Section 10A(5) in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993
(5)Every parallel marketer shall file a certified true copy of the certificate of rating with the Ministry of Petroleum and Natural Gas, Oil Coordination Committee. Ministry of Food and Civil Supplies of the Central and the State Governments and the Collector of the District in which he imports, transports, bottles, markets, distributes or sells liquefied petroleum gas. All letterheads or communications of parallel marketeer shall have the following description of rating:(i)Name of the rating agency,(ii)Rating awarded to him, and(iii)Date of Issue.
