Section 8 in The Manipur Cooking Gas (Licensing and Control) Order, 1986
8. Restriction on consumption of cooking gas.
(1)No consumer shall draw his requirement of cooking gas except from a licensee.(2)No consumer shall use, cooking gas except for cooking and such other purposes as may be authorised by the State Government under this order.(3)No consumer shall keep in his possession more than two cylinders of cooking gas at a time without a permit obtained from an officer nominated by the State Government under Clause (b) or sub-paragraph (10) of paragraph 3.(4)No person, other than a licensee, a consumer or a holder of a permit issued by an officer nominated by the State Government under Clause (b) of sub-paragraph (10) of paragraph 3, shall have in his possession or under his control cooking gas after the date of issue of the notification under sub-paragraph (7) of paragraph 3.
