(1)Save as otherwise provided by or under this Act, no petrol shall be sold except with an admixture in the prescribed manner of power alcohol supplied by the [State] [Substituted by A.L.O. for the words 'His Majesty' .] Government,(2)The [State] [Substituted by A.L.O. for the words 'His Majesty' .] Government may, by notification and publication in such other manner as it may deem fit, prohibit, subject to Rules made in the behalf, the sale of any petroleum except with an admixture in the prescribed manner of power alcohol supplied by the State Government.(3)The proportion of petrol and power alcohol or petroleum and power alcohol in such mixture shall be such as may be notified by the [State] [Substituted by A.L.O. for the words 'His Majesty' .] Government from time to time and different proportion may be notified for different areas or for mixtures destined for different purposes, but such proportion of power alcohol with petrol in the case of a mixture destined for affording motive power for any motor vehicle shall not be more than thirty per cent, or less than five per cent, by volume.
