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Union of India - Section

Section 140 in The Petroleum Rules, 2002

140. Prior report of storage of petroleum Class C

.-Every person intending to store petroleum Class C in quantity exceeding 5,000 litres otherwise than under a license shall submit the following to the Chief Controller before commencing storage-
(i)plans drawn to scale of the storage facilities showing compliance of rule 138 and site plan of the storage premises and surroundings upto 100 metres identifying the locations of premises; and
(ii)a scrutiny fee of rupees five hundred.