Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 2000 CONTENTS 1. Short title and commencement 2. Definitions 3 . Restriction on unauthorised possession, supply and consumptionof liquefied petroleumgas 4. Restriction on storage and transport of liquefied petroleum gas 5 . Restriction on sale or distribution of liquefied petroleum gas below or in excess of the standard weight 6. Prohibition on carrying unauthorised business of selling LPG 7. Possession, supply or sale of liquefied petroleum gas equipments 8. Display of stock andprice of liquefied petroleum gas 9. Procurement, storage and sale of liquefied petroleum gas by a distributor 10. Maintenanceof register, account books by a distributor 11. Assessment andCertification Rating of parallel marketeers 12. Maintenanceof records and furnishing of information by parallel marketeer 13. Power of entry, search and seizure 14. Overridingeffect of the Order 15. Powerto exempt 16. Repealand savings SCHEDULE 1 :- SCHEDULE SCHEDULE 2 :- APPLI CABLE TO DISTRIBUTORS OF A GOVERNMENT OIL COMPANY SCHEDULE 3 :- SCHEDULE SCHEDULE 4 :- SCHEDULE SCHEDULE 5 :- SCHEDULE SCHEDULE 6 :- SCHEDULE SCHEDULE 7 :- SCHEDULE Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 2000 Ministry of Petroleum and Natural Gas, Order No. G.S.R. 487(E), dated April 26, 2000, published in the Gazette of India, Extra., Part II, Section 3(i), dated 24th May, 2000, PP. 12-30, No. 293 [F. No. P-17011/25/97-Mkt} In exercise of the powers conferred by Section 3 of the Essential Commodities Act, 1955 (10 of 1955), the Central Government hereby makes the following Order, namely : 1. Short title and commencement :- (1)This Order may be called the Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 2000. (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. Definitions :- In this Order, unless the context otherwise requires, (a) "Chief Controller of Explosives" shall have the same meaning assigned to it in the Explosives Act, 1884 (4 of 1884); (b) "consumer"means a registered person, firm, company, insitution, association of persons, co-operative society or organisation, who has been granted liquefied petroleum gas connection or supply, either in bulk or in cylinder, by a distributor or a Government oil company or a parallel marketeer; (c) "cylinder" means a metal container utilized for storing liquefied petroleum gas conforming to the specifications laid down in Schedules II and III; (d)"delivery person" means a person engaged by a distributor of a Government Oil Company or a parallel marketeer to deliver liquefied petroleum gas in cylinder to consumers; (e)"distributor" means a person, firm, association of persons, company, institution, organisation or a co-operative society appointed by a 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 with a Government Oil Company or a parallel marketeer, as the case may be; (f) "gas cylinder valve" means a valve which is fitted to a cylinder; (g)"Government Oil Company" means, (1)Bharat Petroleum Corporation Limited; (2)Bongagaigaon Refinery and Petrochemicals Limited; (3)Cochin Refineries Limited; (4)Gas Authority of India Limited; (5)Hindustan Petroleum Corporation Limited; (6)Indian Oil Corporation Limited; (7)Indo-Burma Petroleum Company Limited; (8)Chennai Petroleum Company Limited; (9)Numaligarh Refinery Limited; (10)Oil India Limited; (11)Oil and Natural Gas Corporation Limited; or (12)any other Government Companyor a statutory body or a company or a firm, declared as such by notification in the Official Gazette, to be a "Government Oil Company"by the Central Government, for the purposes of this Order; (h) "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); (i)"liquefied petroleum gas (or LPG)" meansa mixture of light hydrocarbons which mayinclude propane, isobutane, normal butane, butylenes etc., which are gaseous at normal ambient temperature and atmospheric pressure but may be condensedto liquid state at normal ambient temperature by the application of pressure and which conforms to Indian Standard Specification Number IS 4576; (j) "parallel marketeer" means any person, firm, company, institution, association of persons, co-operative society or organisation carrying on any or all of the business of importing, storing, bottling, marketing, distributing and/or selling liquefied petroleum gas under the parallel marketing system; (k) "parallel marketing system" means the system other than the public distribution system, under which a parallel marketeer carries on any or all of the business of importing, storing, bottling, distribution or selling in bulk or in retail, packed or filled in cylinder, liquefied