Section 2(d) in The Lubricating Oils And Greases (Processing, Supply and Distribution Regulation) Order, 1987
(d)without prejudice to the meaning assigned to "adulteration" under the Prevention of Food Adulteration Act, 1954 (37 of 1954), any lubricating oil or grease shall be deemed to be adulterated if the same does not meet the specifications declared therefor by the processor.
