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Union of India - Section

Section 6 in The Aviation Turbine Fuel (Regulation of Marketing) Order, 2001

6. Authorisation to market Aviation Turbine Fuel.

- If Central Government, after scrutiny of the application is satisfied that the applicant fulfills the conditions laid down by the Government for marketing of transportation fuels, authorisation to market aviation turbine fuel shall be issued as per the format specified in Schedule-II.