petroleum gas under his own arrangement; (l) "public distribution system" means the system of distribution, marketing or selling of liquefied petroleum gas by a Government Oil Companyat the Governmentcontrolled or declared price through a distribution system approved by the Central or a State Government; (m)"pressure regulator" means the equipment used for regulating the flow and pressure of liquefied petroleum gas from a cylinder to a gas stove; (n) "Schedule" means a Schedule appended to this Order; (o) "seal" means seal put on the cap of the valve of the cylinder for the purpose of sealing a cylinder after it has been filled with liquefied petroleum gas; (p) "storage point" meansthe premiseslicensed bythe Chief Controller of Explosives; (q)"transporter" means a person authorised by a Government Oil Company, parallel marketeer or a distributor for transportation of LPG in bulk or in cylinders and also of empty or defective cylinders. 3. Restriction on unauthorised possession, supply and consumptionof liquefied petroleumgas :- (1) A person having a connection for liquefied petroleum gas under the public distribution system, shall not (a)possess more than one connection of liquefied petroleum gas granted under the public distribution system: Provided that the Central Government or the Chief Executive Officer of a Government Oil Company, maysanction more than one connection of liquefied petroleum gas under the public distribution system in favour of any person, keeping in view the difficulty and hardship experienced by such person in obtaining supplies of the LPG; (b) possess or use liquefied petroleum gas filled in cylinder or in bulk, unless he has received the supply from a Government Oil Company or a distributor authorised by such Company; (c) use liquefied petroleum gas for any purpose other than for which the consumer is registered with the distributor of a Government Oil Company: Provided that the Central Government may by a general or special order permit the use of liquefied petroleum gas for such other purposes as, it may, by order, specify. (2) The supply of liquefied petroleum gas to domestic category consumers shall be made in 14.2 Kg/5 kg. capacity cylinder and to those falling under non-domestic category shall be made in 19 Kg/47.5 Kg capacity cylinder, or in such capacity cylinders as may be notified, by the Central Government from time to time. (3) No distributor of a Government Oil Company shall supply liquefied petroleum gas filled in cylinder to any person unless he (a) has been registered and granted a connection for liquefied petroleum gas under the public distribution system, or (b) holds a valid authorisation from the Government Oil Company. (4) No distributor of a Government Oil Company or a parallel marketeer, as the case maybe, shall commit or cause to commit any of the activities prohibited herein including those specified in Schedule I. 4. Restriction on storage and transport of liquefied petroleum gas :- (1) No person shall (a)fill any cylinder with liquefied petroleum gas or transfer liquefied petroleum gas from one cylinder to another cylinder or from one container to another container unless authorised by the Chief Controller of Explosives; (b)transport or store a cylinder filled with liquefied petroleum gas except in an upright position; (c)store or use or cause to be stored or used a cylinder filled with the liquefied petroleum gas except in a cool, dry, well-ventilated and accessible place under cover, away from boilers, open flames, steam pipes or any potential source of heat; (d) remove the seal prior to use of the cylinder: Provided that the distributor or his authorised representative or the delivery person may removesuch seal in the presence of the consumer either for testing, checking or installation of the cylinder; (e) use cylinder, pressure regulator and gas cylinder valve other than those specified in Schedules II and III. (2) Notransporter or delivery person shall deliver or cause to deliver liquefied petroleum gas either in cylinder or in bulk to any personother than the consumer or distributor. 5. Restriction on sale or distribution of liquefied petroleum gas below or in excess of the standard weight :- NoGovernmentOilCompany,distributor or parallel marketeer shall supply, sell or distribute to a consumer liquefied petroleum gas in cylinders which contains less than or in excess of the weight of liquefied petroleum gas specified in the Schedules II and III or as indicated on the cylinder. 6. Prohibition on carrying unauthorised business of selling LPG :- N o person other than a Government Oil Company, a parallel marketeer or a distributor shall be engaged in the business of selling liquefied petroleum gas to the consumer. 