Section 4(1) in Liquefied Petroleum Gas (Regulation Of Supply And Distribution) Order 2000
(1)No person shall -(a)fill any cylinder with liquefied petroleum gas or transfer liquefied petroleum gas from one cylinder to another cylinder or from one container to another container unless authorised by the Chief Controller of Explosives;(b)transport or store a cylinder filled with liquefied petroleum gas except in an upright position;(c)store or use or cause to be stored or used a cylinder filled with the liquefied petroleum gas except in a cool, dry, well-ventilated and accessible place under cover, away from boilers, open flames, steam pipes or any potential source of heat;(d)remove the seal prior to use of the cylinder: Provided that the distributor or his authorised representative or the delivery person may remove such seal in the presence of the consumer either for testing, checking or installation of the cylinder;(e)[ use cylinder, pressure regulator, gas cylinder valve and LPG rubber hose other than those specified in Schedule II and Schedule III.] [Substituted by Notification No. G.S.R. 838(E), dated 4.11.2015 (w.e.f. 2.7.2000).]
