Section 9 in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993
9. Maintenance of register, account books and submission of returns by a distributor appointed under public distribution system.
(a)Every distributor appointed under public distribution system shall maintain proper accounts of daily purchase, sale and storage of liquefied petroleum gas at the business premises everyday, indicating therein,-(i)the opening stock of the filled, empty and defective cylinders;(ii)the number of filled empty and defective cylinders received during the day;(iii)the number of filled, empty and defective cylinders sold, delivered or otherwise disposed of during the day;(iv)the closing stock of the filled, empty and defective cylinders; and(v)such other relevant particulars as the concerned Government Oil Company may by order in writing specify in this regard.(b)The distributor appointed under the public distribution system shall maintain a register giving the details of names and addresses of persons registered for obtaining liquefied petroleum gas connection.
