Section 6(6) in The Liquefied Petroleum Gas (Regulation Of Use In Motor Vehicles) Order, 2001
(6)Every parallel marketeer shall file a certified true copy of the certificate of rating with the Ministry of Petroleum and Natural Gas, Oil Co-ordination Committee, Ministry of Food and Civil Supplies of the Central and the State Government and Collector of the District in which he imports (including auto LPG Import Substitution), transports, markets, distributes or sells auto LPG for automotive fuel.(a)All letter-heads or communications of a parallel marketeer shall have the following description of rating, namely:-(i)Name of the rating agency,(ii)Rating awarded to him, and(iii)Date of issue.(b)No parallel marketeer shall either give incomplete, incorrect, misleading, vague information in the newspaper, handout, pamphlet, leaflet or advertisement or submit such information to the rating agency.
