(1) This Order may be called the Liquefied Petroleum Gas (Regulation of Use in Motor Vehicles) Order, 2001.

(2) It extends to the whole of India.

(3) It shall come into force on the date of its publication in the Official Gazette.

2[In this order, unless the context otherwise requires,

(a) Auto Liquefied Petroleum Gas (auto LPG) means a mixture of certain light hydrocarbons derived from petroleum, which are gaseous at normal ambient temperature and atmospheric pressure but may be condensed to the liquid state at normal ambient temperature by the application of moderate pressure, and which conforms to the Indian Standard Specification No. IS 14861;

(b) Auto Liquefied Petroleum Gas Dispensing Station means the premises used for storing and dispensing auto LPG to the motor vehicles for automotive purpose;

(c) Auto Liquefied Petroleum Gas Dispensing Station Dealer means a person, firm, association of persons, company, institution, organisation or a cooperative society appointed by a Government Oil Company or a parallel marketeer and engaged in the business of purchase, storage and sale of auto Liquefied Petroleum Gas and licensed by the Chief Controller of Explosives under the Static and Mobile Pressure Vessels (Unfired) Rules, 1981;

(d) Auto Liquefied Petroleum Gas Import Substitution means import of auto LPG by a Government oil company or parallel marketeer for auto LPG, as a substitution for

(i) use of indigenous Liquefied Petroleum Gas as auto LPG, produced from specific refineries or fractionators, authorised by the Central Government;

(ii) Liquefied Petroleum Gas through petrochemical units as authorised by Central Government from time to time, conforming to Indian Standard Specification IS : 14861;

(e) Auto Liquefied Petroleum Gas Tank means a steel container for storage and transport of auto liquefied petroleum gas fitted permanently in a motor vehicle or vehicle as its fuel tank, for automotive fuel and filled in that position, having a volume exceeding five hundred millilitres but less than thousand litres, as approved by the Chief Controller of Explosives under Gas Cylinder Rules, 1981, and conforming to the Indian Standard Specification No. IS:14899;

(f) Chief Controller of Explosives shall have the same meaning assigned to it in the Explosives Act, 1884 (4 of 1884);

(g) Consumer means a registered owner of a motor vehicle or a person having in his possession a motor vehicle or vehicle fitted with an auto Liquefied Petroleum Gas tank and a conversation kit as notified by the Government of India in the Ministry of Road Transport and Highways, and runs such motor vehicle by using auto LPG as automotive fuel alone or with some other petroleum fuel;

(h) Conversion kit or original equipment manufacturer (OEM) fittings means a complete system assembly, duly tested by one of the testing agencies mentioned in the Central Motor Vehicles Rules, 2001, and approved by the Ministry of Road Transport and Highways, in a bi-fuel mode;

(i) Government Oil Company means an oil refining company or oil marketing company being a Government company as defined in Section 617 of the Companies Act, 1956 (1 of 1956) and specified in Schedule V;

(j) Government Oil Company System means the system under which a Government Oil Company carries on any or all of the business of importing (including Auto LPG Import Substitution), storing, distribution or selling LPG for automotive purpose through dispensing stations;

(k) Indian Standard shall have the same meaning as assigned to it in clause (g) of Section 2 of the Bureau of Indian Standards Act, 1986 (63 of 1986);

(l) motor vehicle or vehicle shall have the same meaning assigned to it in sub-section (28) of Section 2 of the Motor Vehicles Act, 1988 (59 of 1988);

(m) parellel marketeer for auto LPG means any person, firm, company, institution, association of persons, co-operative society or organisation other than a Government Oil Company carrying on all or any of the business of importing (including Auto LPG Import Substitution), storing, marketing, distributing and selling of auto LPG for automotive purpose under the parellel marketing system and having a rating certificate as specified in Schedule II;

(n) parellel marketing system for auto LPG means the system, other than the system followed by the Government Oil Company in marketing auto LPG, under which a parellel marketeer carries on all or any of the business of importing (including Auto LPG Import Substitution), storing, distribution or selling auto LPG through dispensing stations under his own arrangement;

(o) Schedule means the Schedule appended to this Order.]

