Section 3(2) in The Manipur Cooking Gas (Licensing and Control) Order, 1986
(2)Subject to the provisions of any direction under sub-paragraph (8), no dealer having stocks of cooking gas in his business premises, including place of storage, shall refuse to sell the same on any day during working hours to any consumer whose name is registered with him according to the chronology of placing of orders.Explanations - For the purpose of this sub-paragraph the expression working hours means "the working hours" observed by the dealer immediately prior to the commencement of this order and such working hours shall be displayed prominently at the place of his business and the place or places of storage of cylinders.
