Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(2) in Orissa Public Distribution System (Control) Order, 2008

(2)Dealers holding license to deal in Kerosene shall keep sufficient number of barrels. These barrels should be adequate to store at least 75% of the normal monthly quota. Each barrel should be painted in blue colour and bear the name and license number of the Dealer, the serial number of barrel in consecutive order starting from 1 onwards. Each barrel should have capacity of at least 215 litres and be filled up uniformly to the level of 200 litres in each barrel, except for one barrel in which quantity could be less than 200 litres. The barrels should be stored in a 'pucca' building with RCC/Asbestos roofing with adequate fire safety equipments;