(1) No person shall acquire, sell, store for sale, supply, fill or distribute auto LPG to a consumer except according to the provisions contained in this Order.

(2) No person shall store, supply, sell or dispense auto LPG unless he is a auto LPG dispensing station dealer.

(3) No person shall purchase or use auto LPG in a motor vehicle or vehicle unless it is fitted with the auto LPG tank permanently fitted in the motor vehicle and a conversion kit as approved by the authorities/testing agencies as notified in the Central Motor Vehicle Rules, 2001.

(4) No auto LPG dispensing station dealer or any other person acting on his behalf shall fill the auto LPG tank permanently fitted in the motor vehicle in excess of eighty per cent of its total volumetric capacity.

(5) No auto LPG dispensing station dealer shall dispense auto LPG to any consumer using motor vehicle fitted with auto LPG tank permanently fitted in the motor vehicle and conversion/OEM dual fuel kit, which is not approved as per sub-paragraph 3.

(6) No auto LPG dispensing station dealer shall dispense Auto LPG unless received from Government Oil Companies/parallel marketeers and conforming to auto LPG specification i.e. Indian Standard Specification No. IS:14861 as amended from time to time.

Every auto LPG dispensing station dealer shall prominently display the stock and selling price of auto LPG at a conspicuous place of the auto LPG dispensing station.

(1) Every auto LPG dispensing station dealer shall procure or purchase auto LPG from either a Government Oil Company or a parallel marketeer.

(2) Every auto LPG dispensing station dealer shall display the working hours prominently at the place of auto LPG dispensing station at a conspicuous place.

(3) No auto LPG dispensing station dealer having stock of auto LPG at the auto LPG dispensing station including the storage point, shall, unless otherwise directed by a Government Oil Company or a parallel marketeer, refuse to sell auto LPG on any working day during working hours to a consumer.

3[(4) Every auto LPG dispensing station dealer shall

(i) not keep the auto LPG dispensing station premises including the storage point closed during the working hours, on any day without the prior written permission of the Government Oil Company or a parallel marketeer;

(ii) prominently display the written permission obtained for keeping the premises, storage points, including the auto LPG dispensing station, closed during working hours on any day at a conspicuous place of the auto LPG dispensing station.

Explanation. For the purpose of sub-paragraphs (2), (3) and (4), the expression working hours means the working hours fixed by the concerned Government Oil Company or a parrellel marketeer in accordance with the provisions of the Shops and Establishment Act, and the rules made thereunder, as in force in the respective State or Union Territory, as the case may be.]

(5) Every auto LPG dispensing station dealer shall take steps to ensure adequate availability of stocks of auto LPG at the auto LPG dispensing station at all times.

(6) No auto LPG dispensing station dealer shall sell auto LPG at a price higher than that fixed by the Government Oil Company or a parallel marketeer, as the case may be.

(1) (a) No parallel marketeer shall commence any activity, such as, import (including Auto LPG Import Substitution), transport, marketing, distribution, sale or any activity incidental thereto, relating to the business of auto LPG to be used as automotive fuel without obtaining a minimum of low risk rating certificate, on the basis of evaluation and rating for his capability, infrastructure network and readiness to carry out professed business and delivery of goods and services promised by him by an agency specified in Schedule I.

Provided that a parallel marketeer carrying on the business of transportation, marketing, distribution or selling of auto LPG for automotive fuel, as an agent of another parallel marketeer, who has obtained a minimum of low risk rating certificate, shall not be required to obtain a rating certificate.

Explanation. For the purpose of this sub-paragraph, a parallel marketeer shall be an agent of another parallel marketeer if the former is appointed as such, for the above purposes by the latter through a legal instrument.

