Section 3(8) in The Manipur Cooking Gas (Licensing and Control) Order, 1986
(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.
