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Union of India - Section

Section 14 in The Petroleum Rules, 2002

14. License for import of petroleum

.-Petroleum, other than petroleum which may be stored without a license under sections 7, 8 and 9 of the Act, shall not be imported into India except under the license granted under these rules:Provided that, such petroleum products may also be imported by a person not having a license if adequate advance arrangements are made by such person to receive and store the imported petroleum product in licensed premises.