(b) The rating certificate shall be issued in the format as specified in Schedule II and as per the forwarding letter given in Schedule IV.

(2) The rating certificate shall,

(i) be valid for a period of two years in case of Good and Satisfactory rating and one year in case of other ratings from the date of its issue, and

(ii) require renewal by the rating agency.

(3) Every parallel marketeer announcing details of his activity or inviting offers of any kind in the field of import (including Auto LPG Import Substitution), transport, marketing, distribution or sale of auto LPG for automotive fuel, either in a newspaper, handout, pamphlet, leaflet or by any other means of communication or advertising shall indicate the rating awarded to him in words i.e., Good, Satisfactory, Low-Risk, High-Risk, whichever is applicable, and prominently publish the rating certificate, as given by the rating agency.

(4) There shall be paid in respect of every application to a rating agency

(i) for the rating certificate awarded to the parallel marketeer, a fee at the rate of 0.05% of the project cost, subject to a minimum of rupees fifty thousand and maximum of rupees ten lakhs; and

(ii) for the renewal of the rating certificate by the parallel marketeer, a fee of one-tenth of that required to be paid for such a certificate;

(iii) the renewal of rating certificate by the parallel marketeer shall be as per the following periodicity, namely:

(a) once in two years, for those having Good and Satisfactory rating certificate in the previous year;

(b) once in a year for those having rating certificate other than Good and Satisfactory in the previous year.

(5) The agencies given in the Schedule I for the purpose of evaluation shall, on payment of fee by the parallel marketeer, evaluate the parallel marketeer whose case is either referred to it or who approaches it, on the basis of the parameters indicated and the information provided by such parallel marketeer in the format as specified in Schedule III or such other information as may be required by the rating agency.

(6) Every parallel marketeer 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 Government and Collector of the District in which he imports (including Auto LPG Import Substitution), transports, markets, distributes or sells auto LPG for automotive fuel.

(a) All letter-heads or communications of a parallel marketeer shall have the following description of rating, namely:

(i) Name of the rating agency,

(ii) Rating awarded to him, and

(iii) Date of Issue.

(b) No parallel marketeer shall either give incomplete, incorrect, misleading, vague information in the newspaper, handout, pamphlet, leaflet or advertisement or submit such information to the rating agency.

Every auto LPG dispensing station dealer shall maintain accounts of daily purchase, sale and storage of auto LPG as an automotive fuel at the auto LPG dispensing station and/or storage point, indicating therein the opening and closing stock of auto LPG and such other relevant particulars as the Government Oil Company or the parallel marketeer may, by order, in writing, specify.

(1) Every parallel marketeer before commencing the import (including Auto LPG Import Substitution), transportation, marketing, distribution or sale of auto LPG as an automotive fuel shall intimate to the Ministry of Petroleum and Natural Gas, all or any of the above activities which he intends to undertake, specifying therein capability to do so, and any other relevant particulars.

(2) Every parallel marketeer shall submit a monthly return before the 15th day of the following month giving details of auto LPG imported port-wise (including Auto LPG Import Substitution, source-wise) to the Ministry of Petroleum and Natural Gas/Oil Coordination Committee.

(3) Every parallel marketeer shall furnish to the Ministry of Petroleum and Natural Gas, or to such authority as may be specified by the Central Government, such information as may be required.

(1) Any Officer of the Central or the State Government, not below the rank of Inspector duly authorized, by general or special order, by the Central Government or State Government, as the case may be, or any Officer of a Government Oil Company not below the rank of Sales Officer, authorized by the Central Government, may, with a view to securing due compliance with the provisions of this Order, or for the purpose of satisfying himself that this order or any other order made thereunder has been complied with

(a) enter and search any place or premises being made use of or suspected to be made use by a dealer, parallel marketeer, transporter, consumer or any other person who is an employee or agent of such dealer or transporter or consumer parallel marketeer or any other person, with respect to which there is reason to believe that the provisions of this order have been or are being or are about to be contravened;

