Section 8 in The Liquefied Petroleum Gas (Regulation Of Use In Motor Vehicles) Order, 2001
8. Maintenance of records and furnishing of information by parallel marketeers
.-(1) Every parallel marketeer before commencing the import (including auto LPG Import Substitution), transportation, marketing, distribution or sale of auto LPG as an automotive fuel shall intimate to the Ministry of Petroleum and Natural Gas, all or any of the above activities which he intends to undertake, specifying therein capability to do so, and any other relevant particulars.(2)Every parallel marketeer shall submit a monthly return before the 15th day of the following month giving details of auto LPG imported port-wise (including auto LPG Import Substitution, source-wise) to the Ministry of petroleum and Natural Gas/Oil Co-ordination Committee.(3)Every parallel marketeer shall furnish to the Ministry of Petroleum and Natural Gas, or to such authority as may be specified by the Central Government, such information as may be required.
