Section 4 in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993
4. Restriction on storage and transport of liquefied petroleum gas.
- No person shall-(a)transport or store a cylinder filled with liquefied petroleum gas except in an upright position;(b)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;(c)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] [Substituted by Notification No. G.S.R. 6 (E), dated 6th January, 1994.] of the consumer either for testing, checking or fitting the cylinder;(d)use cylinder, pressure regulator and gas cylinder valve other than those specified in Schedules 'A' and 'B'.
