Section 2 in The Aviation Turbine Fuel (Regulation of Marketing) Order, 2001
2. Definitions.
- In this Order, unless the context otherwise requires,-(i)"adulteration" means introduction of any foreign substance into aviation turbine fuel illegally or unauthorisedly with the result that the product does not conform to the requirements of the Bureau of Indian Standards specifications;(ii)"aviation turbine fuel" means petroleum distillate which conforms to the requirements of Bureau of Indian Standards specifications.(iii)"consumer" means a person who purchases products directly from an Oil Company and stores and utilises the products for his own consumption and shall include his representatives, employees or agents;(iv)"market" means the conditions or opportunities for the act of buying and selling;(v)"oil company" means the Indian Oil Corporation Limited, the Hindustan Petroleum Corporation Limited, the Bharat Petroleum Corporation Limited, IBP Co. Limited or any person, firm or company authorised by the Central Government who is engaged in the sale of aviation turbine fuel directly to consumers in accordance with the stipulations laid down by the Central Government from time to time;(vi)"transporter" means a person authorised by an all Company or a consumer to transport aviation turbine fuel and shall include his representatives, employees or agents.(vii)"transportation fuels means and includes Aviation Turbine Fuel (ATF), High Speed Diesel (HSD) Motor Spirit(MS) and such other fuels that may be declared to be as such by the Government from time to time.
