Section 8 in The Naptha (Acquisition, Sale, Storage and Prevention of Use in Automobile) Order, 2000
8. From the Special Commissioner and Commissioner of Civil of Civil Supplies and Consumer Protection Letter No.K4/22196/2000, dated, 9.9.2000 and 11.9.2000.
*****Order:The Government of India, Ministry of Petroleum and Natural Gas have Promulgated the Naphtha (Acquisition, Sale, Storage and Prevention of use in Automobile) Order, 2000 under section 3 of the Essential Commodities Act, 1955 (Central Act 10 of 1955) on 5.6.2000 to prevent the misuse of Naphtha as Automobile fuel and adulterant of Automobile fuels.
