Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Motor Spirit and High Speed Diesel (Regulation of Supply and Distribution and Prevention of Malpractices) Order, 1998 CONTENTS 1. Short title and commencement 2. Definitions 3. Product Supply and Transportation 3A. Restriction on Marketing of Motor Spirit and High Speed Diesel. 3B. Application for issue of authorization by the Central Government to market Motor Spirit and High Speed Diesel. 3C. Application fee. 3D. Authorisation to market Motor Spirit and High Speed Diesel. 3E. Cancellation authorization. 3F. Doping of Ethanol with Petrol and/or Diesel. 4. Power of Search and Seizure 5. Sampling of product 6. Power of Central Government to issue directions 7. Provision of the order to prevail over previous orders of State Governments, etc 8. Repeal and Saving SCHEDULE 1 :- SCHEDULE I SCHEDULE 2 :- SCHEDULE II SCHEDULE 3 :- SCHEDULE III SCHEDULE 4 :- APPLICATION FORM Motor Spirit and High Speed Diesel (Regulation of Supply and Distribution and Prevention of Malpractices) Order, 1998 Ministry of Petroleum and Natural Gas, Order No. G.S.R. 772(K), dated December 28, 1998, published In the Gazette of India, Extra., Part II, Section 3(i), dated 28th December, 1998, pp. 15-28, No. 511 [F. No. P- 11013/l/97-Dist.] In exercise of the powers conferred by Section 3 of the Essential Commodities Act, 1955 (Central Act 10 of 1955), the Central Government hereby makes the following order, namely :- 1. Short title and commencement :- (1) This Order may be called the Motor Spirit and High Speed Diesel (Regulation of Supply and Distribution and Prevention of Malpractices) Order, 1998. (2) It shall come into force on the date of its publication in the Official Gazette. 2. Definitions :- In this Order, unless the context otherwise requires,- 1(a) "adulteration means introduction of any foreign substance into Motor Spirit/High Speed Diesel illegally or unauthorisedly with the result that the product does not conform to the requirements indicated in Schedule I or any other requirement specified by the Central Government from time to time." (b) "consumer" means a person who purchases products directly from an Oil Company and stores and utilises the products for his own consumption and shall include his representatives, employees or agents; (c) "dealer" means a person appointed by an Oil Company to purchase, receive, store and sell motor spirit and high speed diesel oil whether or not in conjunction with any other business, and shall include his representatives, employees or agents; 1(d)high sped diesel' means any hydrocarbon oil (excluding mineral colza oil and turpentine substitute) which meets the requirements of Bureau of Indian Standards Specification No. IS-1460 or any other requirement specified by the Central Government from time to time and is suitable for use as fuel in Compression Ignition Engines. (e) "malpractices" shall include the following acts of omission and commission in respect of motor spirit and high speed diesel: I. adulteration, II. pilferage, III. stock variation, IV. unauthorised exchange, V. unauthorised purchase, VI. unauthorised sale, VII. unauthorised possession, VIII. Over-charging, IX. Sale of off-specification product; 1(f)"motor spirit means any hydrocarbon oil (excluding crude mineral oil) which meets the requirements of Bureau of Indian Standards Specification No. 1S-2796 or any other requirement specified by the Central Government from time to time and is suitable for use as fuel in Spark Ignition Engines."; 4["(g) 'Oil company' means the Indian Oil Corporation Limited, the Hindustan Petroleum Corporation Limited, the Bharat Petroleum Corporation Limited, IBP Co. Limited or any person, firm or company authorized by the Central Government who is engaged in marketing and sale of Motor Spirit or High Speed Diesel directly to consumers or dealers in accordance with the stipulations laid down by the Central Government from time to time;"] (h) "Petroleum" shall have the same meaning as assigned to it in Petroleum Act, 1934; (i) "pilferage" means stealing or attempt to steal of product from a container used for transportation of the product or from a receptacle used for storage of the product and shall include any unauthorised attempt or act of tampering with such container receptacle; (j) "product" means motor spirit and high speed diesel; (k) "stock variation" means variation beyond the norms for permissible variation in stocks as given in Schedule II; (l) "transporter" means a person authorised by an Oil Company, a dealer, or a consumer, to transport motor spirit or high speed diesel oil and shall include his representatives, employees or agents; (m) "unauthorised exchange" means transfer or receipt of the product from a dealer or consumer to another dealer o r consumer or to any other persons in contravention of the directives issued by the State Government or Oil Companies; (n) "unauthorised purchase" means purchase of the products from sources other than those authorised by the Oil Companies; (o) "unauthorised sale" means sale of products by a dealer or consumer to another