Section 3A in Motor Spirit and High Speed Diesel (Regulation of Supply, Distribution and Prevention of Malpractices) Order, 2005
3A. [ Special provision for door-to-door delivery of high speed diesel. [Inserted by Notification No. G.S.R. 903(E), dated 10.12.2019.]
(1). Notwithstanding anything contrary contained in this Order, any person duly authorised by an oil company may purchase high speed diesel from such oil company, in a mobile container or tank-truck with dispenser duly certified as per the provisions of clause 3, only for the purpose of reselling of the same by way of door to door delivery to the consumers:Provided that for securing compliance with the aforesaid provisions, the powers conferred under clauses 7 and 8 of this Order shall be exercised only by an authorized officer of the Central Government or State Government.(2)[ The person duly authorised by the oil company shall take delivery of High Speed Diesel from any supply location of the oil company on ex-supply location basis or from any retail outlet of an oil company, having facility for loading mobile dispensers and he shall be solely responsible for the quality, quantity, safety and handling of the product from the point of delivery at supply location or retail outlet.](3)It shall also be the responsibility of the person duly authorised by the oil company to obtain all approvals or licences as required under this Order or any other order or regulation made by the Central Government or any State Government for operation of the said mobile container or tank-truck with dispenser.Explanation. - For the purpose of this clause, "person" shall include any company or association or body of individuals, whether incorporate or not.]
