Section 6 in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993
6. Possession, supply or sale of liquefied petroleum gas equipments.
(1)No person shall,-(a)[unless authorised by a Government Oil Company or parallel marketer] [Inserted by Notification No. G.S.R. 6 (E), dated 6th January, 1994.] supply or sell filled or empty cylinders, gas cylinder valves and pressure regulators to any person other than a Government Oil Company or a parallel marketer;(b)unless authorised by a Government Oil Company or a parallel marketer, supply or sell empty cylinder, gas cylinder valve and pressure regulator to any person other than a consumer;(c)possess filled or empty cylinder, gas cylinder valve or pressure regulator, unless he is a [distributor or] [Inserted by Notification No. G.S.R. 6 (E), dated 6th January, 1994.] consumer and the same has been supplied by a distributor, a Government Oil Company or a parallel marketer.(2)Every manufacturer of cylinder, gas cylinder valve and pressure regulator shall destroy by crushing those cylinders, cylinder valves and pressure regulators which do not conform to the prescribed Indian Standards.
