Section 2(b) in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993
(b)[ "Consumer" means a person, firm, company, institution, association of persons, cooperative society or organisation, who has been granted liquefied petroleum gas connection or supply, either in bulk or in cylinder, by a distributor or a Government Oil Company or a parallel marketeer] [Substituted by Notification No. G.S.R 6 (E), dated 6th January, 1994.];
