Section 6(2) in The Indian Power Alcohol Act, 1948
(2)The proportion of petrol and power alcohol in such mixture shall in any area and for any purpose be such as may from time to time be specified by the Central Government but such proportion of power alcohol in the case of mixture with petrol meant for use as motive power for any motor vehicle shall not be more than twenty- five per cent. or less than five per cent. by volume.