(b) stop and search any vessel or vehicle or receptacle used or capable of being used for the transport or storage of auto LPG;

(c) inspect any book of accounts or other documents or any stock of the product used or suspected to be used in the business of the dealer, parallel marketeer, transporter, consumer or any other person suspected to be an employee or agent of the dealer, transporter, parallel marketeer or consumer;

(d) seize stocks of the products which he has reason to believe has been or is being or is about to be used in contravention of this Order and take or authorise the taking of all measures necessary for securing the production of stocks or items so seized before the Collector having jurisdiction under the provisions of the Essential Commodities Act, 1955 (10 of 1955) and for their safe custody pending such production;

(e) while exercising the power of seizure under item (d) of sub-paragraph (1), the authorised officer shall record in writing the reasons for doing so, a copy of which shall be given to the dealer, parallel marketeer, transporter, consumer or any other concerned person.

(2) The sales officer of a Government Oil Company shall be authorized, to secure compliance of this Order, by the auto LPG dispensing dealers appointed by the Government Oil Companies.

(3) The provisions of Section 100 of the Code of Criminal Procedure, 1973 (2 of 1974), relating to search and seizure shall, as far as may be, apply to searches and seizures under this Order.

The provisions of this Order shall have overriding effect notwithstanding anything contained in any other Order made by a State Government or a Union Territory Administration.

The Central Government may, if it considers necessary, for avoiding any hardship or in consideration of public interest, by notification in the Official Gazette, exempt any person or class of persons from all or any of the provisions of this Order, either generally or for any specific purpose, subject to such conditions as may be specified in the notification.

The Liquefied Petroleum Gas (Restriction on Use) Order, 1974 is hereby repealed:

Provided that such repeal shall not effect:

(a) the previous operations of the said Order or anything duly done or suffered therein; or

(b) any right, privilege, obligation or liability acquired, accrued or incurred under the said Order; or

(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Order; or

(d) any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid,

and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the said Order had not been repealed.

[See Paragraph 6(1)(a) and 6(5)]

NAME AND ADDRESS OF AGENCIES FOR EVALUATION/RATING A PARALLEL MARKETEER

[See Paragraph 6(1)(b)]

RATING CERTIFICATE FOR THE PARALLEL MARKETEER

Date of Issue: ..

Name of Firm/Company:

Registered Office Address:

Name of Promoter/Chairman/Managing Director:

Activities:

Particular of Bankers:

Overall Rating

Rating Scale

Good

Satisfactory

Low Risk

High Risk

Signature and Seal of the Rating Agency

[See Paragraph 6(5)]

PROFORMA OF INFORMATION TO BE SUBMITTED BY THE PARALLEL MARKETEER FOR EVALUATION/RATING BY THE RATING AGENCY

1. Market Standing of the Company:

A. Constitution of the firm

B. Registered Office

C. Location and Addresses of Existing Business

D. Name of Promoters/Directors/Partners

E. Background and full antecedents of promoters/directors/partners

F. Networth of Promoters/Directors/Partners

G. Current Activity

H. Details of existing operations of the Parallel Marketeer and/or his group of companies

I. Audited A/cs for three years of the promoter firm and group concerns with details of promoters constitution

J. Working Capital requirement for new Business pertaining to Parallel Marketing with resume of proposed scheme

K. Implementation record of typical projects already undertaken, in terms of cost, time, nature of projects and technology involved

L. Business plans and projected cash flows

M. Sourcing of funds for existing and proposed Business

N. Performance of Parallel Marketeer in his other group companies for last three years with income tax clearance certificate

2. Marketing Plans for auto LPG:

2.1 Infrastructure for auto LPG Sourcing/Handling:

A. Import Locations identified

B. Proposed size of import parcels

C. Status of approvals (ports/statutory/State Government/Chief Controller of Explosives/Environment/Milestone achieved with squared network-local autorities)

