Section 2(d) in The Liquefied Petroleum Gas (Regulation Of Use In Motor Vehicles) Order, 2001
(d)"Government Oil Company" means an oil refining company or oil marketing company which is a Government Oil Company as defined in section 617 of the Companies Act, 1956 (1 of 1956), such as-(i)Bharat Petroleum Corporation Limited;(ii)Bongaigaon Refinery and Petrochemicals Limited;(iii)Chennai Petroleum Corporation Limited;(iv)Gas Authority of India Limited;(v)Hindustan Petroleum Corporation Limited;(vi)Indian Oil Corporation Limited;(vii)IBP Co. Limited;(viii)Kochi Refineries Limited;(ix)Numaligarh Refinery Limited;(x)Oil India Limited;(xi)Oil and Natural Gas Corporation Limited; or(xii)any other Government Company or a statutory body or a company or a firm, declared as such by a notification in the Official Gazette, to be a "Government Oil Company" by the Central Government, for the purposes of this Order;
