Section 4 in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993
4. Procurement, storage and sale of kerosene under the public distribution system.
(1)No dealer having stocks of kerosene supplied under the public distribution system at the business premises, including the place of storage,-(a)shall, unless otherwise directed by the Government or Government Oil Company, refuse to sell, distribute or supply the kerosene to any consumer on any working day, during working hours;(b)shall keep his business premises, including the place of storage, closed during working hours on any working day without the prior written permission of the Government or the Government Oil Company;(c)shall sell, distribute or supply kerosene at a price higher than that fixed by the Government or Government Oil Company.(2)Every dealer appointed under the public distribution system shall take all reasonable steps to ensure that adequate stocks of kerosene are available at the business premises including the place of storage at all times.Explanation. - For the purpose of sub-clause (1) the expression "working hours" means the working hours fixed by the concerned Oil Company in accordance with the Shops and Establishments Act in force in the respective State or Union Territory.
