Section 3 in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993
3. Restriction on possession, supply and consumption of liquefied petroleum gas.
(1)Where a person has been granted a connection for liquefied petroleum gas under the public distribution system then he shall not-(a)possess more than one connection of liquefied petroleum gas granted under the public distribution system;[Provided that the Central Government or the Chief Executive Officer of a Government Oil Company, namely, Indian Oil Corporation Limited, Hindustan Petroleum Corporation Limited and Bharat Petroleum Corporation Limited may sanction more than one connection of liquefied petroleum gas under public distribution system in favour of any person, keeping in view the circumstances and the requirement of that person;] [Inserted by Notification No. G.S.R. 127 (E), dated 8th March, 1996.](b)possess or use liquefied petroleum gas filled in cylinders or in bulk, unless he has received that supply from a Government Oil Company or a distributor authorized by a Government Oil Company;(c)use liquefied petroleum gas for any purpose other than for cooking:Provided that the Central Government may by a general or special order permit the use of liquefied petroleum gas for such other purposes it may specify in that order.(2)No distributor of a Government Oil Company shall supply liquefied petroleum gas filled in cylinders to any person unless he holds a valid authorisation from the Government Oil Company.(3)No person shall fill any cylinder with liquefied petroleum gas or transfer liquefied petroleum gas from one cylinder to another cylinder or from one container to another container unless authorised by the Chief Controller of Explosives.(4)No transporter or delivery person shall deliver or cause to be delivered liquefied petroleum gas either in cylinders or in bulk to any person other than the consumer for whom the liquefied petroleum gas is meant for.
