Section 18 in The Poisons (Madhya Pradesh) Rules, 1960
18. Sale and possession for sale of tetraethyl lead.
- Nothing in these rules shall apply to the sale and possession for sale of tetraethyl lead (or ethylfluid) when it is mixed with petroleum, provided that the following conditions are complied :-(i)every can and pump shall be labelled to indicate the presence of the said poison in the petroleum, to warn the user, to avoid spillage and to prohibit its use for other purposes than motor fuel;(ii)the mixture shall be dyed so as to provide an additional check against its use otherwise than as motor-fuel; and(iii)the amount of the said poison in the mixture shall not exceed 1 part in 1,300 parts by volume and 1 part in 650 parts by weight.
