Section 3(iv) in The Naptha (Acquisition, Sale, Storage and Prevention of Use in Automobile) Order, 2000
(iv)Every person whosoever is engaged in sale or trading of Naphtha either imported or indigenous, for any purpose, whatsoever, shall file end-use certificates from consumers to whom he sells and also furnish customer-wise sales to the District Magistrate or the State Civil Supplies Authorities by whatever name called, on a Quarterly basis.