dealer or consumer or to any other person in contravention of the directive issued for the purpose by the State Government or Oil Companies or in contravention of any provision of this order; (p) "unauthorised possession" means keeping of Motor Spirit or High Speed Diesel, in contravention of the provisions of this order, or keeping any petroleum product or its mixture, which can be used for adulteration, under the control of the dealer or any other person without valid sales documents issued by the concerned Oil Company; (q) "Over charging" means, sale of Motor Spirit or High Speed Diesel by a dealer at a price higher than that authorised by an "Oil Company" from which the Dealer has purchased the product; 5 (r)"sale of off specification product means sale of Motor Spirit or High Speed Diesel by Dealer of quality not conforming to Bureau of Indian Standard Specifications No. IS-2796 and IS-1460 for Motor Spirit and High Speed Diesel respectively or not in conformity with requirement of Schedule I or any other requirement specified by the Central Government from time to time. 1. In Order 2, sub-order (a),(d) and (f) shall be substituted by Motor Spirit and High Speed Diesel (Regulation of Supply and Distribution and Prevention of Malpractices) Second Amendment Order, 2002., Noti. No. G.S.R. 618(E), dated September 3. 2002, published in the Gazette of India, Extra., Part II, Section 3(i), dated 4th September, 2002, pp. 4-8, No. 413. 4. In Order 2, Item (g) shall be substituted by Motor Spirit and High Speed Diesel (Regulation of Supply and Distribution and Prevention of Malpractices) Amendment Order, 2002., Published in the Gazette of India, (Extra.), Part II Section 3(i), dated 16th May, 2002.pp.4-7,No.128. 5. In Order 2, sub-order (r) shall be substituted by Motor Spirit and High Speed Diesel (Regulation of Supply and Distribution and Prevention of Malpractices) Second Amendment Order, 2002., Noti. No. G.S.R. 618(E), dated September 3. 2002, published in the Gazette of India, Extra., Part II, Section 3(i), dated 4th September, 2002, pp. 4-8, No. 413. 3. Product Supply and Transportation :- (i) The product from the supply point shall be transported by the transporter in a container or tank truck certified fit by the concerned authorities (Explosives and Transport authorities and oil company), to carry the product with accurate calibration as certified by the Weights and Measures authority and supported by delivery documents and deliver the same to the storage or dispensing point in the same condition as delivered to him by the originating supply point both in respect of quality and quantity. (ii) The transporter shall ensure that the product is transported only in containers or tank trucks which are properly sealed. (iii) The dealer/consumer shall inspect such containers or tank trucks in which he receives the product to ensure,- (a) that the container or tank truck, including the seals are not in any manner tampered with; 1 "(b) that the quantity and quality of the products are as per delivery documents issued by the Oil Company and the quality of the product conforms to the requirements indicated in Schedule I or to any other requirement specified by the Central Government from time to time. For this purpose, the Dealer/ Consumer shall maintain a record of densities as indicated in Schedule 1 and keep samples of product or take such other measures as prescribed by Oil Company."; (iv) No person other than the Dealer or Oil Company or their agent shall be engaged in the business of selling product from underground storage tank. (v) No person shall sell or agree to sell any petroleum product or its mixture other than Motor Spirit or High Speed Diesel, as specified in ["or the specification laid down by the Central Government, as the case may be" ], in any form, under any name, brand or nomenclature, which can be and is meant to be used as fuel in Spark Ignition Engines or Compression Ignition Engines. (vi) No dealer, transporter, consumer or any other person shall indulge in any manner in any of the malpractices listed in Clause 2(e) above. (vii) The delivery or sale of motor spirit and high speed diesel oil shall be made by dealers of Oil Companies only from authorised retail pump outlets. 1. In Order 3, sub-order(iii), item (b), shall be substituted by Motor Spirit and High Speed Diesel (Regulation of Supply and Distribution and Prevention of Malpractices) Second Amendment Order, 2002., Noti. No. G.S.R. 618(E), dated September 3. 2002, published in the Gazette of India, Extra., Part II, Section 3(i), dated 4th September, 2002, pp. 4-8, No. 413. 3A. Restriction on Marketing of Motor Spirit and High Speed Diesel. :- 1 No person, other than those authorized by the Central Government, shall market and sell Motor Spirit or High Speed Diesel to consumers or dealers. 1. Order 3A,3B,3C,3D and 3E shall be inserted by Motor Spirit and High Speed Diesel (Regulation of Supply and Distribution and Prevention of Malpractices) Amendment Order, 2002., Published in the Gazette of India, (Extra.), Part II Section 3(i), dated 16th May, 2002.pp.4-7,No.128. 