Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KEROSENE (RESTRICTION ON USE) ORDER, 1965 CONTENTS 1. Short title and commencement 2. Definition 3. Restriction on use of kerosene 4. Exception KEROSENE (RESTRICTION ON USE) ORDER, 1965 G.S.R. 1386, dated the 15th September, 19652 .-In exercise of the powers conferred by sub-rule (2) of R.125 of the Defence of India Rules, 1962; the Central Government hereby makes the following order, namely : 1. Short title and commencement :- (1) This Order may be called the Kerosene (Restriction on Use) Order, 1965. (2) It shall come into force at once. 2. Definition :- In this Order, "kerosene" shall have the meaning assigned to it in item No. 7 of the First Schedule to Central Excise and Salt Act, 1944, and 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. 4. Exception :- (1) Notwithstanding anything contained in this Order, a State Government or an authority nominated by it may by special order permit any person to use kerosene for such 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.