Section 2(e) in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993
(e)"distributor" means a person, firm, association of persons, company, institution, organisation or a Co-operative Society approved by Government Oil Company or parallel marketeer and engaged in the business of purchase, sale, or storage for sale of liquefied petroleum gas in cylinders to consumers on the basis of an agreement or otherwise with a Government Oil Company or a parallel marketeer, as the case may be;