7. Possession, supply or sale of liquefied petroleum gas equipments :- (1) No person shall (a) supply or sell filled or empty cylinder, gas cylinder valve and pressure regulator to any person other than a Government Oil Company or a parallel marketeer; (b)unless authorised by a Government Oil Company or a parallel marketeer, supply or sell filled or empty cylinder, gas cylinder valve and pressure regulator to any person other than a consumer; (c) possess filled or empty cylinder, gas cylinder valve or pressure regulator, unless he is a distributor or a consumer. (2) Every manufacturerof cylinder, gas cylinder valve and, pressure regulator shall destroy by crushing those cylinders, cylinder valves and pressure regulators which do not conform to the Indian Standards specifications. 8. Display of stock andprice of liquefied petroleum gas :- Everydistributor shall prominently display the stock and price of the liquefied petroleum gas at a conspicuous place of the business premises including the storage point, showing (i)the opening balance of filled, empty and defective cylinders and regulators; (ii) the backlog of preceding working day of the filled cylinders to be supplied. 9. Procurement, storage and sale of liquefied petroleum gas by a distributor :- (a) Nodistributor having stock of liquefied petroleum gas at the business premises, including storage point, shall, unless otherwise directed by a Government Oil Company or a parallel marketeer, refuse to sell LPG on any working day during working hours, to the consumer registered with that distributor. (b) No distributor shall keep his business premises including the storage point closed during workinghours onany workingday without the prior written permission of the GovernmentOil Companyor the parallel marketeer. Explanation. Forthe purposes of sub-clauses (a) and (b), the expression 'working hours' meansthe working hours fixed by the concerned Government Oil Companyor the parallel marketeer in accordance with the provisions of the Shops and Establishments Act and the rules made thereunder, as in force in the respective States or the Union territories, as the case may be. (c) Every distributor shall take steps to ensure that stocks of liquefied petroleum gas are available at the business premises, including the storage point, at all times. (d) No distributor shall sell liquefied petroleum gas at a higher price than that fixed by the Government Oil Companyor the parallel marketeer. (e) No distributor shall, without prior written permission of the concerned Government Oil Company, refuse to make home delivery at the address of the consumer, as registered with the distributor: Provided that the State Government may, fix additional charges for home delivery of LPGcylinders to the consumers, as it may deem necessary in view of the geographical terrain and/or the distance in the area of distribution. (f) Every distributor shall display the working hours prominently at the place of business including the place of storage on a conspicuous place. 10. Maintenanceof register, account books by a distributor :- (a) Every distributor shall maintain proper accounts of daily purchase, sale and storage of liquefied petroleum gas at the business premises 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; (v) such other relevant particulars as the concerned Government Oil Company or the parallel marketeer may by order in writing, specify. (b) The distributor shall maintain a register giving the details of names and addresses of persons registered for obtaining liquefied petroleum gas connection. 11. Assessment andCertification Rating of parallel marketeers :- (1) (a) No parallel marketeer shall commenceanyactivity, such as importing, storing, transporting, bottling, marketing, distribution, sale or any activity incidental thereto, relating to the business of liquefied petroleum gas without obtaining a rating certificate, for his capability, infrastructure networkand readiness to carry outprofessed business and deliver goods andservices promised, provision for adequate safety backupfor transportation, accident relief during transportation, and attending to emergency complaints of consumers by an agency given in Schedule IV, on the basis of its evaluation and rating. (b) The rating certificate shall be issued in the format as specified in Schedule V, and as per the forwarding letter given in Schedule VI. (c) 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. (2) Every parallel marketeer announcing details of his