Section 7 in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993
7. Maintenance of records and furnishing of information by parallel marketer.
(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.(b)The parallel marketer of kerosene shall submit a monthly return before the 15th day of the following month giving details of kerosene imported, port-wise, to the Central Government in the Ministry of Petroleum and Natural Gas(c)The parallel marketer shall furnish to the Central Government in the Ministry of Petroleum and Natural Gas, or to such authority as may be specified by that Government in this regard, such other information as may be required.
