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[Cites 0, Cited by 0] [Section 153] [Entire Act]

Union of India - Subsection

Section 153(2) in The Petroleum Rules, 2002

(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.