3B. Application for issue of authorization by the Central Government to market Motor Spirit and High Speed Diesel. :- 1 Whosoever desires to secure authorization to market and sell Motor Spirit and High Speed Diesel shall submit application to the Central Government as per the form given in Schedule IV. 1. Order 3A,3B,3C,3D and 3E shall be inserted by Motor Spirit and High Speed Diesel (Regulation of Supply and Distribution and Prevention of Malpractices) Amendment Order, 2002., Published in the Gazette of India, (Extra.), Part II Section 3(i), dated 16th May, 2002.pp.4-7,No.128. 3C. Application fee. :- 1 An amount of Rupees Ten lakh shall be paid as application fee along with the application either by way of banker's cheque or demand draft in favour of Pay and Accounts Officer, Ministry of Petroleum and Natural Gas payable at New Delhi. 1. Order 3A,3B,3C,3D and 3E shall be inserted by Motor Spirit and High Speed Diesel (Regulation of Supply and Distribution and Prevention of Malpractices) Amendment Order, 2002., Published in the Gazette of India, (Extra.), Part II Section 3(i), dated 16th May, 2002.pp.4-7,No.128. 3D. Authorisation to market Motor Spirit and High Speed Diesel. :- 1 After scrutiny of the application, the Central Government shall, if it is satisfied with the details furnished by the applicant, require the applicant to furnish bank guarantee for an amount specified by the Government. If the Central Government is satisfied that the applicant fulfils the conditions laid down by the Government authorization to market Motor Spirit and High Speed Diesel shall be issued indicating the terms and conditions of authorization. 1. Order 3A,3B,3C,3D and 3E shall be inserted by Motor Spirit and High Speed Diesel (Regulation of Supply and Distribution and Prevention of Malpractices) Amendment Order, 2002., Published in the Gazette of India, (Extra.), Part II Section 3(i), dated 16th May, 2002.pp.4-7,No.128. 3E. Cancellation authorization. :- 1 Notwithstanding anything contained in this Order, the Central Government may, if it is satisfied that any of the conditions relating to the authorization have been violated, cancel the authorization issued under clause (3-D): Provided that before cancelling the authorization under this clause, a notice will be issued to the applicant and an inquiry will be got conducted in the manner as may be decided by the Central Government."; 1. Order 3A,3B,3C,3D and 3E shall be inserted by Motor Spirit and High Speed Diesel (Regulation of Supply and Distribution and Prevention of Malpractices) Amendment Order, 2002., Published in the Gazette of India, (Extra.), Part II Section 3(i), dated 16th May, 2002.pp.4-7,No.128. 3F. Doping of Ethanol with Petrol and/or Diesel. :- 1 The Central Government may make it mandatory to supply Petrol and/or Diesel doped with a specified quantity of Anhydrous Ethanol and notify the time frame for commencement of such supply in specified States/areas or whole of the country. 1. Order 3F, shall be inserted by Motor Spirit and High Speed Diesel (Regulation of Supply and Distribution and Prevention of Malpractices) Second Amendment Order, 2002., Noti. No. G.S.R. 618(E), dated September 3. 2002, published in the Gazette of India, Extra., Part II, Section 3(i), dated 4th September, 2002, pp. 4-8, No. 413. 4. Power of Search and Seizure :- (A) Any Gazetted Officer of the Central or State Government or any Police Officer not below the rank of Deputy Superintendent of Police (DSP) duly authorised, by general or special order by the Central Government or State Government as the case may be or any Officer of the concerned Oil Company not below the rank of Sales Officer may, with a view to securing compliance with the provisions of this Order, or for the purpose of satisfying himself that this order or any order made thereunder has been complied with- (i) enter and search any place or premises being made use of or suspected to be made use by a dealer, transporter, consumer or any other person who is an employee or agent of such dealer/transporter/consumer or any other person, with respect to which there is reason to believe that the provisions of this order have been/are being or are about to be contravened. (ii) stop and search any person or vehicle or receptacle used or intended to be used for the movement of the product. (iii) inspect any book of accounts or other documents or any stock of the product used or suspected to be used in the business of the dealer, transporter, consumer or any other person suspected to be an employee or agent of the dealer, transporter or consumer. (iv) take samples of the product and/or seize any of the stocks of the product which the officer has reason to believe has been or is being or is about to be used in contravention of this order and hereafter take or authorise the taking of all measures necessary for securing the production of stocks/items so seized before the Collector having jurisdiction under the provision of the Essential Commodities Act, 1955 (10 of 1955) and for their safe custody pending such production. (B) While exercising the power of seizure provided under Clause A(iv) the authorised officer shall record in writing the reasons for doing so. a copy of which shall be given to the dealer, transporter, consumer or any other concerned person. (C) The provisions of S.100 of Code of Criminal Procedure, 1973, relating to search and seizure shall, as far as may be, apply to searches and seizures under this Order. 