Section 3(1) in Liquefied Petroleum Gas (Regulation Of Supply And Distribution) Order 2000
(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.
