Section 9 in Liquefied Petroleum Gas (Regulation Of Supply And Distribution) Order 2000
9. Procurement storage and sale of liquefied petroleum gas by a distributor. -
(a)No distributor having stock of liquefied petroleum gas at the business premises, including storage point, shall, unless otherwise directed by a Government Oil company or a parallel marketeer, refuse to sell LPG on any working day during working hours, to the consumer registered with that distributor.(b)No distributor shall keep his business premises including the storage point closed during working hours on any working day without the prior written permission of the Government Oil Company or the parallel marketeer.Explanation. - For the purposes of sub-clause (a) and (b), the expression working hours' means the working hours fixed by the concerned Government Oil company or the parallel marketeer in accordance with the provisions of the Shops and Establishments Act and the rules made thereunder, as in force in the respective States or the Union territories, as the case may be.(c)Every distributor shall take steps to ensure that stocks of liquefied petroleum gas are available at the business premises, including the storage point, at all times.(d)No distributor shall sell liquefied petroleum gas at a higher price than that fixed by the Government Oil Company or the parallel marketeer.(e)No distributor shall, without prior written permission of the concerned Government Oil Company, refuse to make home delivery at the address of the consumer, as registered with the distributor:Provided that the State Government may, fix additional charges for home delivered of LPG cylinders to the consumers, as it may deem necessary in view of the geographical terrain and /or the distance in the area of distribution.(f)Every distributor shall display the working hours prominently at the place of business including the place of storage on a conspicuous place.
