The Orissa Petroleum Products (Sale by Retail Outlets) Order, 1978

ODISHA
India

The Orissa Petroleum Products (Sale by Retail Outlets) Order, 1978

Rule THE-ORISSA-PETROLEUM-PRODUCTS-SALE-BY-RETAIL-OUTLETS-ORDER-1978 of 1978

Published on 18 November 1978
Commenced on 18 November 1978
[This is the version of this document from 18 November 1978.]
[Note: The original publication document is not available and this content could not be verified.]

The Orissa Petroleum Products (Sale by Retail Outlets) Order, 1978Published vide Notification S.R.O No. 1624/78, dated 18th November, 1978, Orissa Gazette Extraordinary No. 1857/13.12.1978Notification S.R.O No. 1624/78, dated 18th November, 1978. - In exercise of the powers conferred by Clause (d) of Sub-clause (2) of Section 3 of the Essential Commodities Act, 1955 (10 of 1955) read with the Order of the Government of India in the Ministry of Industry and Civil Supplies (Department of Civil Supplies and Cooperation) S.O. 681 (E), dated the 30th November, 1974, published in the Gazette of India, Extraordinary Part II, Section 3. Sub-section (1), dated, 30th November, 1974, the State Government do hereby make the following Order, namely :

1. Short title, extent and commencement.

(a)This Order may be called the Orissa Petroleum Products (Sale by Retail Outlets) Order, 1978.

(b)It shall extend to the whole of the State of Orissa.

(c)It shall come into force on the date of its publication in the Official Gazette.

2. Definitions.

- In this Order, unless the context otherwise requires,-

(a)"dealers" in relation to a retail outlet means any person who carries on, directly or otherwise, the business of sale, or storage for purposes of sale of petroleum products in retail outlet and includes his representative or agent;

(b)"petroleum products" means any of the petroleum products mentioned below, namely :

(i)aviation spirit;

(ii)aviation turbine oil;

(iii)motor spirit;

(iv)high speed diesel oil;

(v)light diesel oil;

(vi)Lubricants and greases including base oils;

(vii)wax of all grades;

(c)"oil distributing companies" means the companies specified under Part I of the First Schedule to the Petroleum Products (Supply and Distribution) Order, 1972;

(d)"retail outlet" means a filling station-in which one or more dispensing pumps have been provided and where a petroleum product is sold in retail.

3. Regulation of sale at retail outlets.

- Every dealer shall, at his retail outlet, sell petroleum products conforming to the quality specification supplied by the oil distributing company and in no case any petroleum products sold or supplied by him shall be below the said quality specification.

4. Inspection.

- Any officer authorised in this behalf by the State Government in relation to any area may, with a view to securing compliance with this Order inspect any retail outlet and check samples of petroleum products available with the dealer at his retail outlet for the purpose of testifying its quality.

5. Power of entry, search and seizure.

(1)Any Police Officer not below the rank of Sub-Inspector or any other officer of Government of or above an equivalent rank authorised in this behalf by State Government in relation to that area may, with a view to securing compliance with this Order or to satisfy himself that this Order has been complied with and with such assistance, as he thinks fit-

(a)enter, inspect or break open and search any place or premises which he has reason to believe has been or is being used for the contravention of this Order; and

(b)seize stock of any petroleum product in respect of which he has reason to believe that contravention of the provisions of this Order has been or is being or is about to be made.

(2)The provisions of Section 100 of the Code of Criminal Procedure, 1973 (2 of 1974), relating to search and seizure, so far as may be, apply to search and seizure under this Order.

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