2. Definitions .-In this Act, unless there is anything repugnant in the subject or context,-
(a)"petroleum" means any liquid hydrocarbon or mixture of hydrocarbons, and any inflammable mixture (liquid, viscous or solid) containing any liquid hydrocarbon;(b)[ "petroleum Class A" means petroleum having a flash-point below twenty-three degrees Centigrade;(bb)"petroleum Class B" means petroleum having a flash-point of twenty-three degrees Centigrade and above but below sixty-five degrees Centigrade;(bbb)"petroleum Class C" means petroleum having a flash-point of sixty-five degrees Centigrade and above but below ninety-three degrees Centigrade;](c)["flash-point"] [ Substituted by Act 24 of 1970, Section 3, for " flashing-ponit" (w.e.f. 1.8.1976).] of any petroleum means the lowest temperature at which it yields a vapour which will give a momentary flash when ignited, determined in accordance with the provisions of Chapter II and the rules made thereunder;(d)[ "to transport petroleum" means to move petroleum from one place to another in India and includes moving from one place to another in India across a territory which is not part of India;] [ Substituted by Act 24 of 1970, Section 3, for Clause (d) (w.e.f. 1.8.1976).](e)"to import petroleum" means to bring it into [India] [ Substituted by Act 62 of 1956, Section 2 and Schedule, for " the territories to which this Act extends" .] by land, sea or air, otherwise than during the course of transport;(f)"to store petroleum" means to keep it in any one place, but does not include any detention happening during the ordinary course of transport;(g)"motor conveyance" means any vehicle, vessel or aircraft for the conveyance of human beings, animals or goods, by land, water or air, in which petroleum is used to generate the motive power;(h)"prescribed" means prescribed by rules made under this Act;[* * *] [ Clause (i) omitted by Act 3 of 1951, Section 3 and Schedule.]
