Section 12(4) in Orissa Public Distribution System (Control) Order, 2008
(4)Kerosene dealers shall maintain a 'fluid reserve stock' to the extent of quantity of 2000 litre for a wholesalers or sub wholesale dealer and 500 litre for a retailer, which should not be disposed without written permission of the licensing authority or an officer not below the rank of Inspector of Supplies;Provided that the licensing authority may, by a written order, alter or modify the 'fluid reserve stock' for such dealers and for such period as it may decide.
