Section 5(2) in Jammu and Kashmir Kerosene Oil (Licensing) Order, 2016
(2)One person shall hold only one Superior Kerosene Oil Dealership with the condition that no one from his/her blood relationship has any retail or Wholesale Kerosene Oil Dealership License. The person holding license of retail/wholesale dealership shall not be involved in any other petroleum product business. No relative of Food, Civil Supplies and Consumer Affairs employees shall issued Kerosene Oil Dealership License.
