(2)[Petroleum Class A] [ Substituted by Act 24 of 1970, Section 9, for " dangerous petroleum" (w.e.f. 1.8.1976).] transported or stored without a license [under clause (b) of sub-section (1)] [ Inserted by Act 25 of 1940, Section 2.] shall be kept as provided in sub-section (2) of section 8, and if it exceeds [thirty litres] [[ Substituted by Act 24 of 1970, Section 9, for " six gallons" (w.e.f.1.8.1976).]] in quantity, shall be stored in an isolated place which does not communicate with any room where any person resides or works or in any room where persons assemble.
