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Union of India - Section

Section 6A in Motor Spirit and High Speed Diesel (Regulation of Supply, Distribution and Prevention of Malpractices) Order, 2005

6A. [ [Substituted by Notification No. G.S.R. 728(E), dated 29.6.2017 (w.e.f. 21.12.2005).]

(1)The Central Government may permit the direct sale of bio-diesel (B-100) for blending with high speed diesel to all consumers, in accordance with the specified blending limits and the standards specified by the Bureau of Indian Standards.
(2)The owner of every outlet selling bio-diesel (B-100) shall prominently display at the place of business the permissible limits specified by the manufacturers of vehicles and the standards specified by the Bureau of Indian Standards for blending of bio-diesel (B-100) for use of consumers in their vehicles.Explanation. - For the purposes of this clause, "oil company" means the Indian Oil Corporation Limited, the Hindustan Petroleum Corporation Limited, the Bharat Petroleum Corporation Limited, any private bio-diesel manufacturers, the authorized dealer of such oil companies and joint ventures of public sector oil marketing companies authorised by the Central Government.]
6A. [ Limited purpose of direct sale of bio-diesel blending with high speed diesel. [Inserted by Notification No. G.S.R. 621 (E), dated 10.8.2015 (w.e.f. 21.12.2005).]- (1) The Central Government may permit the sale of bio-diesel (B-100) for blending with high speed diesel to bulk consumers, in accordance with the standards specified by Bureau of Indian Standards, namely :-(i) the Railways;(ii) the State Transport Undertakings; and(iii) other bulk consumers having minimum requirement of bio-diesel for their own consumption by a tank truck load supply which shall not be less than twelve thousand litres.(2) For the purposes of clause (1), "oil company" means the Indian Oil Corporation Limited, the Hindustan Petroleum Corporation Limited, the Bharat Petroleum Corporation Limited, any private bio-diesel manufacturers, the authorised dealers of such oil companies and Joint Ventures of Public Sector Oil Marketing Companies authorised by the Central Government.]