Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Delhi Solvent, Raffinate And Slop (Acquisition, Sale, Storage, And Prevention Of Use In Automobiles) (Amendment) Order, 2009 [09 April 2010] CONTENTS 1. Section 1 2. Section 2 Delhi Solvent, Raffinate And Slop (Acquisition, Sale, Storage, And Prevention Of Use In Automobiles) (Amendment) Order, 2009 [09 April 2010] In exercise of the powers conferred by sub-clause (2) of Section 3 of the Essential Commodities Act, 1955 (l0 of 1955) read with the Order issued by the Government of India, Ministry of Petroleum and Natural Gas vide Notification under No. G.S.R. 519(E), dated 5th June, 2000 and No. G.S.R. 835(E), dated the 19th November, 2009, the Lt Governor of National Capital Territory of Delhi hereby makes the following order further to amend the Delhi Solvent, Raffinate and Slop (Acquisition, Sale, Storage, and Prevention of use in Automobiles) Order, 2002, namely:- 1. Section 1 :- (1) This order may be called the Delhi Solvent, Raffinate and Slop (Acquisition, Sale, Storage, and Prevention of use in Automobiles) (Amendment) Order, 2009. (2) It shall come into force on the date of its publication in the Delhi Gazette. 2. Section 2 :- In the Delhi Solvent, Raffinate and Slop (Acquisition, Sale, Storage, and Prevention of use in Automobiles) Order, 2002, in the Schedule, serial number 14 and the entry thereto, shall omitted. By Order and in the Name of the Lt Governor of the National Capital Territory of Delhi, R.T.L.Dsouza, Jt Secy.