(3)The proportion of petrol and power alcohol or petroleum and power alcohol in such mixture shall be such as may be notified by the [State] [Substituted by A.L.O. for the words 'His Majesty' .] Government from time to time and different proportion may be notified for different areas or for mixtures destined for different purposes, but such proportion of power alcohol with petrol in the case of a mixture destined for affording motive power for any motor vehicle shall not be more than thirty per cent, or less than five per cent, by volume.
