10. Restriction on delivery or despatch of cylinders
.-(1) No person shall deliver or despatch any cylinder filled with any compressed gas to any other person in India who is not the holder of a license to possess such compressed gas cylinders or his authorised agent unless he is exempted under these rules to possess such compressed gas cylinders without a license.(2)The gas cylinders delivered or despatched by a person under sub-rule (1) shall be of the type for which he is licensed and shall not exceed the quantity which the person to whom it is delivered or despatched is authorised to possess under these rules.(3)Nothing in sub-rules (1) and (2) shall apply to the delivery or despatch of gas cylinders to the defence forces of the Union, Port authorities or Railway administration.
