Section 11(3) in The U.P. High Speed Diesel Oil and Light Diesel Oil (Maintenance of Supplies and Distribution) Order, 1981
(3)In fixing the categories of persons and the quantity of High Speed Diesel Oil or Light Diesel Oil to them under this clause the State Government shall have due regard to the following matters, namely,-(a)the availability of High Speed Diesel Oil and Light Diesel Oil and the demand for the same;(b)the requirement of the consumer, having regard to the industry, business, profession, trade or calling in which he is engaged and the purpose for which High Speed Diesel Oil or Light Diesel Oil is required by him;(c)the fixation of priorities to ensure fair and equitable distribution and transport of essential commodities and smooth running of agriculture, industry in public and private sector and public transport.
