Section 186(28) in Criminal Court Rules of the High Court of Judicature at Patna
(28)to remit the fees chargeable on applications for the grant of licences issued in accordance with the provisions of any rule made under Section 9 of the Indian Petroleum Act, 1899 (VIII of 1899), for the possession of dangerous petroleum for use on motor vehicles and for its transport thereon for the purpose of use therein;[The Indian Petroleum Act, 1899, has been superseded by Act XXX of 1944.]* * * * *