5. Sampling of product :- 1 (1) The Officer authorised in Clause 4 shall draw the sample from the tank, nozzle, vehicle or receptacle as the case may be to check whether density and/or other parameters of the product conform to the requirements indicated in Schedule I or any other requirement specified by the Central Government from time to time. (2) The Officer authorised in Clause 4 shall take, sign and seal six samples of one litre each of the Motor Spirit or three of one litre each of the High Speed Diesel. Two samples of Motor Spirit (or one of High Speed Diesel) would be given to the Dealer or transporter or concerned person under acknowledgement with instruction to preserve the sample in his safe custody till the testing or investigations are completed, two samples of MS (and/or one of HSD), would be kept by the concerned Oil Company or department and the remaining two samples of MS (and/or one of HSD) would be used for laboratory analysis. (3) Samples shall be taken in clean glass or aluminium containers. Plastic containers shall not be used for drawing samples. (4) The sample label should be jointly signed by the officer who has drawn the sample, and the dealer or transporter or concerned person or his representative and the label shall contain information as regards the product, name of retail outlet, quantity of sample, date, name and signature of the officer, name and signature of the dealer or transporter or concerned person or his representative. (5) The authorised officer shall send the sample of the product taken under sub-clause (2) within 10 days to any of the laboratories mentioned in Schedule III appended to this Order or such other laboratory as notified by the Government in the Official Gazette for this purpose, for analysis with a view to checking whether the density and/or other parameters of the product conform to requirements indicated in Schedule 1.["or the specification laid down by the Central Government, as the case may be"] 1. In Order 5, sub-order (1), shall be substituted by Motor Spirit and High Speed Diesel (Regulation of Supply and Distribution and Prevention of Malpractices) Second Amendment Order, 2002., Noti. No. G.S.R. 618(E), dated September 3. 2002, published in the Gazette of India, Extra., Part II, Section 3(i), dated 4th September, 2002, pp. 4-8, No. 413. 6. Power of Central Government to issue directions :- The Central Government may, from time to time, by a general or special order issue to any dealer, transporter or consumer or any other person, such directions as it considers necessary regarding storage, sale, transportation and disposal of motor spirit or high speed diesel and upon the issue of such directions, such dealer, transporter or consumer shall be bound to comply therewith. 7. Provision of the order to prevail over previous orders of State Governments, etc :- The provisions of this Order shall have effect notwithstanding anything to the contrary contained in any order made by a State Government or by an Officer of such State Government before the commencement of this Order except as respects anything done, or omitted to be done thereunder before such commencement. 8. Repeal and Saving :- (1) The Motor Spirit and High Speed Diesel (Prevention of Malpractices in Supply and Distribution) Order, 1990 is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the Motor Spirit and High Speed Diesel (Prevention of Malpractices in Supply and Distribution) Order, 1990 shall, insofar as it is not inconsistent with the provisions of this Order, be deemed to have been done or taken under the corresponding provisions of this Order. SCHEDULE 1 SCHEDULE I \ \ \ \ \[See Clause 2(a)] \ \ \Table 1: Requirements for Motor Gasoline \ \ \ \(Clauses 4. 1.1, 4.3 and 4.4.1) _______________________________________________________________________________________________________________ Sl. \ Characteristics \ \ Requirements \ Methods of Test, No. \ \ \ \ \ \ \ \ \ \ \ \ \ \ \Ref to \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \87 Octane 87 Oct Octane P: of Annex \ \ \ \ \ \ \ \Unleaded Leaded Leaded IS of this \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ 1448 Stand- _______________________________________________________________________________________________________________ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ \ ard (1) \(2) \ (3) \ (4) \ (5) \ (6) \ (7) _______________________________________________________________________________________________________________ (i) \ Colour Visual \ Colourless \ Orange \ Red \ - \ - (ii) \ Copper Strip corrosion for 3 h at \ -Not more than No. 1- \ [P:15] \ - 50ZC \ ( Density at 15ZC, Kg/m3 \ -Not limited but to be reported-> \ [P:16] \ - (iv) \ Distillation \ \ \ \ \ (a) Initial boiling point \ -Not limited bu reported-> \ [P:18] \ - (b) Recovery up to 70ZC (E \ 10-45 \ 10-45 \ 10-45 \ \ 70), per cent by volume \ (c) Recovery up to 100ZC (E 40 70 40-70 \ \ \ 100), per cent by volume (d) Recovery up to 180ZC (E \ 90 \ 90 \ 90 \ \ \ \ 180), per cent by volume, \ \ Min \(e) Final bo point, Max \ 215ZC \ 215ZC \ 215ZC \ \ \(f) Residue, per cent by volume, Max \ 2 \ 2 \ 2 \ \ (v) \Octane Requirements: \ \ \ \ \ \(a) Rese Octane number, Min \ 87 \ 87 \ 93 \ [P:27] \- \Or \ \ \ \ \ \(b) Anti-knock index, (RON+MON)/2, Min \ 82 \ 82 \ 88 \ [P:26] and [P:27] \ \Potential gum1, g/m3, Max \ 50 \ 50 \ 50 \ \ 2 (vii) \Existent gum, g/m3, Max \ 40 \ 40 \ 40 \ [P:29] (Air jet solvent washed) \- (viii)Su total, per cent by mass, Max* \ 0.20 \ 0.20 \ 0.20 \ [P:34] \- (ix) \Lead content (as Pb)3, g/1, Max \ 0.013 \ 0.56 \ 0.80 \ [p:38]4 or [P: \Reid vapour pressure, (RVP) at 38ZC, kPa \ 35-70 \ 35-70 \ 35-70 \ [P:39]5 \- (xi) \Water tolerance of gasoline-alcohol blends, tempera phase separation, ZC, Max \ \ \ \ \ Annex B \(a) Summer6 \ 10 \ 10 \ 10 \ \ \(b) Winter7 \0 \0 \0 \ \ (xii) \Vapour lock index (VLI) (VLI= 7 E 70), Max \ \ \ \(a) Summer6 \ 750 \ 750 \ 750 \ - \ \(b) Other months \ 950 \ 950 \ 950 \ - \ 1. \To be carried out at the refinery end the limit for the test is meant for products prior to addition of multifunctional additives, if used. However the use of multifunctional additi not exempt the manufacturer from meeting this requirement prior to addition of additives. 2. \Under preparation. Till such time ASTM D 8 hour duration) shall be followed. This test shall be carried out on the gasoline before addition of multifunctional detergent/dispergent add these may interfere with the test. 3. \Lead content will be phased out as per the government directives as and when they are notified and requirements of lead content shall apply accordingly. 4. \For unleaded gasoline test method ASTM D 5058/IP 352 shall be followed. 5. \Fo gasoline-alcohol blends, the dry vapour test method given in Annex A shall be followed. 6. \From May to July in central and northern plain 7. \In winter it is expected that temperature may be lower than 0ZC in the northern hilly region and hence phase separation shall not take 10ZC. \Amendment No. 1 March 1997 to IS 2796:1995 Motor Gasolines - Specification (Second Revision) \*[page 3, Table 1, Sl. No. (viii Substitute '0.15' for '0.20'. \ IS 1460:1995 Table 1: Requirements for Diesel Fuels (Clause 4.2) \ _______________________________________________________________________________________________________________ \Characteristics \ Requirements HSD \ Method of Test, Ref to ______________________________________________________________________________________________________________ ( (3) \ (4) ________________________________________________________________________________________________________ \ Acidity, inorganic \ Nil \ P:2 2. \ Acidity, total, mg to KOH/g. Max \ 0.30 \ P:2 3. \ Ash, per cent by mass, Max \ 0.01 \ P:4 4. \ Carbon (Ramsbottom) on 10 \ (0.35@1) \ P:8 per cent residue, per cent by mass, Max 5. \ (Centane number@2), Min \ 45@8 \ P:9 6. \ Pour poin Max \ 6ZC for winter and 18ZC for summer@4 P:10 7. \ Copper strip corrosion for 3 h at 100ZC \Not worse than No. 1 \ P:15 8. \ Distilla per cent volume recovery \ 366 \ P:18 at .c, Max 9. \ (Flash point@5): (a) Abel, ZC, Mix 32 P:20 (b) Pensky-Martens, ZC, Min \ P:21 10. Kinematic viscosity, CST, at 40ZC \ 1.8 to 5.0 \ P:25 11. \ Sediments, per cent by mass, Max \ 0.05 \ P:30 12. \ Density at 15ZC, Kg/m@ 880 \ P:32 13. \ (Total Sulphur@6), per cent by mass, Max \ 1.0 \ P:33 14. \ Water content, per cent by volume, Max \ 0.05 \ P:40 15. \ Plugging Point (CFPP@2), Max \ 9ZC for winter and 21ZC for \ P:110 summer@4) 16. \ Total sediments, mg per (100 ml@7), Max \ 1.6 \ limit is applicable prior to addition of cetane number improvers, if used. In case a value exceeding the limit is obtained on finished fuels i market, ASTM D 4046 shall be used to establish the presence of nitrate containing cetane number improvers. In such case the present lim However, the use of cetane number improvers does not exempt the manufacturer from meeting this requirement prior to the addition of ad (2) \When a test engine is not available or when the quantity of the sample is too small for an engine rating 'Calculated Cetane Index by F Variable Equation' ASTM D 4737 may be used for estimation of cetane number. The error in prediction of the 'Calculated Cetane Index' by method will be less than S2 Cetane Number for fuels having Cetane Number within the range of 32 to 56. It may be noted that this metho applicable to pure hydrocarbons or fuels containing cetane improvers or fuels derived from coal. For arbitration purposes, the direct deter of cetane number by means of the standardized engine test shall be used unless the buyer and the seller agree otherwise. (3) \Subject to between the purchaser and the supplier, a lower or higher maximum pour point and CFPP may be required for special applications and geo areas. (4) \Winter shall be the period from November