D. Status of Progress

E. Details of Technological tie ups, if any

F. Business proposals/Project Feasibility report, Financial Details and Financial risk analysis

2.2 Commercial arrangements and/or consortium for LPG/auto LPG (if own facilities are not planned):

A. Any tie up arrangement finalized with importer

B. The supporting agreements/documents for such tie up

C. The quantum of product to be imported with minimum guarantee

D. Details of Storage and Handling of product at the import location/tie up agreement

E. Fall back arrangement to meet the shortfall in case the tie up arrangement does not materialise

3. Storage and Distribution arrangement for auto LPG planned:

A. Details of Storage facilities for auto LPG with their capacities

B. Status of progress on items mentioned above

C. Plant and Equipment/Technological details

D. Details of manpower and the arrangement to handle the product

E. Details of designs and standards to be followed for construction and operation of these facilities

F. Status of approvals for the facilities

4. Arrangements planned to reach the product to consumption Centres/Markets:

A. Details of distributor network planned/already appointed

B. Details of the basis for dealers appointment

C. Details of facilities planned and or existing for storage and distribution, showroom/sales room/office along with status of approvals

5. Product Familiarity, Training and Provision for Safety:

A. Operational knowledge of product (Liquefied Petroleum Gas) and its handling

B. The capability and preparedness to meet the safety requirement in Liquefied Petroleum Gas, its transportation and accident relief during transportation

C. Plans for training the staff and the consumer on safe handling of equipment/product

D. Recruitment policy and standards for the staff

E. Familiarity with Gas Control Orders, Explosives Rules and applicable local acts

F. Details of arrangement for handling the emergencies

G. System for handling/redressal of customer complaint(s)

6. Marketing Discipline and Guidelines proposed to be adopted:

A. System to monitor and control diversion of auto LPG

7. Organization in place/proposed for the parallel marketing of auto LPG:

A. Details of Organizational Structure

B. Level of managerial involvement of the promoter

C. Source of financing the parallel marketing of auto LPG including the infrastructure

8. Financial commitment

[See clause 6(1)(b)]

FORWARDING LETTER FOR THE CERTIFICATE OF RATING

To whomsoever it may concern

This is to certify that we have made an evaluation of M/s for the purpose of issuing certificate and a rating to them in accordance with the provisions of the Liquefied Petroleum Gas (Regulation of Use in Motor Vehicles) Order, 2001.

We have obtained all the information and explanations which to the best of our knowledge and belief were necessary for the purpose of issuing this certificate. The certificate issued by us is as a result of our examination of the documents, records and assessment of the information obtained by us and the Evaluation of capability, infrastructure network and readiness to carry out professed business, deliver good and services promised by the parallel marketeer. We are satisfied that the information and particulars received and collected by us are sufficient enough to enable us to evaluate M/s ** providing the rating as specified.

M/s ..** .. are awarded rating.

Salient facts about M/s ..** .. are as follows:

1. Total investment planned.

2. Total investment made up to date.

3. Promoter's equity.

4. Proposed/likely date of commissioning

** Name of the parallel marketeer to be indicated.

(Signature and seal of the Rating Agency)

4[SCHEDULE V

[See Paragraph 2(i)]

List of Government Oil Companies:

(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) Mangalore Refinery and Petrochemicals Limited;

or

(x) Numaligarh Refinery Limited;

(xi) Oil India Limited;

(xii) Oil and Natural Gas Corporation Limited.]

1. GSR 569(E), dt. 1-8-2001, published in the Gazette of India, Extra., Pt. II, S. 3(i), dt. 1-8-2001.

2. Subs. by GSR 99(E), dt. 24-2-2010 (w.e.f. 24-2-2010).

3. Subs. by GSR 99(E), dt. 24-2-2010 (w.e.f. 24-2-2010).

4. Ins. by GSR 99(E), dt. 24-2-2010 (w.e.f. 24-2-2010).