Section 3A(2) in Motor Spirit and High Speed Diesel (Regulation of Supply, Distribution and Prevention of Malpractices) Order, 2005
(2)[ The person duly authorised by the oil company shall take delivery of High Speed Diesel from any supply location of the oil company on ex-supply location basis or from any retail outlet of an oil company, having facility for loading mobile dispensers and he shall be solely responsible for the quality, quantity, safety and handling of the product from the point of delivery at supply location or retail outlet.]
