Section 5 in Jammu and Kashmir Kerosene Oil (Licensing) Order, 2016
5. Eligibility for holding of Kerosene Oil License.
(1)New kerosene oil retail dealer shall have the qualification of 10+2 and shall be below 40 year of age. However, the person belonging to SC/ST/RBA category can apply for retail dealership if he/she is matric pass.(2)One person shall hold only one Superior Kerosene Oil Dealership with the condition that no one from his/her blood relationship has any retail or Wholesale Kerosene Oil Dealership License. The person holding license of retail/wholesale dealership shall not be involved in any other petroleum product business. No relative of Food, Civil Supplies and Consumer Affairs employees shall issued Kerosene Oil Dealership License.(3)Depending upon the proportion of population and quantum of kerosene oil, the Assistant Directors of Department of Food, Civil Supplies and Consumer Affairs will send comprehensive proposal for opening of new Kerosene Oil Retail Dealerships.(4)The authority for grant of Kerosene Oil Retail Dealership License shall be with Administrative Department of Food, Civil Supplies and Consumer Affairs on the recommendations of Assistant Director concerned through concerned Directors. However, authority of renewal of license shall with Assistant Directors concerned.(5)The authority of transferring of license shall be Administrative Department on the recommendations of Directors whatever feasible.(6)The retail kerosene oil dealer should have adequate storage capacity of with all safety measures.
