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[Cites 0, Cited by 0] [Section 194(2)] [Section 194] [Entire Act]

Union of India - Subsection

Section 194(2)(a) in The Petroleum Rules, 2002

(a)When the consignment is imported in cases or casks or drums, the Commissioner of Customs shall cause the petroleum in question to be landed and stacked in lots of not more than 1,500 cases or casks or drums each, or to be discharged into boats each containing not more than 1,500 cases, casks or drums, and the sampling officer shall select and deliver to the testing officer one sample from each lot.