Section 2 in The U.P. Kerosene Control Order, 1962
2. Definitions.
- In this Order, unless there is anything repugnant in the subject or context,-(a)"agent" means an agent appointed by an Oil Company for distribution of [kerosene to distributor or to retail dealers] [Substituted by Notification No. 1367-XXIX-7 88 (KO)/89-CA-10/1955-O/1962-AM-13/1990, dated 10th May, 1990, for the words 'kerosene to retail dealers'.] and holding licence in Form III;(aa)[ "Distributor" means a person holding a licence in Form III-A to take Kerosene delivery from an agent for distribution thereof to retail dealers, and to such other persons as directed by the Licensing Authority;] [Inserted by Notification No. 1367-XXIX-7-88 (KO)/89-CA-10/1955-O/1962-AM-13/1990, dated 10th May, 1990.](b)"Form" means a form given in the Schedule hereto;(c)"Kerosene" means mineral oil prepared for illumination purposes distilled from petroleum;(d)"Licensee" means an agent or [a distributor or a retail dealer] [Substituted by Notification No. 1367-XXIX-7-88 (KO)/89-CA-10/1955-O/1962-AM-13/1990, dated 10th May, 1990, for the words 'a retail dealer'.];(e)[ "Licensing Authority" means the District Magistrates of the district and includes the Additional District Magistrate (Civil Supplies) or the District Supply Officer of the district authorised by him to perform any of the functions of Licencing Authority under this order.] [Substituted by Notification No. 07/2017/545/29-7-2017-Writ-07/2017, dated 12.10.2017 (w.e.f. 27.12.1962).](f)"Retail Dealer" means a person holding a license in Form IV;(g)"Retail sale" means sale in quantities not exceeding 18.5 litres;(h)"Oil Company" means any of the following companies, namely:Messrs. Burmah Shell Oil Storage and Distribution Co. of India Ltd., Messrs. Esso, Standard Eastern Inc., Messrs, Caltex (India) Ltd., Messrs. Indo-Burmah Petroleum Co., Messrs. Western India Oil Distributing Co. Ltd. and Messrs. Indian Oil Co. Ltd; and(i)"State Government" means the Government of Uttar Pradesh;(j)[ "Divisional Commissioner" means the Commissioner of a Division of the State of Uttar Pradesh having jurisdiction within the limits of division.] [Inserted by U.P. Kerosene Control (Tenth Amendment) Order, 1980, dated 12.5.1980.]
