Section 2 in The Motor Spirit and High Speed Diesel (Prevention of Malpractices in Supply and Distribution) Order, 1990
2. Definitions.
- In this Order, unless the context otherwise requires,-(a)"adulteration" means the introduction of any foreign substance into motor spirit/high speed diesel illegally unauthorisedly with the result that the product does not conform to the requirements indicated in Schedule I;(b)"consumer" means a person who purchases products directly from an Oil Company and stores and utilizes the products for his own consumption and shall include his representatives, employees or agents;(c)"dealer" means a person appointed by an Oil Company to purchase, receive, store and sell motor spirit and high speed diesel oil whether or not in conjunction with any other business, and shall include his representatives, employees or agents;(d)"high speed diesel" means any hydrocarbon oil (excluding mineral colza oil and turpentine substitute) which has its flash point at or above 25 degree Celsius and is suitable for use as fuel in compression ignition engines;(e)"malpractices" shall include the following acts of omission and commission in respect of motor spirit and high speed diesel:(i)adulteration,(ii)pilferage,(iii)stock variation,(iv)unauthorised exchange,(v)unauthorised purchase,(vi)unauthorised sale.(f)"motor spirit" means any hydrocarbon oil (excluding grade mineral oil) which has its flash point below 25 degree Celsius, and which, either by itself or in admixture with any other substance, is suitable for use as fuel in spark ignition engines;(g)"Oil Company" means any of the following Oil Companies and such other Oil Companies as may be specified by the Central Government, from time to time-(i)Indian Oil Corporation Limited (including Assam Oil Division);(ii)Bharat Petroleum Corporation Limited;(iii)Hindustan Petroleum Corporation Limited;(iv)IBP Company Limited;(h)"pilferage" means stealing or attempt to steal of product from a container used for transportation of the product or from a receptacle used for the storage of the product and shall include any unauthorised attempt or act of tampering with such container receptacle;(i)"product" means motor spirit and high speed diesel oil;(j)[ "stock variation" means the variation between the actual sales as per dips and sales as per meter (Totaliser) readings beyond the norms for permissible variation in stocks as given in Schedule II] [Substituted by G.S.R. 546 (E), dated 5th August, 1993.];(k)"transporter" means a person authorised by an Oil Company, a dealer, or a consumer, to transport motor spirit or high speed diesel oil and shall include his representatives, employees or agents;(l)"unauthorised exchange" means transfer or receipt of the product from a dealer or consumer to another dealer or consumer or to any other person in contravention of the directives issued by the State Government or Oil Companies;(m)"unauthorised purchase" means purchase of the products from sources other than those authorised by the Oil Companies or sources not authorised by the State Government;(n)"unauthorised sale" means sale of products by a dealer or consumer to another dealer or consumer or to any other person in contravention of the directives issued for the purpose by the State Government of Oil Companies.
