Section 3 in The Light Diesel Oil (Fixation of Ceiling Prices) Order, 1973
3. Fixation of maximum selling price of Light Diesel Oil.
- On and from the date of commencement of this Order, no dealer shall sell Light Diesel Oil to any person at a price, which is in excess of the declared price which shall include the following namely,-(a)the schedule price;(b)the increase or decrease, if any, the Central duties after the date of commencement of this Order [* * *] [Omitted by Notification, dated 30.6.1973.];(c)[ (i) the rate of dealer's commission at rupees eight per kilo litre; [Substituted by Notification No. G.S.R. 416 (E), dated 13.12.1976.](ii)reimbursement, if allowed by the State Government, or with the previous approval of the State Government, by the District Collector or the Deputy Commissioner of the area, as the case may be, by notification in the official Gazette, of any extraordinary expenditure which the dealers may have to incur under local conditions].(d)(i)the railway freight actually payable on the date of commencement of this Order for transporting the quantity of Light Diesel Oil from the nearest port of installation or the refinery, as the case may be, to the place of sale and the increase, or decrease if any, in such freight after that date;(ii)the road transportation charges actually payable on the date of commencement of this order for the transportation of supplies of Light Diesel Oil by the dealer from the nearest storage or selling point of any oil company to the place of sale, as the State Government or with the previous approval of the State Government the District Collector or the Deputy Commissioner of an area in the State may, having regard to the transportation charges payable for the transportation of goods by he shortest route, allow and the increase or decrease therein, if any, after that date;(e)the sales tax and any other local tax payable on the date of commencement of this Order, on the quantity of Light Diesel Oil, and the increase or decrease, if any, therein after that date;(f)the surcharge, if any over the prices mentioned in the Schedule appended to this Order which may be imposed by the Central Government from time to time.
