Section 17 in The U.P. High Speed Diesel Oil and Light Diesel Oil (Maintenance of Supplies and Distribution) Order, 1981
17. Storage limit for consumers of High Speed Diesel Oil or Light Diesel Oil.
(1)A person who is entitled to possess High Speed Diesel Oil or Light Diesel Oil in pursuance of a diesel ration card or permit issued to him shall not store or have in possession at a time High Speed Diesel Oil or Light Diesel oil in excess of the limits specified in sub-clauses (2), (3) and (4).(2)The owner of a pumping set or tube-well operated by diesel store or have in possession one hundred and fifty litres of High Speed Diesel Oil for each pumping set or tube-well:Provided that the said quantity shall not include the High Speed Diesel Oil introduced in generating set of the pump or tube well.(3)No owner or person for the time being incharge of a vehicle run on High Speed Diesel Oil including a tractor, bus and truck shall store High Speed Diesel Oil in excess of two hundred litres for every vehicle owned or possessed by him. This shall not include the Diesel in the tank of the vehicle. The capacity of such tank shall not be more than that originally fixed by the manufacturer of the vehicle.(4)Consumer other than those mentioned in sub-clauses (2) and (3) of High Speed Diesel Oil and/or Light Diesel Oil shall not store or cause to be stored at a time High Speed Oil or Light Diesel Oil in excess of quantity fixed by the Commissioner, Food and Civil Supplies, from time to time for various such categories of consumers and the quantities so fixed shall be notified in the Gazette:Provided that nothing in sub-clauses (2), (3) and (4) shall apply to the movement of stocks by a dealer or by a company or on Government account.(5)No dealer who has purchased High Speed Diesel Oil or Light Diesel Oil from an Oil Company shall use it in any manner or for any purpose otherwise than by selling it in accordance with this order.
