Section 3(3) in Liquefied Petroleum Gas (Regulation Of Supply And Distribution) Order 2000
(3)[ No distributor of a Government Oil Company shall supply Liquefied Petroleum Gas filled in cylinder to any household unless the person of such household in whose name connection has been issued-(a)has been registered and granted a connection for liquefied petroleum gas under the public distribution system, or(b)holds a valid authorization from the Government Oil Marketing Company; and(c)furnishes the Aadhaar Number and completes biometric or other modes of authentication at the distributorship from whom he or she has obtained the domestic liquefied petroleum gas connection, within three months from the date of notification of such area, provided the household is located in the notified area; and(d)completes the "Know Your Customer" within the time and format as notified from time to time.]
