Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10A(1)] [Section 10A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10A(1)(a) in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993

(a)No parallel marketer shall commence any activity such as import, transport, bottling, marketing, distribution, sale or any activity incidental thereto, relating to the business of liquefied petroleum gas without obtaining a rating certificate on the basis of evaluation and rating for his capability, infrastructure network and readiness to carry out professed business and deliver goods and services promised by an agency listed in Schedule C to this Order: