Section 2(12) in Liquefied Petroleum Gas (Regulation Of Supply And Distribution) Order 2000
(12)any other Government Company or a statutory body or a company or a firm, declared as such by notification in the Official Gazette, to be a "Government Oil Company by the Central Government, for the purposes of this Order;(gg)[ "household" means a family consisting of husband, wife, unmarried children and dependent parents living together in a dwelling unit having common kitchen :- [Substituted by Notification No. G.S.R. 655 (E) dated 10.9.2009 (w.e.f. 20.7.2000)]Provided that a Liquefied Petroleum Gas connection shall be issued only in the name of any adult member of the household by a Government oil company under the public distribution system;](h)"Indian Standard" shall have the same meaning as assigned to it in clause (g) of section 2 of the Bureau of Indian Standards Act, 1986 (63 of 1986) ;(i)"liquefied petroleum gas (or LPG)" means a mixture of light hydrocarbons which may include propane, isobutane, normal butane, butylenes etc., which are gaseous at normal ambient temperature and atmospheric pressure but may be condensed to liquid state at normal ambient temperature by the application of pressure and which conforms to Indian Standard specification number IS 4576;(ia)[ "LPG rubber hose" means the flexible tubing used for connecting the gas cylinder with burner which is not subjected to full cylinder pressure;] [Inserted by Notification No. G.S.R. 838(E), dated 4.11.2015 (w.e.f. 20.7.2000).](j)" parallel marketeer" means any person, firm, company, institution, association of persons, co-operative society or organisation carrying on any or all of the business of importing, storing, bottling, marketing, distributing and /or selling liquefied petroleum gas under the parallel marketing system;(k)"parallel marketing system" means the system other than the public distribution system, under which a parallel marketeer carries on any or all of the business of importing, storing, bottling, distribution or selling in bulk or in retail, packed or filled in cylinder, liquefied petroleum gas under his own arrangement;(l)"public distribution system" means the system of distribution, marketing or selling of liquefied petroleum gas by a Government Oil Company at the Government controlled or declared price through a distribution system approved by the Central or a State Government;(m)"pressure regulator" means the equipment used for regulating the flow and pressure of liquefied petroleum gas from a cylinder to a gas stove;(mm)[ "piped natural gas supplying company" means any company or a body of a firm existing or authorized by Petroleum and Natural Gas Regulatory Board for the marketing or distribution or both of gas for supply to consumers, whether household or commercial or Industrial establishments. [Substituted by Notification No. G.S.R. 655 (E) dated 10.9.2009 (w.e.f. 20.7.2000)](mmm)"domestic reticulated system" means a system of distribution of Liquefied Petroleum Gas from a bank of cylinders is centralized bulk Liquefied Petroleum Gas storage tank or both through a network of pipelines to different houses within the same high-rise or multistorey building or group of houses for domestic purpose only.](n)"Schedule" means a Schedule appended to this Order;(o)" seal" means seal put on the cap of the valve of the cylinder for the purpose of sealing a cylinder after it has been filled with liquefied petroleum gas;(p)"storage point" means the premises licensed by the Chief Controller of Explosive;(q)" transporter" means a person authorised by a Government Oil Company parallel marketeer or a distributor for transportation of LPG in bulk or in cylinders and also of empty or defective cylinders.
