Section 9(d) in The Aviation Turbine Fuel (Regulation of Marketing) Order, 2001
(d)1 sample of aviation turbine fuel would be given to the oil company or transporter or concerned person or his representative under acknowledgement with instruction to preserve the sample in his safe custody till the testing or investigations are completed, 1 sample would be kept by the officer authorised and the remaining 1 sample would be used for laboratory analysis.
