Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KEROSENE (RESTRICTION ON USE AND FIXATION OF PRICE)ORDER, 1966 CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Restriction on use of kerosene 3A. Power of entry, search and seizure 4. Exception 5. Fixing of price of Kerosene to be used for Industrial purposes KEROSENE (RESTRICTION ON USE AND FIXATION OF PRICE)ORDER, 1966 G.S.R. 418, dated 18th March, 1966. 1 -In exercise of the powers conferred by Sec. 3 of the Essential Commodities Act, 1955 (10 of 1955), the Central Government hereby makes the following Order, namely :- 1. Short title, extent and commencement :- (1) This Order may be called the Kerosene 1[(Restriction on use and Fixation of Price)] Order, 1966. (2) It extends to the whole of India 2 [* * *]. (3) It shall come into force on the 18th March, .,. 1. Subs. by G.S.R. 10(E), dated 2nd January, 1987 (w.e.f. 2nd January, 1987). 2. The words "except the State of Jammu and Kashmir" omitted by G.S.R. 958, dated the 25th July, 1975, published in the Gazette of India, Pt. II, Sec. 3(i) dated the 25th July, 1975, p. 2067. 2. Definitions :- In this order, unless the context otherwise requires:- (i) 'Fishermen' means persons engaged in sea fishing using traditional fishing craft fitted with outboard motors run on Kerosene: (ii) 'Kerosene' shall have the meaning assigned to it in sub-heading No. 2710. 19 of Chapter 27 of the Schedule to Central Excise Tariff Act, 1985 , but shall not include aviation turbine fuel;] 3. Restriction on use of kerosene :- No person shall use or consume kerosene for any purpose other than cooking or illumination or both. 3A. Power of entry, search and seizure :- (1) Any police officer not below the rank of a sub-inspector or any other officer of Government of or above an equivalent rank authorized in this behalf by the Central Government or a State Government may, with a view to securing compliance with this Order or to satisfying himself that this Order or any order made thereunder has been complied with- (a) enter any place or premises or vessel, vehicle or any other conveyance used or capable of being used for the transport of kerosene; (b) search any place or premises, or vessel, vehicle, animal, or any other conveyance which the officer has reason to believe, has been, or is being, or is about to be used for the contravention of this Order, or any order made thereunder; (c) seize stocks of kerosene in respect of which he has reason to believe that contravention of the provisions of this Order or of any order made thereunder has been, or is being, or is about to be made. (2) The provisions of S.100 Code Of Criminal Procedure, 1973 relating to search and seizure shall, so far as may be apply to searches and seizures under this Order. 4. Exception :- (1) Notwithstanding anything contained in this Order, a State Government or any authority nominated by it may, by special order, permit any person to use kerosene 1 [for any industrial purpose] as it may consider to be essential. (2) Nothing in this Order shall apply to the use of kerosene for any purpose by the Armed Forces of the Union. 1. Subs. for the words "for such purpose" by G.S.R. 10(E), dated 2nd January, 1987 (w.e.f. 2nd January, 1987). 5. Fixing of price of Kerosene to be used for Industrial purposes :- Notwithstanding anything contained in the Kerosene (Fixation of Ceiling Prices) Order, 1970- (a) the ex-storage price of kerosene for any industrial purpose, referred to in Cl. 4, other than the purpose specified in sub-clause (b), 1[Sub-Clause (bb)], shall be 2[Rupees 3798.83] per kilo litre; (b) the ex-storage price of kerosene drawn by fishermen for the industrial purpose of fishing, referred to in Cl. 4, shall be the price specified in the Schedule to the said Order, as- amended from time to time; 3[(bb) the ex-storage price exclusive of excise duty for .kerosene used in the manufacture of Linear Alkyl Benzene (LAB) or Heavy Alkylate shall be rupees 3468.39] per Kilo litre;] (c) kerosene for the purposes referred to in sub-clause (a) or sub- clause (b) shall be drawn by the person permitted to use it, directly from the oil companies or the wholesale kerosene dealers to whom retail kerosene licences for the above purposes have been issued or the retail kerosene dealers specifically appointed for selling kerosene for such essential industrial use, as the case may be, to be indicated in the permit to be issued by the State Government] 3 [(d) kerosene for the purposes of sub-clause (bb) shall, be drawn directly from the oil companies and only on authorisation of the Central Government.] 1. Ins. by S.O. 396(E), dated 1st June, 1989 (w.e.f. 1st June, 1989). 2. Sub. by S.O. 795(E), dated 15th October, 1990 (w.e.f. 15th October, 1990). 3. Subs. by G.S.R. 816(E), dated 27th July. 1988 (w.e.f. 27th July, 1988).