Section 3A(1) in Motor Spirit and High Speed Diesel (Regulation of Supply, Distribution and Prevention of Malpractices) Order, 2005
(1). Notwithstanding anything contrary contained in this Order, any person duly authorised by an oil company may purchase high speed diesel from such oil company, in a mobile container or tank-truck with dispenser duly certified as per the provisions of clause 3, only for the purpose of reselling of the same by way of door to door delivery to the consumers:Provided that for securing compliance with the aforesaid provisions, the powers conferred under clauses 7 and 8 of this Order shall be exercised only by an authorized officer of the Central Government or State Government.
