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[Cites 0, Cited by 0] [Section 162] [Entire Act]

Union of India - Subsection

Section 162(3) in The Petroleum Rules, 2002

(3)Any person desiring to refine, crack, reform or blend petroleum shall submit to the Chief Controller an application along with-
(i)a copy of the project report and specifications and plans referred to in sub-rule (1) in triplicate; and
(ii)a scrutiny fee of rupees five thousand paid in the manner specified in rule 13.