Section 4(1) in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993
(1)No dealer having stocks of kerosene supplied under the public distribution system at the business premises, including the place of storage,-(a)shall, unless otherwise directed by the Government or Government Oil Company, refuse to sell, distribute or supply the kerosene to any consumer on any working day, during working hours;(b)shall keep his business premises, including the place of storage, closed during working hours on any working day without the prior written permission of the Government or the Government Oil Company;(c)shall sell, distribute or supply kerosene at a price higher than that fixed by the Government or Government Oil Company.
