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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(3) in The Petroleum Rules, 2002

(3)No person shall under any circumstances allow filling or replenishment of the fuel tank of any motor vehicle or internal combustion engine directly from a tank vehicle:Provided that nothing in this sub-rule shall restrict filling or replenishment of the fuel tank of an aircraft in accordance with the rule framed under Aircraft Act, 1934 (22 of 1934).