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[Cites 0, Cited by 0] [Section 131] [Entire Act]

Union of India - Subsection

Section 131(2) in The Petroleum Rules, 2002

(2)If the Chief Controller, after scrutiny of the specification and plans and after making such enquiries as he deems fit, is satisfied that petroleum may be stored in the premises proposed to be licensed, he shall return to the applicant one copy each of the specifications and plans signed by him conveying his sanction subject to such conditions as he may specify.