activity or inviting offers of any kind in the field of import, transport, marketing, bottling, distribution or sale of liquefied petroleum gas, either in a newspaper, handout, pamphlet, leaflet or by any other means of communicationor 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. (3) 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 maximumof 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 twoyears, for thosehaving '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. (4) The agencies given in Schedule IV 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 approachesit, on the basis of the parameters indicated and the information provided by such parallel marketeer in the format as specified in Schedule VII or such other information as may be required by the rating agency. (5) Every parallel marketeer shall file a certified true copy of the certificate of rating with the Ministry of Petroleum and Natural Gas, Oil Co-ordination Committee, Ministry of Food and Civil Supplies of the Central and the State Government and Collector of the District in which he imports, transports, bottles, markets, distributes or sells liquefied petroleum gas. (6) All letter-heads or communications of a parallel marketeer shall have the following description of rating : (i) Name of the rating agency, (ii) Rating awarded to him, and (iii) Date of Issue. (7) Noparallel 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: Provided that a parallel marketeer carrying on the business of transportation, marketing, distribution or selling of liquefied petroleum gas as an agent of another parallel marketeer, whohas obtained a rating certificate, shall not be required to obtain a rating certificate. Explaination. Forthe purpose of this clause, a parallel marketeer shall be regarded as an agent of another parallel marketeer if the former is appointed an agent for the above purposes by the latter through a legal instrument. 12. Maintenanceof records and furnishing of information by parallel marketeer :- (a) Everyparallel marketeer before commencingthe import,transportation, bottling, marketing, distribution or sale of liquefied petroleum gas shall intimate to the Ministry of Petroleum and Naural Gasall or any of the above activities which he intends to undertake, specifying therein capability to do so, and any other relevant particulars. (b) The parallel marketeer shall ensure that the quality checks are carried out and the liquefied petroleum gas meets the BIS Specification No. IS 4576, in all respects before the imported liquefied petroleum gas is discharged into the storage infrastructure at the port. (c) The parallel marketeer shall ensure that the liquefied petroleum gas meets the BIS Specification No. IS 4576 before it is sold to any consumer. (d) Theparallel marketeer of liquefied petroleum gas shall submit a monthly returnI before the 15th day of the following month giving details of liquefied petroleum gas produced , and or imported port- wise, to the Ministry of Petroleum and Natural Gas. (e) The 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. 13. Power of entry, search and seizure :- (1) Any Officer of the Central or the State Governmentnot below the rank of Inspector duly authorised by a general or a special order, by the Central Government or the State Government, as the case may be or any officer of a GovernmentOil Companynot belowthe rank of Sales Officer, authorised by the Central Government, may,with a view to securing due compliance of this Order or any other order made thereunder: (a) stop and search any vessel or vehicle used or capable of being used for the transport or storage of any petroleum product, (b) enter and search any place, (c) seize stocks of liquefied petroleum gas along with container and/or equipments, such as cylinders, gas cylinder valves, pressure regulators and seals in respect of which he has reason to believe that a contravention of this Order has been, or is being, or is about to be made. (2) Thesales officer of a Government Oil Companyshall be authorised to secure compliance of this Order by the distributors appointed under the public distribution system and or by the consumer registered by them. 14. Overridingeffect of the Order :- Theprovisions of this Ordershall have overriding effect noth with standing anything contained in any Order madebya State Governmentor a Union Territory Administration. 15. Powerto exempt :- TheCentral Government may,if it considers necessary, for avoiding anyhardship or in consideration of the public interest, by a 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, and subject to such conditions as may be specified in the notification. 