Section 8(a) in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993
(a)No distributor appointed under the public distribution system having stock of liquefied petroleum gas at the business premises including storage point, shall, unless otherwise directed by a Government Oil Company, refuse to sell on any working day, during working hours, to the consumer whose name is registered with the distributor according to the chronology of placing of orders.
