Section 3A(3) in Motor Spirit and High Speed Diesel (Regulation of Supply, Distribution and Prevention of Malpractices) Order, 2005
(3)It shall also be the responsibility of the person duly authorised by the oil company to obtain all approvals or licences as required under this Order or any other order or regulation made by the Central Government or any State Government for operation of the said mobile container or tank-truck with dispenser.Explanation. - For the purpose of this clause, "person" shall include any company or association or body of individuals, whether incorporate or not.]
