Section 3 in The Orissa Motor Spirit and High Speed Diesel Oil (Maintenance of Supplies) Order, 1979
3. Regulation of sale.
(1)Every dealer shall, within twenty four hours from the date of commencement of this Order, display at a conspicuous place of his business-(i)the working hours of business; and(ii)a stock-cum-price board showing the opening balance of motor spirit and/or high speed diesel oil of the day and the rate per litre.(2)No dealer shall, except for the quantity reserved under any other law for the time being in force, refuse to sail motor spirit or high speed diesel oil to any customer while having stocks of the same with him on any day during working hours.(3)Notwithstanding anything contained in any law for the time being in force, no dealer shall keep his premises closed during working hours on any day without prior permission in writing of the Collector or any other officer authorised by him in this behalf.Explanation. - Working hours for the purpose of this clause shall be the working hours which the dealer has been observing immediately before the date of commencement of this Order.(4)Every dealer shall take all reasonable steps to ensure that he has adequate stocks of motor spirit and/or high speed diesel oil at his business premises at all times.(5)No dealer shall act in a manner prejudicial to the maintenance of supplies of motor spirit and high speed diesel oil in the State of Orissa.
