(2)The [Central Government] may make [rules] [ See the Petroleum Rules, 2002; the Carbide of Calcium Rules, 1937; the Cinematograph Film Rules, 1948; the Carbide of Calcium (Handling) Rules, 1957 and the Carbide of Calcium (Handling at Tuticarin) Rules, 1967.]-(a)prescribing the conditions subject to which petroleum may be produced, refined or blended; and(b)regulating the removal of petroleum from places where it is produced, refined or blended and preventing the storage therein and removal therefrom, except as [petroleum Class A] [ Substituted by Act 24 of 1970, for " dangerous petroleum" (w.e.f. 1.8.1976).], of any petroleum, which has not satisfied the prescribed tests.[* * *] [ Sub-Section (3) omitted by A.O. 1937.]
