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[Cites 0, Cited by 0] [Section 146] [Entire Act]

Union of India - Subsection

Section 146(2) in The Petroleum Rules, 2002

(2)A person wishing to carry out any alteration in the licensed premises shall submit to the licensing authority-
(i)three copies of a properly drawn plan of the licensed premises showing in distinct colour or colours the proposed alteration and the reasons therefor;
(ii)a fee of rupees four hundred for scrutiny of the proposed alteration.