Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com LIQUEFIED PETROLEUM GAS (RESTRICTION ON USE) ORDER, 1974 CONTENTS 1. Short title, extent and commencement 2. Definition 3. Restriction on use of liquefied petroleum gas 4. Power of search and seizure LIQUEFIED PETROLEUM GAS (RESTRICTION ON USE) ORDER, 1974 11 . Published in the Gazette of India, Extraordinary, Pt. II, Sec. 3(i), dated the 1st June, 1974 In exercise of the powers conferred by Sec. 3 of the Essential Commodities Act, 1955 (10 of 1955), the Central Government hereby makes the following Order, namely : 1. Short title, extent and commencement :- (1) This Order may be called the Liquefied Petroleum Gas (Restriction on Use) Order, 1974. (2) It extends to the whole of India. (3) It shall come into force on the 1st day of June, 1974. 2. Definition :- In this Order "Liquefied Petroleum Gas" shall have the meaning assigned to it in Item No. 11-A of the First Schedule to Central Excises and Salt Act, 1944. 3. Restriction on use of liquefied petroleum gas :- No person shall use or permit the use of liquefied petroleum gas for automative purposes or for any purpose ancillary thereto. 1 [Provided that nothing in this Order will preclude use of Liquefied Petroleum Gas for research purposes on automobiles.] 1. Ins. by G.S.R. 309 (E),dated 24th April, 1984 (w.e.f. 27th April, 1984). 4. Power of search and seizure :- 1[(l)] Any police officer not below the rank of a 2[Sub-Inspector] or any other officer of Government or above an equivalent rank, authorized in this behalf by the Central Government or State Government, may with a view to securing compliance with this Order or to satisfying himself that this Order or any Order made thereunder has been complied with- (a) stop and search any automative vehicle which the officer has reason to believe has been or is being, or is about to be, used for the contravention of this Order or any Order made thereunder; (b) seize stocks of liquefied petroleum gas in respect of which he has reasons to believe that a contravention of the provisions of this Order or any Order made thereunder has been, or is being, or is about to be made. 3 [(2) The provisions of S.100 Code Of Criminal Procedure, 1973, relating to search and seizure shall, so far as may be, apply to searches and seizures under this Order.] 1. Re-numbered by G.S.R. 2735, dated 27th October, 1975 2. Subs. by G.S.R. 2735, dated 27th October, 1975. 3. Ins. by G.S.R. 2735, dated 27th October, 1975.