Section 2(b) in The Liquefied Petroleum Gas (Regulation Of Use In Motor Vehicles) Order, 2001
(b)"consumer" means a registered owner of a motor vehicle or a person having in his possession a motor vehicle or vehicle fitted with an auto LPG tank, and a conversion kit as notified by the Government of India in the Ministry of Surface Transport, and runs such motor vehicle or vehicle by using auto LPG as automotive fuel alone or with some other petroleum fuel;
