Section 3 in The Aviation Turbine Fuel (Regulation of Marketing) Order, 2001
3. Restrictions on marketing and use of aviation turbine fuel.
(a)no person other than those authorised by the Central Government shall sell aviation turbine fuel.(b)oil company, authorised to sell aviation turbine fuel, shall maintain quality control and quality control checks at various stages including storage, transportation and refueling;(c)no person shall adulterate or help in any manner adulterating of aviation turbine fuel with any foreign substance.
