Section 10A(4) in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993
(4)The agency listed for purpose of evaluation shall, on payment of the fee by the parallel marketeer, evaluate the parallel marketer whose case is either referred to it or who approaches it, on the basis of, inter alia, the parameters indicated and the information to be provided by such parallel marketer in the pro forma as given in Schedule F to this Order and such other information as called for by the rating agency.
