Section 10 in The Aviation Turbine Fuel (Regulation of Marketing) Order, 2001
10. Power of Central Government to issue directions.
- The Central Government may, from time to time, by a general or special order issue to any other company, transporter or consumer or any other person, such directions as it considers necessary regarding storage, sale, transportation and disposal of aviation turbine fuel and upon the issue of such directions, such oil company, transporter or consumer shall be bound to comply therewith.