to February (both months inclusive) and rest of the months of the year shall be calle summer. (5) \Diesel fuel for naval applications including Merchant Navy and fishing vessels of 12 metres and above in length shall have a point of 66ZC Min, when tested by the method prescribed in IS 1448 [P:21]: 1970. (6) \Total sulphur content for HSD shall stand automa revised as per the following schedule; although effects will be made by the oil companies to reduce sulphur content below 1,0 per cent by even before 1998: \ 1998 2000 \Total sulphur content, per cent by mass, Max 0.50 0.25 (7) \This test shall be carried out only at the refi manufacturer's end and the limit for this test is meant for products prior to addition of multifunctional additives if used. However, the use functional additives does not exempt the manufacturer from meeting this requirement prior to the addition of additives. Amendment No. 1 1997 To IS 1460 : 1995 Diesel Fuels - Specification (Third Revision) (Page 1, Clause 2)-Insert "[P:16] : 1990 Density of crude petroleum petroleum products by hydrometer method (third revision)' after '[P:15] : 1976'. [Page 3, Table 1, Sl. No. (v), col 3]-Substitute '45@8)' f insert following footnote after footnote@'7)': '8) For diesel fuel processed from Assam crude, the value of 42 minimum shall apply till 31s December, 1999.' [Page 3, Table 1, footnote @'6)']-Substitute the following for the existing footnote: '6) Total sulphur content for HSD sh automatically revised as per the following Schedule: (i) 0.5 per cent Max for the HSD supplied to 4 metropolitan cities of Delhi, Bombay, and Calcutta and the Taj trapezium with effect from 1st April, 1996. (ii) 0.25 per cent Max in Taj trapezium by 1st October, 1996. (ill) 0.2 Max throughout the country with effect from 1st April, 1999'. [Page 3, Table 1, Sl. No. (xiii), col 6]-Substitute 'P:33@9' for 'P:33' and inse following footnote after new footnote@'8)': '9) The test method given in IP 336 may also be permitted for testing of total sulphur as an al method. However, in case of dispute, method given in P:33 of IS 1448 shall be the refree method.' [Page 3, Table 1, footnote @'7)']-Subs following for the existing: '7) The test shall be carried out only at the refinery or manufacturer's end. As an alternative, the test method A 2274, may be used and in such case the value of total insolubles shall be 2.5 mg/100 ml Max. In case of dispute with regard to the test to followed, ASTM D 2274 shall be the refree test method.' [Page 3, Table 1, Sl. No. (xii), col 6]-Substitute 'P: 16@10) or P:32 'P:32" and in following footnote after new footnote@ '9': 10) In case of dispute with regard to the test to be followed, P:32 shall be the refree test meth SCHEDULE 2 SCHEDULE II [See Clause 2(k)] Details of norms for permissible stock variation Variation in stocks in underground tanks is considered to be beyond normal operation level when the inspection establishes that the variation in stocks in the underground tanks is beyond 4% of tank stock over and above: (i) Evaporation/handling losses in motor spirit as follows :- 0.75% on annual average sales of 0-600 kilolitres. 0.60% on annual average sales of above 600 kilolitres. (ii) Handling losses in high speed diesel as follows :- 0.25% on annual average sales of 0-600 kilolitres. 0,20% on annual average sales of above 600 kilolitres. (Shrinkage losses on motor spirit, high speed diesel and temperature variation allowance quantities on HSD to be taken into account wherever the same are applicable). Note.-In case of variation beyond permissible limits in the stocks of motor spirit or high speed diesel, dealer's explanation will be called for before any action is taken under the provisions of this order. SCHEDULE 3 SCHEDULE III [See Clause 5(5)] Laboratories for testing of Petroleum Product Samples Hindustan Petroleum Corporation Limited Laboratories (1) Hindustan Petroleum Corpn. Ltd., Fuels Refinery Division Laboratory, Corridor Road, Mahul, Mumbai - 400 074. (2) Hindustan Petroleum Corpn. Ltd., Lubes Refinery Laboratory, Corridor Road, Mahul, Mumbai - 400 074. (3) Hindustan Petroleum Corpn. Ltd., Visakh Refinery Laboratory, P.O. Box No. 50, Vishakhapatnam - 530 001. (4) Hindustan Petroleum Corpn. Ltd., Mazgaon Laboratory, Havbundor Road, Mumbai - 400 033. (5) Hindustan Petroleum Corpn. Ltd., Budge Budge Laboratory, Budge Budge, 24 Paraganas, West Bengal - 743 319. (6) Hindustan Petroleum Corpn. Ltd., Laboratory, 98/99, Elaya Mudali Street, P.O. Box. No. 1170, Washermanpat P.O., Chennai. (7) Hindustan Petroleum Corpn, Ltd., Laboratory Rohtak Road, Shakurbasti, Delhi-110 056. (8) Hindustan Petroleum Corpn. Ltd., Laboratory P.B. No. 43, Gandhidham (Kachch)-370 201. (9) Hindustan Petroleum Corpn, Ltd., Vasco Terminal Laboratory, P.B. No. 48, Vasco Da Gama, Goa. (10) Hindustan Petroleum Corpn. Ltd., Ernakulam Terminal Laboratory, P.B. No. 2611, Emakulam, Cochin-682 031. (11) Hindustan Petroleum Corpn. Ltd.. Loni Terminal Laboratory, Loni Kalbhor, Pune-412 201. (12) Hindustan Petroleum Corpn. Ltd., D-99, TTC Indl. Area, P.B. No. 2, Vashi-400 703, New Mumbai. Indian