Section 2(e) in The U.P. Kerosene Control Order, 1962
(e)[ "Licensing Authority" means the District Magistrates of the district and includes the Additional District Magistrate (Civil Supplies) or the District Supply Officer of the district authorised by him to perform any of the functions of Licencing Authority under this order.] [Substituted by Notification No. 07/2017/545/29-7-2017-Writ-07/2017, dated 12.10.2017 (w.e.f. 27.12.1962).]