16. Repealand savings :- TheLiquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993 is hereby repealed: Provided that such repeal shall not effect: (a) the previous operation 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) anypenalty, forfeiture or punishment incurred in respect of any offence committed against the said Order; or (a) anyinvestigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and anysuch 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. SCHEDULE 1 SCHEDULE [See Clause 3(4)] Prohibited Activities (for Government Oil Companies) 1. Forced sale of Stove/Hotplates to the consumers. 2. Recoveryof unauthorised charges from applicant at the time of registration/ release of new connection. 3. Supply of partially used cylinder/pilfering product from cylinder/cylinders with pilfered product to LPG consumer. 4. Unauthorised and/or out of turn release of new LPG connections. 5.Unauthorised diversion of domestic cylinder for non-domestic use of LPG. 6.Acceptance of fake documents including Termination Vouchers and Transfer Termination Vouchers. 7.Possession of spurious LPG equipment. 8. Induction of spurious LPGequipment and/or replacement bya spurious equipment. 9. Manipulation of mandatory records. 10. Non-homedelivery of LPG refill supplies to consumer and/or not giving rebate on non-home delivery to LPG consumer. 11. Overchargingbydistributor on LPGrefill supplies, installation charges, mechanic charges and/or any other charges authorised by the Government Oil Company. 12. Refusal to register requests for new connection and/or double bottle connection. Prohibited Activities (for Parallel Marketeers) 1. Forced sale of Stove/Hotplates to the consumers. 2. Supply of partially used cylinder/pilfering product from cylinder/cylinder with pilfered product to LPG consumer. 3. Possession of spurious LPG equipment. 4. Induction of spurious LPG equipmentand/or replacement by a spurious equipment. 5. Manipulation of mandatory records. SCHEDULE 2 APPLICABLE TO DISTRIBUTORS OF A GOVERNMENT OIL COMPANY Standard size and specification of Liquefied Petroleum Gas Cylinders shall conform to IS 3196 (Part II), 1992 Colour Code Specification IS 4379 and the following : Internal diameter of cylinder in mm Net weight of liquefied petroleum y g q p gas in the cylinder 270 mm + 1% 5 kg. + 50 gms - 0% 314 mm + 1% 14.2 kg + 150 gms - 0% 330.1 mm +2% 19kg + 1.0% -0% 368.3 mm +1% 47.5 kg + 1.0% -0% SCHEDULE 3 SCHEDULE [See Clauses 4(l)(e) and 5] Applicable to Parallel Marketing System A parallel marketeer under the parallel marketing system shall deal with and use : (a)Cylinder of any size, shape, design and weight other than those specified in Schedule 'II' conforming to Indian Standard specifications. (b)Gas cylinder valve conforming to IS Specification 8737, Part II of any size having an outlet collar diameter of 22.0 mm. (c)Pressure regulator conforming to IS Specification 9798 of any size and having an inlet diameter other than of 22.0 mm. Note: 1. The cylinder used bya parallel marketeer shall be provided with a valve protection ring different in shape from that in the cylinder used by a Government Oil Company. 2. The cylinder used by a parallel marketeer shall be clearly marked with Colour Band and Logoof their respective company, firm or person marketing liquefied petroleum gas, as approved by the Chief Controller of Explosives. 3. Maximumpermissible error on net quantities declared by weight or by volume shall be as below : Declared quantityMaximumpermissible error in excess or in deficiency gm or ml% gm or ml 1000-100001.5% 10000- 15000-150 more than 150001.0% SCHEDULE 4 SCHEDULE [See Clauses II(1)(a) and (4)] Nameand address of agencies for evaluation of a Parallel Marketeer NameAddress 1.CRISILNirlon House, 2nd Floor, (TheCredit Rating Information254-B, Annie Besant Road, Services of India Ltd.)Worli, Bombay-400 025 2.CARE RBC, Mahindra Towers, (Credit Analysis andResearch5th Floor, Road No. 13, Worli, Ltd.)Bombay - 400 018 3.MDRA Secular House, 9/1, Institutional (MarketingandDevelopmentArea, Opp. JNU, N. Delhi-67 Research Associates) 4.ICRAKailash Building, 4th Floor, (InvestmentInformation Credit26, Kasturba Gandhi Marg, Rating Agency of India Ltd.)NewDelhi - 1 SCHEDULE 5 SCHEDULE [See Clause 11 (1)(b)] Rating Certificate for the Parallel Marketeer DateofIssue:...................................... Name of Firm/Company : Registered Office Address : Nameof Promoter/Chairman/Managing Director: Activities: Particular of Bankers: Overall Rating............................. Rating Scale Good Satisfactory LowRisk