Section 6(1) in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993
(1)No person shall,-(a)[unless authorised by a Government Oil Company or parallel marketer] [Inserted by Notification No. G.S.R. 6 (E), dated 6th January, 1994.] supply or sell filled or empty cylinders, gas cylinder valves and pressure regulators to any person other than a Government Oil Company or a parallel marketer;(b)unless authorised by a Government Oil Company or a parallel marketer, supply or sell empty cylinder, gas cylinder valve and pressure regulator to any person other than a consumer;(c)possess filled or empty cylinder, gas cylinder valve or pressure regulator, unless he is a [distributor or] [Inserted by Notification No. G.S.R. 6 (E), dated 6th January, 1994.] consumer and the same has been supplied by a distributor, a Government Oil Company or a parallel marketer.
