(1)No person shall import any gas cylinders filled or intended to be filled with any compressed gas except under and in accordance with the conditions of a license granted under these rules and the relevant provisions of Foreign Trade (Development And Regulation) Act, 1992 (22 of 1992).(2)No person shall import any valve and LPG regulator intended to be fitted on the gas cylinder except under and in accordance with the conditions of approval or license granted under these rules.(3)The person importing cylinders shall have necessary infrastructure, handling transportation and storage facility including emergency action plan and qualified and trained technical manpower.(4)If the import of the cylinders filled with compressed gas is exceeding the quantity exempted under rule 44 of these rules, license to store compressed gas in cylinders granted in Form F is obligatory.
