153. Procedure on expiration, suspension or cancellation of license
.-(1) A person licensed to store petroleum shall, on the expiration, suspension or cancellation of his license, forthwith give notice to the District Authority of the class and quantity of petroleum in his possession and shall comply with any directions which the District Authority may, on the recommendation of the Chief Controller, gives in regard to its disposal.(2)The District Authority may grant for a term not exceeding three months from the date of expiration, suspension or cancellation, as the case may be, a temporary license for the storage of petroleum actually held at the time of the issue of the temporary license:Provided that where the expired, suspended or cancelled license was granted by an authority, other than the District Authority, no temporary license shall be granted without the previous consent of such other authority.(3)The fee chargeable on a license granted under sub-rule (2) shall bear the same proportion to the fee charged on the expired or cancelled or suspended license as the period covered by the temporary license bears to a full year.
