Section 8(4) in The Manipur Cooking Gas (Licensing and Control) Order, 1986
(4)No person, other than a licensee, a consumer or a holder of a permit issued by an officer nominated by the State Government under Clause (b) of sub-paragraph (10) of paragraph 3, shall have in his possession or under his control cooking gas after the date of issue of the notification under sub-paragraph (7) of paragraph 3.