Oil Corporation Ltd. (12-A) Hindustan Petroleum Corporation Limited, Paradeep Terminal, Paradeep Dist. Jagatsinghpur, 753 003 (Orissa). (13) Indian Oil Corporation Ltd., (Marketing Division), Allahabad Laboratory, Post Box No, 44, Allahabad-211001. (14) Indian Oil Corporation Ltd., Ambala Laboratory, G.T. Road, Pipeline Terminal, Ambala Cantonment, PIN-133 001 (Haryana). (15) Indian Oil Corporation Ltd., Jalandhar Laboratory, Suchipind, Jalandhar City-144 009. (16) Indian Oil Corporation Ltd., Mughalsarai Laboratory, Mughalsarai-232 101. (17) Indian Oil Corporation Ltd., Haldia Laboratory, P.O. Haldia Refinery Distt. Midnapur (West Bengal). (18) Indian Oil Corporation Ltd., Port Blair Laboratory, Andaman and Nicobar Island, Port Blair. (19) Indian Oil Corporation Ltd., Bangalore Laboratory, Banasawadi Road, M.S. Nagar, Bangalore- 360 033. (20) Indian Oil Corporation Ltd., Antop Hill Laboratory, Antop Hill, Wadala, Mumbai-400 031. (21) Indian Oil Corporation Ltd., Shatairbasti Laboratory, Opp. Shivaji Park, Shakurbasti, Delhi- 110056. (22) Indian Oil Corporation Ltd., Delhi Terminal Laboratory, Gurgaon Road, Bijwasan, New Delhi. (23) Indian Oil Corporation Ltd., Calcutta Airport Terminal Laboratory (Dum Dum Lab), Calcutta Airport, Calcutta-700 052. (24) Indian Oil Corporation Ltd., Korkapet Laboratory, Kathiavakkarn High Road, Chennai-600021. (25) Indian Oil Corporation Ltd., Laboratory, Railway Colony Post, Ahmedabad-300 019. (26) Indian Oil Corporation Ltd., Rajabandh Terminal Laboratory, Durgapur-713 212. (27) Indian Oil Corporation Ltd., Laboratory, Sipara, Post Persav, Poon Poon, Patna. (28) Indian Oil Corporation Ltd., Laboratory, Near New Jalpaiguri Station, Post Siliguri-734 401. (29) Indian Oil Corporation Ltd., Laboratory, Village Panchpara, P.O. Radhadashi, Disti. Howrah. (30) Indian Oil Corporation Ltd., Laboratory, Panambur, Mangalore, PIN-575 010. (31) Indian Oil Corporation Ltd., Laboratory, Wellington Islands, P.B. No. 35, Cochin-682 003. (32) Indian Oil Corporation Ltd., Naphtha Terminal Project Laboratory, Opp. United Salt Works, Kandia Port. Post Office, Kandia (Kutch). (33) Indian Oil Corporation Ltd., Laboratory, P.B. No. 154, Vasco Da Gama, Goa-403 001. (34) Indian Oil Corporation Ltd., Laboratory, Malkapuram Post Office, Vishakhapatnam-530 Oil. (35) Indian Oil Corporation Ltd., Laboratory, Tuticorin Harbour Project Premises, Tuticorin- 628004. (36) Indian Oil Corporation Ltd., Laboratory, Post Office Armapore, Kanpur-208 009. (37) Indian Oil Corporation Ltd., Laboratory, 24 Parganas, Budge Budge, West Bengal-743 319. (38) Indian Oil Corporation Ltd., Laboratory. Post Office Fateh Bagh, Industrial Estate, Sannath Nagar, Hyderabad-500 018. (39) Indian Oil Corporation Ltd., Mathura Refinery Laboratory, P.O. Mathura Refinery, Mathura- 231005 (U.P.). (40) Indian Oil Corporation Ltd., Barauni Oil Refinery Laboratory, Distt. Begusarai-851 112 (Bihar). (41) Indian Oil Corporation Ltd., Gauhati Oil Refinery Laboratory, Noonmati, Gauhati-701 020 (Assam). (42) Indian Oil Corporation Ltd., Gujarat Oil Refinery Laboratory, P.O. Jawahamagar, Distt. Vadodra-391320. (43) Indian Oil Corporation Ltd. (Assam Oil Division), Digboi Refinery Laboratory, P.O. Digboi, Assam-786171. (44) Indian Oil Corporation Ltd. (RandD Centre), Section 13, Faridabad- 121 001 (Haryana). (45) Indian Oil Corporation Ltd., Laboratory, "Pir Pau", Trombay, Mumbai-400 074. (46) Indian Oil Corporation Ltd., Laboratory, Ennore High Road, Tondiarpet, Thiruvottyur Post, Chennai-600081. (47) Indian Oil Corporation Ltd., Laboratory, P-68, C.G.R. Diversion Road, Paharpur, Calcutta-700 043. (47-A) Indian Oil Corporation Ltd., Bhilai Laboratory, Near Railway Goods Shed, Bhilai (M.P.). (47-B) Indian Oil Corporation Ltd., Bhopal Laboratory, Diwangiri, Nishatpur, Bhopal-462 001. (47-C) Indian Oil Corporation Ltd., Haldia Laboratory, P.O. Haldia Refineries, Distt. Midnapur, West Bengal. (47-D) Indian Oil Corporation Ltd., Missamari Laboratory, Distt, Darrang, P.O. Missamari, Assam, (47-E) Indian Oil Corporation Ltd., Jaipur Laboratory, Sanganer Airport, Jaipur-302 Oil. Bharat Petroleum Corporation Ltd. Laboratories (47-F) Indian Oil Corporation Limited, Paradeep Terminal Laboratory, Atharabanki, P.O. Paradeep Port, 754 142 (Orissa). (47-G) Indian Oil Corporation Limited Panipat Laboratory, Panipat Marketing Complex. Village Baholi, P.O. Dadiana, Panipat (Haryana). (47-H) Indian Oil Corporation Limited, Panipat Refinery Laboratory. Village Baholi, P.O. Dadiana, Panipat (Haryana). (48) Bharat Petroleum Corpn. Ltd., RandD Centre 'A' Installation, Sewree (East), Mumbai-400 013. (49) Bharat Petroleum Corpn. Ltd., Budge Budge Installation Lab., Budge Budge, P.O. Budge Budge, West Bengal-743 319. (50) Bharat Petroleum Corpn. Ltd., Tondiarpet Installation Lab., Tondiarpet, P.B. No. 1152, Chennai- 600 001. (51) Bharat Petroleum Corpn. Ltd., Shakurbasti Installation Lab., Shakurbasti, Delhi-110 056. (52) Bharat Petroleum Corpn. Ltd., Ernakulam Installation Lab., P.B. No. 2615, Goods Shed Road, Ernakulam, Cochin-682 031. (53) Bharat Petroleum Corpn. Ltd., Kandia Installation Lab., P.B. No. 