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[Cites 0, Cited by 0] [Section 202] [Entire Act]

Union of India - Subsection

Section 202(2) in The Petroleum Rules, 2002

(2)Notwithstanding such repeal-
(i)all licenses or duplicates granted or renewed under the said rules and all fees imposed or levied shall be deemed to have been granted, renewed or imposed or levied, as the case may be, under the corresponding provisions of these rules, and
(ii)all approvals given and all powers conferred by or under any notification or rule shall, so far as they are consistent with the Act and these rules, be deemed to have been given or conferred by or under these rules.
FIRST SCHEDULE
Article Form of Licence Purpose for which Granted Authority empowered to grant licence Fee
1. III To carry petroleum in bulk by water An Officer appointed by the Central Govt. For ships or other Vessels not exceeding 100 tonnes gross tonnage Rs.5,000 for period of one year or part thereof from the date of issue
        For every additional 50 tonnes gross tonnage or fraction thereof Rs.1,000
2. XI To carry petroleum by land on mechanically propelled vehicles Controller Rs.500 for every Calendar year or part thereof
3. XII To import and store petroleum Class A in quantity not exceeding 300 litres District Authority Rs.200 for every Calendar year or part thereof.
4. XIII To import and store petroleum Class B otherwise than in bulk in quantity not exceeding 25,000 litres District Authority Rs.20 for every 1000 litres or part thereof for a calendar year.
5. XIV To store petroleum in tank or tanks, in connection with pump outfit for fueling motor conveyances. Controller For each class of petroleum Rs. 1000 for the first 50 KL plus Rs. 15 for every additional KL or part thereof, for every calendar year subject to a maximum of Rs. 15,000 per calendar year or part thereof.
6. XV To import and store petroleum in an installation Chief Controller or a Controller authorized in this behalf by the Chief Controller For each class of petroleum Rs. 1000 for the first 50 KL plus Rs. 15 for every additional KL or part thereof, for every calendar year subject to a maximum of Rs. 15,000 per calendar year or part thereof.
7. XVI To import and store other wise than in bulk(a) Petroleum Class A in quantities exceeding 300 litres(b) Petroleum Class B in quantities exceeding 25000 litres(c) Petroleum Class C in quantities exceeding 45000 litres or(d) partly one class and partly two classes of petroleum Controller For each class of petroleum Rs. 1000 for the first 50 KL plus Rs. 15 for every additional KL or part thereof, for every calendar year subject to a maximum of Rs. 15,000 per calendar year or part thereof.
8. XVII To store petroleum Class A temporarily in quantities not exceeding 50000 litres for fuelling of aircrafts in connection with crop spraying work only. Controller For each class of petroleum Rs. 1000 for the first 50 Kl plus Rs. 15 for every additional KL or part thereof, for every calendar year subject to a maximum of Rs. 15,000 per calendar year or part thereof.
9. Special Form To import and store petroleum class not provided for in Articles 3,4,5,6 and 7 Controller For each class of petroleum Rs. 1000 for the first 50 Kl plus Rs. 15 for every additional KL or part thereof, for every calendar year subject to a maximum of Rs. 15,000 per calendar year or part thereof.
10. XVIII To decant kerosene(petroleum class B) from mechanically propelled vehicle in containers) Controller Rs.200 for every Calendar year or part thereof.
11. XIX To transport petroleum Class A/B in bulk on land for on site refuelling of aircrafts, heavy vehicles/machinery and stationery equipments by a mechanically propelled vehicle Viz, Refueller Controller Rs.500 for every Calendar year or part thereof.
SECOND SCHEDULEFORM I(See rules 17 and 26)Declaration to be made by the Master or agent of ship carrying petroleum by sea before entering port or by the importer or his agent before importing petroleum by landName of ship................Particulars of the carriage
Name of Petroleum Total quantity in the ship or carriage Quantity of petroleum to be landed in India Remarks
    Name of port or Place of import  
Petroleum Class A which can be used in an internal combustion engine      
Other Petroleum Class A      
Petroleum Class B      
Petroleum Class C      
.......................................................................Signature of Master or agent of the shipFORM II(See rules 19 and 26)Certificate of Storage AccommodationI here by declare that I propose to store the following consignment of petroleum arriving per .................................(name of ship or particulars of carriage) in .........................(name of port or place of Import) on or about................................(date, month, year) at the storage tanks or shed, particulars of which are given in item (i) and (ii) of col. (1) of the statement below and I certify that the capacity as shown as available and shown as available in item (iii) of the said column are duly licensed for the storage of petroleum in question...........................................Signature of importer or his agentDated the.......................................Statement
  Description of Import and storage capacity Petroleum Class A Petroleum Class B Petroleum Class C
  (1) (2) (3) (4)
A. (i) Total licensed capacity of storage tanks.      
  (ii) Total capacity available in storage tanks.      
  (iii) Capacity to be utilized by present consignment.      
B. (i) Total licensed capacity of storage sheds.      
  (ii) Total capacity available in storage sheds.      
  (iii) Capacity to be utilized by present consignment.      
FORM III(See rule 33 and Art. I of the First Schedule)Licence for the carriage of Petroleum in bulk by waterLicence No. .....................................Fee Rs. ..............................The vessel described below is hereby licensed for the carriage of Petroleum in bulk by water under rule 33 of Petroleum rules 2002 in the vessel described below subject to the provisions of Petroleum Act, 1934 and the rule made thereunder and to the further conditions of this licence.The licence shall remain in force till the ............................ day of ................ two thousand*Licensing AuthorityDescription of the licensed vesselName of vessel .............................Official number ...............................Gross tonnage .................................Name and address of owners ..........................The licence is liable to be cancelled if the licensed vessel when inspected is not found to be conforming to the descriptions and conditions attached hereto and contravention of any rules and conditions under which this licence is granted is also punishable for the first offence with simple imprisonment which may extend to one month or with fine which may extend to one thousand rupees, or with both and for every such subsequent offence with simple imprisonment which may extends to three months, or with fine which may extend to five thousand rupees, or with both.ConditionsThe Petroleum shall be Stored only in -
(i)the following** part of the vessel ..................................................................................................................................................................................................................................
(ii)the following manner** that is to say ..................................................................................................................................................................................................................................
*One year from the date of issue** The parts of the vessel and the manner of storage to be specified in details by the licensing authority in consultation with the Chief Controller of Explosives.FORM IV(See rule 191)Certificate of Apparatus................................................................................................................. ApparatusMarked No .................................................................................................................Maker's Name.................................................................................................................Slide No...................................................................................................................Thermometer No. ..................................................................................................................Oil Cup No..................................................................................................................Water Bath Cup No..................................................................................................................The above apparatus including the thermometres been submitted for verification with the Standard Test Apparatus was compared by me on ............................ and found to agree with it within the prescribed limits.The following corrections are necessary to the thermometer and barometer or aneroid readings:Thermometer No. .................................................................................................................Barometer or Aneroid No. .................................................................................................................This certificate is valid for a period of three years from the .................................................................................................................Date ................................Reference .............................................................................................Signature and designation of the Officerappointed under Section 15 (1) Of the Petroleum Act, 1934FORM V(See rule 192)Register of Certificate of Apparatus
Serial No. Designation of officer by whom the apparatus has been tested Place at which the apparatus is intended to be used Number and date engraved on the apparatus Contents of certificate Date on which certificate will cease to be valid
           
FORM VI(See rule 195)Certificate of Tests of PetroleumOwner ...........................................................................................Marks.........................................................................................Test (1)............................................................................................