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State of Uttar Pradesh - Section

Section 4 in The U.P. Kerosene Control Order, 1962

4. Price control.

- No agent shall sell or offer for sale, kerosene at a price exceeding wholesale price and no retail dealer shall sell or offer for sale, kerosene at a price exceeding the retail price.Explanation I. - "Wholesale price" means the price fixed by the Government of India from time to time plus such incidental charges and margin of profit as may be determined for the area by the District Magistrate of the district.Explanation II. - "Retail price" means the wholesale price plus such incidental charges and margin of profit as may be determined for the area by the District Magistrate of the district.