Section 3 in The Manipur Cooking Gas (Licensing and Control) Order, 1986
3. Regulation of sale and supply of and business in cooking gas.
(1)every dealer shall, within twenty-four hours of the commencement of this order display a stock-cum-price board as per proforma of the oil companies at a prominent place of his business premises, including the place of stroke showing the following particulars:(i)opening balance of filled, empty and defective cylinders;(ii)the backlog of the refill orders to be supplied as on the preceding working day;(iii)date up to which new connection have been released.(2)Subject to the provisions of any direction under sub-paragraph (8), no dealer having stocks of cooking gas in his business premises, including place of storage, shall refuse to sell the same on any day during working hours to any consumer whose name is registered with him according to the chronology of placing of orders.Explanations - For the purpose of this sub-paragraph the expression working hours means "the working hours" observed by the dealer immediately prior to the commencement of this order and such working hours shall be displayed prominently at the place of his business and the place or places of storage of cylinders.(3)Notwithstanding anything to the contrary contained in any other law for the time being in force, no dealer shall keep his business premises including the place of storage closed during working hours on any day without the prior permission in writing of the licensing authority.(4)Every dealer shall take all reasonable steps to ensure that he has adequate stocks of cooking gas at his business premises including the place of storage at all times by placing indents at the nominated supply points of the oil companies 120 hours in advance or as per the indenting policy of the oil companies.(5)No dealer shall sell cooking gas at price higher than that fixed by the oil company from which he gets supply, nor shall be refuse to make home delivery according to the requirement of the consumer whose name is registered with him.(6)(a)Every dealer shall maintain true and correct accounts of purchase, sale and storage of cooking gas at his business premises, to be written upon in ink at the end of each day in the proforma of the oil companies showing :-(i)the opening stock of the day filled, empty and defective cylinders,(ii)the quantity received during the day filled, empty and defective cylinders,(iii)the quantity sold, delivered or otherwise disposed of during the day filled empty and defective cylinders,(iv)the closing stock of the day-filled empty and defective cylinders,(v)such other particulars as the State Government may, be order in writing specify.(b)Every dealer shall maintain a register in which the placing of orders for refills of cooking gas shall be recorded daily chronologically.(7)With effect from such date as the State Government may by notification in the Official Gazette appoint, no person shall carry on business in cooking gas as a dealer except under and in accordance with a licence granted under this order.(8)Every licensee or any person employed by him or acting on his behalf shall comply with such general directions as.may be issued in writing by the State Government in regard to purchase, sale or storage for sale, of cooking gas and with such special directions as may be issued in writing by the State Government in regard to purchase, sale or storage for sale, of cooking gas and with such special directions as may be issued in writing by the licensing authority for proper distribution of cooking gas and for carrying out the purposes of this order.(9)Any contravention of any direction, including special direction issued under sub-paragraph (8), shall be deemed to be a contravention of this order.(10)Without prejudice to the generality of the provisions of sub-paragraph (8), such directions issued by the State Government may provide for-(a)prohibition of sale of cooking gas to any category of consumer except on the basis of permit;(b)nomination of officers for issue of such permits;(c)fixing the scale at which cooking gas shall be issued to any category of consumer;(d)specification of the form in which permits shall be issued;(e)the language and the manner in which accounts of sale of cooking gas shall be maintained and stock returns furnished;(f)drawal of the requirement of cooking gas by a consumer from a specified licensee;(g)such other matters necessary for, or incidental to the implementation of the directions issued under sub-paragraph (8).(11)The provisions of this order regarding powers of the licensing authorities for issuing special directions to licensees shall apply, mutatis mutandis to the authorities nominated by the State Government for issue of permits.
