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Union of India - Section

Section 14 in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993

14. Repeal and Saving.

(1)The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1988 is hereby repealed except in respect of things done or omitted to be done under that order before the commencement of this Order.
(2)Notwithstanding such repeal anything done or any action taken under the said Order shall be deemed to have been done or taken under the corresponding provisions of this Order.[Schedule A] [Schedules A and B substituted by Notification No. G.S.R. 6 (E), dated 6th January, 1994.](See Clauses 4 and 5)Standard size and Specification of liquefied petroleum gas cylinders shall conform to IS: 3196 Part (I); 1992, Colour Code specifications IS: 4379 and as follows:
Internal diameter of cylinders in mm. Net weight of liquefied petroleum gas in the cylinder
314 mm ± 15 mm 14.2 kg ± 0.5 kg
Note. - (1) The weight of the liquefied petroleum gas contained in a cylinder shall not vary by a difference of 1.5 per cent of the net weight of the respective cylinder as indicated on it by the Government Oil Company.
(2)Standard size and specification of Gas Cylinder Valve under the public distribution system shall conform to IS: 8737, Part II specifications having an outlet collar diameter of 25.6 mm ± 3 mm.
(3)Pressure regulator shall conform to IS: 9798 specification having an inlet diameter of 25.6 mm ± 3 mm.[Schedule B] [Schedules A and B substituted by Notification No. G.S.R. 6 (E), dated 6th January, 1994.][See Clauses 4 and 5](Applicable to Parallel Marketeer System)A parallel marketeer under the parallel marketing system may deal with and use.-
(a)Cylinder of any size, shape, design and weight, other than those specified in Schedule 'A', conforming to Indian Standard specifications.
(b)Gas cylinder valve conforming to IS specification 8737, Part II of any size having an outlet collar diameter other than 25.6 ± 3 mm.
(c)Pressure regulators conforming to IS specification 9798 of any size and having an inlet diameter other than 25.6 mm ± 3 mm.
Note - (1) The cylinder used by a parallel marketeer shall be provided with a valve protection ring different in shape from that in the cylinders used by the Government Oil Company.
(2)The cylinder used by a parallel marketeer shall be clearly marked with Colour Bank and Logo of the respective company, firm or person marketing liquefied petroleum gas, as approved by the Chief Controller of Explosives.
(3)The weight of the liquefied petroleum gas contained in a cylinder shall not vary by a difference of 1.5 per cent of the net weight of the respective cylinder as indicated on it by a parallel marketeer.][Schedule C] [Schedules C to F added by Notification No. G.S.R. 510 (E), dated 19th June, 1995.][See Clause 10-A (1) (a)]Name and address of agencies for evaluation/rating of Parallel Marketeer
Name Address
1. CRISIL(The Credit Rating Information Services of IndiaLtd.) Nirlon House, 2nd Floor, 254-B, Annie Besant Road, Worli,Bombay-400025
2. CARE(Credit Analysis & Research Ltd.) RBC, Mahindra Towers, 5th Floor, Road No 13, Worli,Bombay-400018
3. MDRA(Marketing & Development Research Associates) Secular House, 9/1 Institutional Area, Opp. JNU, New Delhi-67
4. ICRA(Investment/Information Credit Rating Agency ofIndia Ltd.) Kailash Building, 4th Floor 26, Kasturba Gandhi Marg, NewDelhi-1
[Schedule D] [Schedules C to F added by Notification No. G.S.R. 510 (E), dated 19th June, 1995.][See Clause 10-A (1) (b)]LPG (Regulation, Supply and Distribution) Order, 1993Rating Certificate for Parallel Marketeer
  Date of Issue:
Name of the Firm/Company :
Registered Office Address :
Name of promoter/ Chairman/ Managing Director :
Activities :
Particulars of Bankers :
  Overall Rating:
Rating Scale  
1. Good  
2.Satisfactory  
3. Low Risk  
4. HighRisk  
  Signature and Seal of theRating Agency
[Schedule E] [Schedules C to F added by Notification No. G.S.R. 510 (E), dated 19th June, 1995.][See Clause 10-A (1) (b)]Forwarding Letter for Certificate of ratingTo whomsoever it may concernThis is to certify that we have made an evaluation of M/s..................**................ for the purpose of issuing a certificate and a rating to them in accordance with the provisions of the Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993.We have obtained all the information and explanations which to the best of our knowledge and belief were necessary for the purpose of issuing this certificate. This certificate issued by us is as a result of our examination of the documents, records and assessment of the information obtained by us and the evaluation of capability, infrastructure network, and readiness to carry out professed business, deliver goods and services promised by the parallel marketeer. We are satisfied that the information and particulars received and collected by us are sufficient enough to enable us to evaluate M/s.........**............ are awarded providing the rating as prescribed.M/s.........**........... are awarded ......................... rating.Salient facts about M/s......................... are as follows:-