Section 3(1A) in Liquefied Petroleum Gas (Regulation Of Supply And Distribution) Order 2000
(1A)[ If any person continues to have domestic Liquefied Petroleum Gas connection taken under public distribution system from a Government Oil Company beyond sixty days of obtaining a piped natural gas connection from any company, public or private, a Government Oil Company shall have the power to cancel domestic Liquefied Petroleum Gas connection of such piped natural gas consumer after sixty days from the date of its obtaining piped natural gas connection by giving a notice to the domestic Liquefied Petroleum Gas consumer in writing by registered post.] [Substituted by Notification No. G.S.R. 655 (E) dated 10.9.2009 (w.e.f. 20.7.2000)]
