Section 2 in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993
2. Definitions.
- In this Order, unless the context otherwise requires,-(a)"Chief Controller of Explosives" shall have the same meaning assigned to it as in the [Indian Explosives Act, 1884 (4 of 1884)] [Now Explosives Act, 1984.];(b)[ "Consumer" means a person, firm, company, institution, association of persons, cooperative society or organisation, who has been granted liquefied petroleum gas connection or supply, either in bulk or in cylinder, by a distributor or a Government Oil Company or a parallel marketeer] [Substituted by Notification No. G.S.R 6 (E), dated 6th January, 1994.];(c)" cylinder" means a metal container utilised for storing liquefied petroleum gas;(d)"delivery person" means a person employed by a distributor or a Government Oil Company or a parallel marketer, whether for wages or otherwise, to deliver liquefied petroleum gas in cylinders to consumers;(e)"distributor" means a person, firm, association of persons, company, institution, organisation or a Co-operative Society approved by Government Oil Company or parallel marketeer and engaged in the business of purchase, sale, or storage for sale of liquefied petroleum gas in cylinders to consumers on the basis of an agreement or otherwise with a Government Oil Company or a parallel marketeer, as the case may be;(f)"gas cylinder valve" means a valve which is fitted to a cylinder;(g)"Indian Standard" shall have the same meaning as assigned to it in clause (g) of Section 2 of the Bureau of Indian Standards Act, 1986 (63 of 1986);(h)"liquefied petroleum gas" means a mixture of certain light hydrocarbons which may include propane, isobutane, normal butane, butylenes etc., which are gaseous at normal ambient temperature and atmospheric pressure but may be condensed to liquid state at normal ambient temperature by the application of pressure and which conforms to Indian Standard specification No. IS 4576;(i)"Government Oil Company" means:(i)the Indian Oil Corporation Limited,(ii)the Hindustan Petroleum Corporation Limited,(iii)the Bharat Petroleum Corporation Limited,(iv)the IBP Co. Limited,(v)the Oil and Natural Gas Commission,(vi)the Gas Authority of India Limited,(vii)the Oil India Limited, or(viii)any other Government Company, a statutory body, a person, company, firm, association of persons, or organisation as declared by notification to be a Government Oil Company by the Central Government, for the purpose of this order;(j)"parallel marketeer" means any person, firm, company, institution, association of persons, Co-operative society or organisation carrying on the business of importing, refining, producing, bottling, marketing, distributing and selling liquefied pertoleum gas under the paralled marketing system;(k)"parallel marketing system" means the system other than the public distribution system, under which a parallel marketeer imports, transports, bottles, distributes or sells in bulk or in retail, packed or filled in cylinder, liquefied petroleum gas under his own arrangement;(l)"public distribution system" means the system of distribution, marketing or selling of liquefied petroleum gas at Government controlled or declared price through a distributions system approved by. the Central or a State Government;(m)"pressure regulator" means the equipment used for regulating the flow of liquefied petroleum gas from a cylinder to a gas stove;(n)"seal" means seal put on the cap of the valve of the cylinder for the purpose of sealing a cylinder after it has been filled with liquefied petroleum gas;(o)"schedule" means the Schedule annexed to this Order;(p)"storage point" means the premises approved or licensed by the Chief Controller of Explosives;(q)"transporter" means a person authorised by a Government Oil Company, parallel marketeer or a distributor for transportation of LPG in bulk or in cylinders and also of empty or defective cylinders.
