Section 16 in The U.P. High Speed Diesel Oil and Light Diesel Oil (Maintenance of Supplies and Distribution) Order, 1981
16. Regulation of sale and supplies of High Speed Diesel Oil and Light Diesel Oil.
(1)Every dealer shall display at a conspicuous place at his business premises his working hours and a stock-cum-price board showing the opening balance of High Speed Diesel Oil of the day and the rate per litre.(2)No dealer having requisite stock shall refuse to sell High Speed Diesel Oil or Light Diesel Oil on any day during working hours to a person entitled to High Speed Diesel Oil or Light Diesel Oil in accordance with the provisions of this order.(3)Every dealer shall maintain a true and correct account of all transactions of supply of High Speed Diesel Oil or Light Diesel Oil to any person and submit statement thereof every week to the District Supply Officer of concerned district.(4)No dealer shall act in a manner prejudicial to the maintenance of supplies of High Speed Diesel Oil or Light Diesel Oil in Uttar Pradesh.(5)Every dealer shall maintain a daily sale register showing the name of the purchaser, number of diesel ration card or permit and the quantity sold.(6)Every dealer shall comply with the general or special directions not inconsistent with this Order, that may be given to him in writing by the State Government, the Commissioner, Food and Civil Supplies or the Collector for the purpose of giving effect to the provisions of this Order and any contravention of such directions shall be deemed to be a contravention of this Order.
