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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2) in The Petroleum Rules, 2002

(2)Nothing in this rule shall apply to the refuelling of an aircraft by vessels or vehicles licensed under these rules in accordance with the provisions of the Indian Aircraft Rules, 1937, or to the refuelling of an aircraft by the Defence Forces of the Union.Explanation .-For the purposes of this rule, the Chief Controller shall determine the adequacy or otherwise of the electric lighting and fire-fighting facilities.