Section 7A(2) in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993
(2)Every parallel marketer announcing details of this activity or inviting offers of any kind in the field of import, transport, marketing, distribution or sale of Kerosene, either in a newspaper, handout, pamphlet, leaflet or by any other means of communication or advertising shall indicate the rating awarded to him and prominently publish the rating certificate, as given by the rating agency.
