- Petrol containing ethyl fluid admixture to Tetra ethyl lead is exempted from the provisions of the Act and the rules:Provided that:-(i)the cane and pumps containing the fuel are labelled to indicate the presence of Tetra ethyl lead in the fuel and to warn the user to avoid spillage and not to use the fuel for purposes other than as motor fuel;(ii)the fuel is dyed as an additional check against its use otherwise than as motor fuel; and(iii)the amount of lead Tetra ethyl in the fuel does not exceed 1 part in 1,300 parts by volume or 1 in 650 by weight;(iv)petrol, poisonous drugs, covered under the various Acts passed by Central or the State Government and whose manufacture and sale is regulated under the provisions of those Acts for medicinal or vaterinary or agriculture uses only.Form 'A'(See Rule 3)Licence for sale or possession for sale of poisonDate of issue..............
