Section 2 in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993
2. Definitions.
- In this Order, unless the context otherwise requires,-(a)"Chief Controller of Explosives" shall have the same meaning as assigned to it in the [Indian Explosives Act, 1884] [Now Explosives Act, 1984.](4 of 1884);(b)"consumer" means a person, firm, company, institution, association of persons, co-operative society or organisation who is authorised by the Central or State Government to use kerosene for cooking and illumination;(c)"dealer" means a person, firm, association of persons, company, institution, organisation or a co-operative society approved by Government Oil Company or Central or State Government or a parallel marketeer and engaged in the business or buying and selling kerosene;(d)"declared price" in relation to kerosene sold under the public distribution system means the maximum selling price declared by the Central Government, from time to time with reference to an area and shall include such other charges, rates, duties and taxes, prescribed-(i)by the State Government of District Collector in the case of an area in a State, or(ii)by the Administrator of the Union Territory, in the case of an area in a Union Territory.(e)"kerosene" means a middle distillate mixture of hydrocarbons meeting BIS specification No.: IS-1459 of 1974 with important characteristics of flash point at a minimum of 35°C and smoke point at a minimum of 18 mm.(f)"Government Oil Company" means,-(i)the Indian Oil Corporation Limited,(ii)the Bharat Petroleum Corporation Limited,(iii)the Hindustan Petroleum Oil Corporation Limited,(iv)the IBP Co. Limited,(v)the Oil and Natural Gas Commission,(vi)the Gas Authority of India Limited.(vii)the Oil India Limited, or(viii)any other Government Company or a statutory body declared by notification to be a Government Oil Company by the Central Government for the purpose of this Order.(g)"Indian Standard" shall have the same meaning as assigned to it in clause (g) of Section 2 of the Bureau of Indian Standards Act, 1986 (63 of 1986);(h)"parallel marketeer" means any person, firm, company institution, association of persons, co-operative society or organisation carrying on the business of importing, refining, producing, packing, marketing, distribution and selling kerosene under the parallel marketing system;(i)"parallel marketing system" means the system other than the public distribution system, under which a person imports, transports, packs, distributes sells kerosene under under his own arrangement;(j)"public distribution system" means the system of distribution, marketing or selling of kerosene at declared price through a distribution system or approved by the Central or State Government;(k)"storage point" means a premises approved or licensed by the Chief Controller of Explosives;(l)"transporter" means a person authorised by a Government Oil Company, parallel marketeer or a distributor for transportation of kerosene.
