Section 8 in The Motor Spirit and High Speed Diesel (Prevention of Malpractices in Supply and Distribution) Order, 1990
8. Sampling of Product.
(1)The Officer authorised in clause 7 shall draw the sample from the tank, nozzle, vehicle or receptacle as the case may be to check whether density of the product conforms to requirements indicated in Schedule 1.(2)The officer authorised in clause 7 shall take, sign and seal three samples of 750 ml. to 1 litre each of the product, one to be given to the dealer, transporter or concerned person under acknowledgment with instructions to preserve the sample in his safe custody till the testing/ investigations are completed, the second sample to be kept by the concerned oil company or department and the third to be used for laboratory analysis.(3)Samples shall be taken in clean glass or aluminium containers (plastic containers shall not be used for drawing samples).(4)The sample label should be jointly signed by the officer who has drawn the sample, and the dealer or transporter or concerned person or his representative and the label shall contain information as regards the product, name of retail outlet, quantity of sample, date, name and signature of the officer, name and signature of the dealer or transporter or concerned person or his representative.(5)[ The authorised officer shall send the third sample of the product, taken under sub-clause (2), immediately or in any case within a period of 10 days to any of the laboratories specified in Schedule III, appended to this Order, for the purpose of analysis of samples to check whether the density of the product conforms to requirements of Schedule I.] [Substituted by G.S.R. 546 (E), dated 5th August, 1993.]
