(a) Whether the Government has taken a decision to permit private marketing agencies
to sell surplus LPG available in the country, through the existing outlets;
(b) if so, whether ONGC and GAIL are already scouting for a marketing arrangement for LPG
with private agencies;
(c) if so, whether such parallel marketing of LPG by private agencies require an amendment
of LPG (Regulation of Supply & Distribution) Order, 2000; and
(d) if so, the details thereof?
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ANSWER
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THE MINISTER OF PETROLEUM AND NATURAL GAS (SHRI RAM NAIK)
(a) to (d): A statement is laid on the Table of the House.
STATEMENT REFERRED TO IN REPLY TO PARTS (a) TO (d) OF LOK SABHA STARRED QUESTION NO. 354
TO BE ANSWERED ON 05.02.2004.
(a) & (b): LPG produced in the country is not sufficient to meet total domestic requirement.
However, GOvernment is considering proposals to permit private marketing companies to sell LPG
imported by them to domestic consumers at subsidized rates, and indigenous LPG producers to sell
any seasonal surplus quantity through private parallel marketing companies. Government is not
aware of any business discussion between GAIL/ONGC and other parties.
(c) & (d): Yes, Sir. LPG (Regulation of Supply & Distribution) Order, 2000 will require
suitable modification.
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