Section 8 in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993
8. Procurement, storage and sale of liquefied petroleum gas by the distributor under the public distribution system.
(a)No distributor appointed under the public distribution system having stock of liquefied petroleum gas at the business premises including storage point, shall, unless otherwise directed by a Government Oil Company, refuse to sell on any working day, during working hours, to the consumer whose name is registered with the distributor according to the chronology of placing of orders.(b)No distributor appointed under the public distribution system shall keep his business premises, including the storage point, closed during working hours, on any working day, without the prior written permission of the Government Oil Company.Explanation. - For the purposes of sub-clause (a) and sub-clause (b) above, the expression 'working hours' means the working hours fixed by the concerned Government Oil Company in accordance with the provisions of the Shops and Establishment Act in force in the respective States or Union Territories, as the case may be.(c)Every distributor appointed under the public distribution system shall take all reasonable steps to ensure that adequate stocks of liquefied petroleum gas are available at the business premises, including the storage point, at all times.(d)No distributor appointed under the public distribution system shall sell liquefied petroleum gas at a price higher than that fixed by the Government Oil Company nor shall, without prior written permission of the concerned Government Oil Company, refuse to make home delivery at the address of the consumer, whose name and address is registered with the distributor.(e)Every distributor appointed under the public distribution system shall display prominently at the place of business, including the place of storage on a conspicuous place, the hours of working.
