Section 10(a) in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993
(a)Every parallel marketeer before commencing the import, transportation, bottling, marketing, distribution or sale of liquefied petroleum gas shall intimate to the Central Govt. in the Ministry of Petroleum and Natural Gas his intention to engage in all or any one of the above activities specifying therein capability to do so, and other relevant particulars.
