Section 12 in Liquefied Petroleum Gas (Regulation Of Supply And Distribution) Order 2000
12. Maintenance of records and furnishing of information by parallel marketeer:
(a)Every parallel marketeer before commencing the import, transportation, bottling, marketing, distribution or sale of liquefied petroleum gas shall intimate to the Ministry of Petroleum and Natural Gas all or any of the above activities which he intends to undertake, specifying therein capability to do so, and any other relevant particulars.(b)The parallel marketeer shall ensure that the quality checks are carried out and the liquefied petroleum gas meets the BIS specification number IS 4576, in all respects before the imported liquefied petroleum gas is discharged into the storage infrastruture at the port.(c)The parallel marketeer shall ensure that the liquefied petroleum gas meets the BIS specification number IS 4576 before it is sold to any consumer.(d)The parallel marketeer of liquefied peroleum gas shall submit a monthly return before the 15th day of the following month giving details of liquefied petroleum gas produced and or imported port-wise, to the Ministry of Petroleum and Natural Gas.(e)The parallel marketeer shall furnish to the Ministry of Petroleum and Natural gas, or to such authority as may be specified by the Central Government, such information as may be required.
