Section 11(5) in Liquefied Petroleum Gas (Regulation Of Supply And Distribution) Order 2000
(5)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 Civil Supplies of the Central and the State Government and Collector of the District in which he imports, transport, bottles, markets, distributes or sells liquefied petroleum gas.
