4. Rules for the import, transport and storage of petroleum .-The [Central Government] may make [rules] [ See the Petroleum Rules, 2002.]-
(a)prescribing places where petroleum may be imported and prohibiting its import elsewhere;(b)regulating the import of petroleum;(c)prescribing the periods within which licenses for the import of [pertroleum Class A] [ Substituted by Act 24 of 1970, Section 5, for " dangerous petroleum" (w.e.f. 1.8.1976).] shall be applied for, and providing for the disposal, by confiscation or otherwise, of any [petroleum Class A] [Substituted by Act 24 of 1970, Section 5, for " dangerous petroleum" (w.e.f. 1.8.1976). ] in respect of which a license has not been applied for within the prescribed period or has been refused and which has not been exported;(d)regulating the transport of petroleum;(e)specifying the nature and condition of all receptacles and pipe-lines in which petroleum may be transported;(f)regulating the places at which and prescribing the conditions subject to which petroleum may be stored;(g)specifying the nature, situation and condition of all receptacles in which petroleum may be stored;(h)prescribing the form and conditions of licenses for the import of [petroleum Class A] [ Substituted by Act 24 of 1970, Section 5, for " dangerous petroleum" (w.e.f. 1.8.1976).], and for the transport or storage of any petroleum, the manner in which applications for such licenses shall be made, the authorities which may grant such licenses and the fees which may be charged for such licenses;(i)determining in any class of cases whether a license for the transport of petroleum shall be obtained by the consignor, consignee or carrier;(j)providing for the granting of combined licenses for the import, transport and storage of petroleum, or for any two of such purposes;(k)prescribing the proportion in which any specified poisonous substance may be added to petroleum, and prohibiting the import, transport or storage of petroleum in which the proportion of any specified poisonous substance exceeds the prescribed proportion; and(l)generally, providing for any matter which in [its] [ Substituted by A.O. 1937.] opinion is expedient for proper control over the import, transport and storage of petroleum, [including the charging of fees for any service rendered in connection with the import, transport and storage of petroleum] [ Inserted by Act 24 of 1970, Section 5 (w.e.f. 1.8.1976).].
