On 14-3-2026, the Ministry of Petroleum and Natural Gas notified the Liquefied Petroleum Gas (Regulation of Supply and Distribution) Amendment Order, 2026 to amend the Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 2000.
This order came into effect from 14-3-2026.
Modifications made in “Restriction on unauthorized possession, supply and consumption of liquefied petroleum gas”:
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A person who has a Piped Natural Gas connection cannot retain/ take refills of domestic LPG cylinders/ obtain a domestic Liquefied Petroleum Gas (‘LPG’) connection from any Government oil company.
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People having both the connections will have to surrender their domestic LPG connection.
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This practice of having both Piped Natural Gas connection and LPG connection has now come under the “Prohibited Activities for Government Oil Companies” listed under Schedule- I of the Order.