Section 5(5) in Solvent Raffinate And Slop (Acquisition, Sale, Storage And Prevention Of Use In Automobile) Order, 2000
(5)The authorised officer shall send the third sample of the product taken under sub clause (2) within a period of 10 days, to any of the laboratories specified in Schedule III of the Motor Spirit and High Speed Diesel (Regulation of Supply and Distribution and Prevention of Malpractices) Order, 1998 for the purpose of analysis of samples to check the product.
