Section 13 in The U.P. High Speed Diesel Oil and Light Diesel Oil (Maintenance of Supplies and Distribution) Order, 1981
13. Savings, as respect inter-State transport of goods through State of Uttar Pradesh.
(1)A person operating a vehicle in connection with inter-State transport of goods through the State of Uttar Pradesh may obtain High Speed Diesel Oil not exceeding twenty-five litres from a dealer on the production of documents authorising the plying of such vehicle, in or through Uttar Pradesh for the aforesaid purpose.(2)Every dealer supplying High Speed Diesel Oil under sub-clause (1) shall maintain a separate account showing-(a)the name and address of the person to whom High Speed Diesel Oil has been issued under this clause;(b)the nature and particulars of the documents, referred to in clause (1) in the possession of such person;(c)the registration number of vehicle for which High Speed Diesel Oil has been supplied under this clause;(d)the quantity of High Speed Diesel Oil supplied.(3)Every dealer shall obtain the signature of the person to whom High Speed Diesel Oil has been supplied under sub-clause (1) and shall also make an entry in the log book, if any, maintained by such person.(4)No person obtaining High Speed Diesel Oil under this clause shall be supplied High Speed Diesel Oil in excess of twenty-five litres by any dealer otherwise than in accordance with a permit issued to him under clause 12.
