Section 2 in The Naptha (Acquisition, Sale, Storage and Prevention of Use in Automobile) Order, 2000
2. Definitions.
- In this order, unless the context otherwise requires:-(a)"Automobile" means any vehicle registered with Road Transport Authority by any person where fuel certified for use in such automobile is Motor Spirit, High Speed Diesel, liquefied Petroleum Gas or Compressed Natural Gas.(b)"Government Oil Company" means an oil refining company or oil marketing company which is also a Government company as defined in Section 617 of Companies Act, 1956;(c)"High Speed Diesel" means any hydrocarbon oil (excluding mineral colza oil and turpentine substitute) which meets the requirements of Bureau of Indian Standards specification No.IS-1460 and is suitable for use as fuel in Compression Ignition Engines;(d)"Motor Spirit" means any hydrocarbon oil (excluding crude mineral oil) which meets the requirements of Bureau of Indian Standards specification No.IS-2796 and is suitable for use as fuel in Spark Ignition Engines;(e)"Naphtha" is a light hydrocarbon liquid with 90% volume distillation, by ASTM D-86 distillation method, of 190 degrees Centigrade or less.(f)"Oil Company" means any person, firm or company authorised by the Central Government who is engaged in the sale of Motor Spirit or High Speed Diesel to consumers or dealers.
