8. [ [Substituted by Notification No. 10116-dated 18.5.1966.]
The licensing authorities shall have the power by order notified in the Gazette in respect of their respective jurisdictions -(a)to fix the price of rate at which kerosene may be sold by dealers; and(b)to regulate the storage, distribution and sale of Kerosene.Provided that where the licensing authority is the Collector no such order shall be made without the previous consent of the State Government].
