Section 3 in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993
3. Restriction on use of kerosene supplied under public distribution system.
(1)No person shall use kerosene supplied under the public distribution system for any purpose other than cooking and illumination-:Provided that the Central or State Government may by order permit any person to use kerosene for such other purposes as it may specify in that order.(2)No dealer appointed under the public distribution system or a transporter shall sell, distribute or supply kerosene under the public distribution system to any person other than the person to whom the supplies are meant for.