33, Post Gandhidham, Gujarat-370 201. IBP Co. Limited Laboratory (54) IBP Co. Ltd., Sewree Terminal Laboratory, Mumbai-400 015. (55) IBP Co. Ltd., IBP Depot Laboratory, Rohtak Road, Shakurbasti, New Delhi-110 034. (55-A) IBP Co. Limited's Laboratory, 93, M.S. Koil Street, Near Royapuram Bridge, Massey's Godown, Chennai. (55-B) IBP Co. Ltd., Cauvery Basin Marketing Terminal, Muttam Village, Melavanjore. P.O. Nagapattinam-611 002, Nagore Taluk, Nagai Qued-e- Millet Distt., Tamil Nadu. (55-C) IBP Co. Ltd., 3 Graham Road, Budge Budge, 24 Paraganas (S), West Bengal. Mobile Laboratories of Oil Companies (56) Mobile Laboratories of Oil Companies (IOC, BPC, IBP Co. and HPC). Other Refinery Laboratories (57) Bongaigaon Oil Refinery Ltd., Refinery Laboratory, P.O. New Bongaigaon, Distt. Kokrajhar, Assam. (58) Chennai Petroleum Corporation Limited, Refinery Laboratory. Manali, Chennai, 600 019, Tamil Nadu (59) Kochi Refinery Limited, Refinery Laboratory, Post Ambalamugal, Kochi, 682 302, Kerala. (59-A) Mangalore Refinery and Petrochemicals Limited Refinery Laboratory, Kuthethoor. P.O. Katipalla. Moodapadav, P.B. No. 2 Mangalore, 574 149, Karnataka. (59-B) Reliance Petroleum Limited Refinery Laboratory, Moti Khavdi (Vill), Digvijayagram (PO). Jamnagar (Distt), 361 140, Gujarat."; (60) Director of Airworthiness, Civil Aviation Deptt. Laboratory, Block 11/111 East, R.K. Puram, New Delhi-110 066. (61) National Test House, I I/I, Judges Court Road, Alipore, Calcutta-700 027. (62) National Physical Laboratory, Pusa, New Delhi-110 012. (62-A) Chemical Testing and Analytical Laboratory, Industries and Commerce Department, Government of Tamil Nadu, Guindy.Defence Laboratories (62-B) Fuel Testing Laboratory, Society for Petroleum Laboratory. B-14, Section 62, Noida, U.P. (63) Chief Controlrate of Materials, Controlrate General of Stores Laboratory, IGS Kanpur, P.B. No. 229, Kanpur. (64) Inspectorate General of Stores Laboratory (I.G.S.L.), DGI Complex, Chennai- 600 114. (65) Inspectorate General of Stores Laboratory, DGI Complex, Hastings, Calcutta-700 022. (66) Inspectorate General of Stores Laboratory, DGI Complex, Vikhroli, Mumbai-400 083. Other Laboratories (67) Indian Institute of Petroleum, Dehra Dun-248 005. (68) Indian Institute of Technology. Guindy, Chennai. (69) Indian Institute of Technology, Hauz Khas, New Delhi. (70) Indian Institute of Technology, Powai, Mumbai. (71) Indian Institute of Technology, Kharagpur. (72) Regional Research Laboratory, Uppal Road, Hyderabad-500 007. And all Forensic Laboratories in States/UTs. (73) Ramdev Baba Engineering College, Kalol Road, Nagpur. 440013,Maharashtra. (74) Lakshmi Narayan Institute of Technology, Amravati Road. Nagpur, 440 010, Maharashtra. SCHEDULE 4 APPLICATION FORM [See clause (3B)] (For issue of authorization to market Motor Spirit and High Speed Diesel) To, The Joint Secretary, Ministry of Petroleum and Natural Gas, Government of India, Shastri Bhawan, New Delhi110001 1. Name of Applicant 2. Type of firm (strike out whichever is not applicable) 2.1 Public Limited Company/Private Limited Company/Partnership firm/Proprietorship firm/Others 3. Address 3.1 Registered office 4. Names, addresses, telephone numbers of Directors/Partners/Proprietor 5. Details of investment made and/or proposed to be made in eligible activities along with completion schedule of the project for new and incomplete projects (i) setting up new grass root refineries and/or expansion of the existing refineries along with facilities like crude oil receipt and transportation facilities. (ii) exploration and production of hydrocarbons including coal bed methane, and associated facilities like crude oil/natural gas pipelines, crude oil and natural gas processing plants. (iii) terminals for crude oil/LNG. (iv) common carrier natural gas/petroleum products/LPG pipelines. (v) investment in the above activities for setting up additional assets for improvement in quality of product to meet environmentally related norms. Note. The activities other than those specified above would not be eligible. 6. Time for the completion of new and incomplete projects to be indicated with completion date 7. Details of scheme of marketing (i) the source of supply of products to be marketed; (ii) tankage and other infrastructure established/proposed to be established along with their capacity; (iii) means of transportation of products to depots and to retail outlets; (iv) the number and locations of retail outlets proposed to be established and details of their storage and dispensing capacity; (v) the total quantum and type of products to be covered under the marketing scheme. Note. Details on the above may be separately attached. 8. The mode of compliance relating to retail service obligations and marketing service obligations (i) number of retail outlets proposed to be set up in remote areas/low service areas; (ii) other marketing infrastructure proposed to be set up in remote areas/low service areas; (iii) commercial agreements proposed, if any, with the existing marketing companies; (iv) others, (please specify) 9. Details of application fee paid.