Section 2(d) in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993
(d)"declared price" in relation to kerosene sold under the public distribution system means the maximum selling price declared by the Central Government, from time to time with reference to an area and shall include such other charges, rates, duties and taxes, prescribed-(i)by the State Government of District Collector in the case of an area in a State, or(ii)by the Administrator of the Union Territory, in the case of an area in a Union Territory.
