Section 3(10) in The Manipur Cooking Gas (Licensing and Control) Order, 1986
(10)Without prejudice to the generality of the provisions of sub-paragraph (8), such directions issued by the State Government may provide for-(a)prohibition of sale of cooking gas to any category of consumer except on the basis of permit;(b)nomination of officers for issue of such permits;(c)fixing the scale at which cooking gas shall be issued to any category of consumer;(d)specification of the form in which permits shall be issued;(e)the language and the manner in which accounts of sale of cooking gas shall be maintained and stock returns furnished;(f)drawal of the requirement of cooking gas by a consumer from a specified licensee;(g)such other matters necessary for, or incidental to the implementation of the directions issued under sub-paragraph (8).
