- Notwithstanding anything contained in sub-section (3) or sub-section (1) of Section 4 when for any cause there is a failure or an apprehension of immediate failure in the supply of petrol with the prescribed admixture of power alcohol in any district, the Collector may, subject to any Rules that may be made in this behalf, authorise the sale and use within his jurisdiction of petrol without such admixture for such petrol as he may deem fit and may at any time withdraw or modify such authority or from time to time extend the period of such authority.
