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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(d) in The Light Diesel Oil (Fixation of Ceiling Prices) Order, 1973

(d)
(i)the railway freight actually payable on the date of commencement of this Order for transporting the quantity of Light Diesel Oil from the nearest port of installation or the refinery, as the case may be, to the place of sale and the increase, or decrease if any, in such freight after that date;
(ii)the road transportation charges actually payable on the date of commencement of this order for the transportation of supplies of Light Diesel Oil by the dealer from the nearest storage or selling point of any oil company to the place of sale, as the State Government or with the previous approval of the State Government the District Collector or the Deputy Commissioner of an area in the State may, having regard to the transportation charges payable for the transportation of goods by he shortest route, allow and the increase or decrease therein, if any, after that date;