Section 5 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
5. Restriction on delivery and despatch.
(1)No person shall deliver or despatch any compressed gas filled in a vessel to any person other than the holder of a storage license issued under these rules or to a port authority or a railway administration.(2)No compressed gas delivered or despatched under sub-rule (1) shall exceed the quantity which the person to whom it is delivered or despatched is authorized to store under the license held by him.
