Section 4 in The Motor Spirit and High Speed Diesel (Prevention of Malpractices in Supply and Distribution) Order, 1990
4.
The dealer/consumer shall inspect such containers or tank trucks in which he receives the product to ensure,-(a)that the container or tank truck, including the seals are not in any manner tampered with;(b)that the quantity and quality of the products are as per delivery documents issued by the Oil Companies and the quality of the product conforms to the requirements indicated in Schedule I. For this purpose, the dealer/consumer shall maintain a record of densities as indicated in Schedule I.
