Section 11 in Motor Spirit and High Speed Diesel (Regulation of Supply, Distribution and Prevention of Malpractices) Order, 2005
11. Whether any disciplinary action or penalty or criminal proceedings have been initiated against the entity by any authority during the last five years? If yes, full details thereof may be provided.
DeclarationCertified that the above information is true to the best of my knowledge and belief and the information as annexures and statements accompanying this application are correct, complete and truly stated and if any statement made herein is found to be incorrect at any point of time, I shall be liable for action under the provisions of law.(Signature and Seal of authorized person)Name:Designation:Date:Note. - In case of any misrepresentation or concealment of material details in the application form, detected at any point of time, the application or authorisation of the entity is liable to be rejected or revoked and all or any amount deposited or paid by it to the Government shall stand forfeited, including the bank guarantee(s), which shall be encashed by that Government.
