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Union of India - Section

Section 116 in The Petroleum Rules, 2002

116. License for storage

.-Save as provided in sections 7, 8 and 9 of the Act, no person shall store petroleum except under and in accordance with a license granted under these rules:Provided that no license shall be necessary-
(i)for the storage of petroleum in well-head tanks; or
(ii)for the storage of petroleum as transit cargo within the limits of a port subject to such conditions as may be specified by the Conservator.