Chairperson or any other member from office.
Section 8 — Meetings of the Board.
Section 9 — Vacancies, etc., not to invalidate proceedings of the Board.
Section 10 — Officers and other employees of the Board.
Section 11 — Functions of the Board.
Section 12 — Powers regarding complaints and resolution of disputes by the Board.
Section 13 — Procedure of the Board.
Section 14 — Register.
Section 15 — Registration of entities.
Section 16 — Authorisation.
Section 17 — Application for authorisation.
Section 18 — Publicity of applications.
Section 19 — Grant of authorisation.
Section 20 — Declaring, laying, building, etc., of common carrier or contract carrier and city or local natural gas distribution network.
Section 21 — Right of first use, etc.
Section 22 — Transportation tariff.
Section 23 — Suspension or cancellation of authorisation.
Section 24 — Board to settle disputes.
Section 25 — Filing of complaints.
Section 26 — Power to investigate.
Section 27 — Factors to be taken into account by the Board.
Section 28 — Civil penalty for contravention of directions given by the Board.
Section 29 — Orders passed by Board deemed to be decrees.
Section 30 — Appellate Tribunal.
Section 31 — Technical Member (Petroleum and Natural Gas).
Section 32 — Terms and conditions of service of Technical Member (Petroleum and Natural Gas).
Section 33 — Appeals to Appellate Tribunal.
Section 34 — Procedure and powers of the Appellate Tribunal.
Section 35 — Power of Appellate Tribunal to make rules.
Section 36 — Orders passed by Appellate Tribunal to be executable as a decree.
Section 37 — Appeal to Supreme Court.
Section 38 — Grants by Central Government.
Section 39 — Fund.
Section 40 — Accounts and audit.
Section 41 — Annual report and its laying before Parliament.
Section 42 — Power of Central Government to issue directions.
Section 43 — Taking over control and management of facilities and business premises of any entity and retail outlets in public interest.
Section 44 — Punishment for contravention of directions of the Board.
Section 45 — Penalty for wilful failure to comply with orders of Appellate Tribunal.
Section 46 — Punishment for unauthorised activities.
Section 47 — Punishment for establishing or operating a liquefied natural gas terminal without registration.
Section 48 — Punishment for laying, building, operating or expanding a common carrier or contract carrier without authorisation.
Section 49 — Punishment for wilful damages to common carrier or contract carrier.
Section 50 — Offences by companies.
Section 51 — Maintenance of data bank and information.
Section 52 — Obligations of entities.
Section 53 — Furnishing of returns, etc., to Central Government.
Section 54 — Chairperson, members, etc., to be public servants.
Section 55 — Protection of action taken in good faith.
Section 56 — Civil courts not to have jurisdiction.
Section 57 — Cognizance of certain offences.
Section 58 — Delegation.
Section 59 — Power to remove difficulties.
Section 60 — Power of Central Government to make rules.
Section 61 — Power of Board to make regulations.
Section 62 — Rules and regulations to be laid before Parliament.
Section 63 — Transitional arrangements.

Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.