Section 5 in Motor Spirit and High Speed Diesel (Regulation of Supply, Distribution and Prevention of Malpractices) Order, 2005
5. Grant of authorization to market motor spirit and high speed diesel.
- [(1) Whosoever desires to secure authorisation to market and sell motor spirit and high speed diesel, shall submit an application to the Central Government in the application form given in Schedule II alongwith the fee specified therein either by cheque or demand draft in favour of the Pay and Accounts Officer, Ministry of Petroleum and Natural Gas, payable at New Delhi.(2)After scrutiny of the application form referred to in sub-clause (1), the Central Government may, if it is satisfied with the details furnished by the applicant, after requiring the applicant to furnish bank guarantee and other payments as specified by it, issue authorisation to market motor spirit and high speed diesel indicating the terms and conditions of such authorisation.] [Substituted by Notification No. G.S.R. 830(E), dated 8.11.2019 (w.e.f. 21.12.2005).](3)The Central Government, if is satisfied that any of the conditions relating to the authorization as specified in clause have been violated, may cancel the authorization issued under this clause: Provided that before cancellation of the authorization shall be afforded an opportunity of being heard.