High Risk Signature and Seal of the Rating Agency SCHEDULE 6 SCHEDULE [See Clause 11(1)(b)] ForwardingLetter for the Certificate of Rating To whomsoeverit may concern This is to certify that we have madean evaluation of M/s................................................. ......................................................................................... for the purpose of issuing certificate anda ratingto theminaccordancewiththeprovisionsof theLiquefiedPetroleumGas (Regulationof Supplyand Distribution) Order,2000. Wehaveobtainedall the informationandexplanationswhichtothe bestofour knowledgeand belief werenecessary for the purposeof issuing this certificate. The certificate issued by us is as a result of our examinationof the documents,records andassessmentof the informationobtainedbyusandthe evaluationofcapability, infrastructure networkand readiness to carry outprofessed business,deliver goodand services promisedby the parallel marketeer.Weare satisfied that the information andparticulars received andcollected byus are sufficient enough to enableus 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. **Nameof the parallel marketeer to be indicated. (Signature and Seal of the Rating Agency) SCHEDULE 7 SCHEDULE [See Clause 11 (4)] Pro forma of information to be submitted by the Parallel Marketeer for Evaluation/Rating by the Rating Agency PARAMETERSDETAILS* 1.Market Standing of the Company: A. Constitution of the firm B. Registered office C. Location and Addresses of existing business D. Nameof Promoters/Directors/Partners E. Background andfull anticidents 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. WorkingCapitalrequirementfornewBusiness pertaining to Parallel Marketing with resume of proposed scheme K. Implementationrecord oftypical 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.MarketingPlans for Liquefied Petroleum Gas: 2.1Infrastructure for Liquefied Petroleum Gas 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 authorities) D. Status of progress E. Details of technological tie ups, if any F. Business proposals/Project feasibility report, Financial Details and Financial risk analysis 2.2Commercialarrangementsand/orconsortiumfor Liquefied Petroleum Gas(if own facilities are not planned): A. Any tie up arrangement finalized with importer B. The supporting agreements/documents for such tie up C.Thequantum 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.StorageandDistributionarrangementforLiquefied Petroleum Gas planned: A.Details of Storage facilities of Depots/Bottling plants 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 andstandards to be followed for construction and operation of these facilities F.Status of approvals for the facilities G.Details of arrangements for procurement of Cylinders/ Valves/Regulators H.Whetherthe bottling plants are as per safety standards Oil Industry Safety Directorate 144/169 4.Arrangementsplanned to reach the product to consumption Centres/Markets: A.Details of distributor network planned/already appointed B.Details of the basis for distributors appointment C.Details ofshowroom/sales room/office andgodown planned/existing along with status of approvals D.DetailsofDistribution arrangementbetweenthe distributors godown and the consumer 5.Product Familiarity Training and Pro vision for Safety: A.Operational knowledge of product (Liquefied Petroleum Gas) and its handling B.Thecapability and preparedness to meetthe safety requirementinLiquefiedPetroleumGas,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 other applicable local acts F.Detailsfor arrangementfor attendingemergency complaints of consumers 6.Marketing Discipline and Guidelines proposed to be adopted: A.Code of conduct for distributors and delivery men B.Systemtomonitorandcontroladulteration and unauthorised diversion of products 7. Organisation in place/proposed for the parallel marketing of Liquefied Petroleum Gas: A. Details of Organizational Structure B. Level of managerial involvementof the promoter C. Sourceof financing the Liquefied Petroleum Gas parallel marketingincluding the infrastructure D. Anyother relevant details whichthe parallel marketeer wouldlike to provide 8. Financialcommitment: A. Total estimated project cost B. Planned(phase-wise) resource mobilisation C. Resourcesarranged and investmentmadeas on date... D. Proof of A, B and C above. *Extrasheets may be used, if required. Date.................................... Signature................................................ M/s........................................................ (Parallel Marketeer) Address.................................................