Section 11(7) in Liquefied Petroleum Gas (Regulation Of Supply And Distribution) Order 2000
(7)No parallel marketeer shall either give incomplete, incorrect, misleading, vague information in the newspaper, handout, pamphlet, leaflet or advertisement or submit such information to the rating agency;Provided that a parallel marketeer carrying on the business of transportation, marketeer, distribution or selling of liquefied petroleum gas as an agent of another parallel marketing, who has obtained a rating certificate, shall not be required to obtain a rating certificate.Explanation: For the purpose of this clause, a parallel marketeer shall be regarded as an agent of another parallel marketeer if the former is appointed an agent for the above purposes by the later through a legal instrument.
