(1)(a)Notwithstanding anything contained in sub-section (4) of Section 1, no person shall sell petrol without admixture with power alcohol for the requirements of [the Indian] [Substituted by A.L.O.] naval, military or air forces except under a licence granted to him by such officer, not below the rank of Collector, as may be authorised by the [State] [Substituted by A.L.O. for the words 'His Majesty' .] Government to grant such a licence.(b)Notwithstanding anything contained in Section 3, the [State] [Substituted by A.L.O. for the words 'His Majesty' .] Government may authorise any officer, not below the rank of Collector, to grant a licence to any person to sell petrol without admixture with power alcohol for use in any aircraft other than aircraft used by [the Indian] [Substituted by A.L.O. for the words 'His Majesty' .] naval, military or air forces, or for such purposes other than that of affording motive power for any motor vehicle as may be notified by the [State] [Substituted by A.L.O. for the words 'His Majesty' .] Government.(2)A licence granted under sub-section (1) shall be in such form and subject to such terms and conditions as may be prescribed.
