Section 7(a) in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993
(a)every parallel marketer before commencing the import, transportation, packing, marketing, distribution or sale of kerosene shall intimate to the Central Government in the Ministry of Petroleum and Natural Gas his intention to engage in all or any one of the above activities specifying therein his capability to do so, and other relevant particulars.
