Section 3 in Liquefied Petroleum Gas (Regulation Of Supply And Distribution) Order 2000
3. Restriction on unauthorised possession, supply and consumption of liquefied petroleum gas -
(1)A [household] [Substituted for the words "person" by Substituted by Notification No. G.S.R. 655 (E) dated 10.9.2009 (w.e.f. 20.7.2000)] having a connection for liquefied petroleum gas under the public distribution system, shall not -(a)possess more than one connection of liquefied petroleum gas granted under the public distribution system:Provided that the Central Government or the Chief Executive Officer of a Government Oil Company, may sanction more than one connection of liquefied petroleum gas under the Public Distribution System in favour of any [household] [Substituted for the words "person" by Substituted by Notification No. G.S.R. 655 (E) dated 10.9.2009 (w.e.f. 20.7.2000)], keeping in view the difficulty and hardship experienced by such [household] [Substituted for the words "person" by Substituted by Notification No. G.S.R. 655 (E) dated 10.9.2009 (w.e.f. 20.7.2000)] in obtaining supplies of the LPG;(b)possess or use liquefied petroleum gas filled in cylinder or in bulk, unless he has received the supply from a Government Oil Company or a distributor authorised by such Company;(c)use liquefied petroleum gas for any purpose other than for which the consumer is registered with the distributor of a Government Oil Company:Provided that the Central Government may by a general or special order permit the use of liquefied petroleum gas for such other purposes as, it may, by order, specify.(1A)[ If any person continues to have domestic Liquefied Petroleum Gas connection taken under public distribution system from a Government Oil Company beyond sixty days of obtaining a piped natural gas connection from any company, public or private, a Government Oil Company shall have the power to cancel domestic Liquefied Petroleum Gas connection of such piped natural gas consumer after sixty days from the date of its obtaining piped natural gas connection by giving a notice to the domestic Liquefied Petroleum Gas consumer in writing by registered post.] [Substituted by Notification No. G.S.R. 655 (E) dated 10.9.2009 (w.e.f. 20.7.2000)](2)[ The supply of liquefied petroleum gas to domestic category consumers shall be made in 5 Kg and 14.2 Kg capacity cylinder and to those falling under non-domestic category shall be made in 19 Kg, 35 kg, 19 Kg and 47.5 capacity cylinder, or in such capacity cylinders as may be notified, by the Central Government from time to time.] [Substituted by Notification No. G.S.R. 655 (E) dated 10.9.2009 (w.e.f. 20.7.2000)](3)[ No distributor of a Government Oil Company shall supply Liquefied Petroleum Gas filled in cylinder to any household unless the person of such household in whose name connection has been issued-(a)has been registered and granted a connection for liquefied petroleum gas under the public distribution system, or(b)holds a valid authorization from the Government Oil Marketing Company; and(c)furnishes the Aadhaar Number and completes biometric or other modes of authentication at the distributorship from whom he or she has obtained the domestic liquefied petroleum gas connection, within three months from the date of notification of such area, provided the household is located in the notified area; and(d)completes the "Know Your Customer" within the time and format as notified from time to time.](4)No distributor of a Government Oil Company [or a piped natural gas supplying company] [Substituted for the words "or a parallel marketeer" by Substituted by Notification No. G.S.R. 655 (E) dated 10.9.2009 (w.e.f. 20.7.2000)], as the case may be, shall commit or cause to commit any of the activities prohibited herein including those specified in Schedule-1.
