Section 3 in The U.P. Kerosene Control Order, 1962
3. Restriction on sale and storage.
- (i) No person shall sell, offer for sale or storage for sale, kerosene except under a licence granted by the Licensing Authority of the District in which he carries on business.[(i-a) A separate licence shall be obtained in respect of every place of business. [Added by Notifiction No. 1098/XXIX-BD-(2)-I-K-62, dated March 19, 1963.](ii)Nothing contained in sub-clause (i) shall apply to an Oil Company supplying kerosene oil to agent for the purpose of distribution [to the distributors or the retail dealers] .].(iii)[ Nothing contained in sub-clause (i) or (i-a) of this clause shall apply to a person appointed to run a Government fair price shop during the subsistence of such appointment.] [Inserted by Notification No. 1367-XXIX-7-88 (KO)/89-CA-10/1955-O/1962-AM-K3/1990, dated 10th May, 1990.]
