Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PETROLEUM PRODUCTS (COLLECTION OF INFORMATION) ORDER, 1966 CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Collection of information SCHEDULE 1 :- SCHEDULE SCHEDULE 2 :- Supply Area PETROLEUM PRODUCTS (COLLECTION OF INFORMATION) ORDER, 1966 PETROLEUM PRODUCTS (COLLECTION OF INFORMATION) ORDER, 1966 1. Short title, extent and commencement :- (1) This Order may be called the Petroleum Products (Collection of Information) Order, 1966. (2) It extends to the whole of India 1 [* * *]. (3) It shall come into force on the 30th March, 1966. 1. The words "except the State of Jammu and Kashmir" omitted by G.S.R. 2738, dated the 29th November, 1975 2. Definitions :- In this Order, unless the context otherwise requires,- (a) "oil distributing companies" means the companies specified in Part I of the First Schedule; (b) "oil refining companies" means the companies specified in Part II of the First Schedule; (c) "petroleum products" means- (i) aviation spirit; ' (ii) aviation turbine fuel; (iii) fuel oil; (iv) high speed diesel oil; (v) light diesel oil; (vi) inferior kerosene; (vii) superior kerosene; (viii) motor spirit; (ix) and such other products as may be specified by the Central Government from time to time; (d) "supply area" specified in column I of the Second Schedule means the areas specified in the corresponding entries in column 2 of that schedule. 3. Collection of information :- (1) Every oil distributing company shall furnish to the Central Government any and every information that may be asked for in regard to the refining, stocking, movements (on shore or off shore), transfers, imports exports and sales of petroleum crude and any or all products, refined therefrom, at such periods, in such manner and from such of the sources as may be specified from time to time, in addition to information relating to the following matters and within the time mentioned against each matter in respect of such petroleum product or products as may be specified by the Central Government, namely: (i) stocks of petroleum products held by it on the preceding Monday or on the first day of the preceding month as may be specified at every main port installation and depot and separately stocks of petroleum products in transit for each such port installation or depot,-every Wednesday or the fifth day of the subsequent month as the case may be; (ii) actual coastal shipments or petroleum products made by it to any port in India in the preceding month, by the 4th day of every month; (iii) information about each tanker shipment of petroleum products made by it together with the information on the following matters: (a) name of tanker; (b) cargo carried, staling separately the quantities of each petroleum product; (c) destination of the shipment; (d) date of sailing of the tanker with the expected date of its arrival at the destination; (e) actual date of arrival of the tanker at the destination; (f) name of the consignee of the shipment and, where there is more than one. consignee, the quantities to be delivered to each consignee-within two days of each sailing of the tanker and arrival thereof; (iv) figures of total quantities of supplies made on shore in each week or month as may be specified to each supply area, separately for each petroleum product, for the preceding week ending on Sunday or month, as the case may be, every Wednesday or the fifth day of the subsequent month. (2) Every oil refining company shall furnish to the Central Government any and every information that may be asked for in regard to the refining, stocking, movements (on shore or offshore), transfers, imports, exports and sales of petroleum crude and any or all products refined therefrom, at such periods, in such manner and from such of the sources, as may be specified from time to time, in addition to information relating to the following matters and within t h e lime mentioned against each in respect of such petroleum product or products as may be specified by the Central Government, namely,- (i) figures of actual production of each petroleum product and the total crude throughout in each of the refineries of the oil refining companies in respect of the preceding month, 4th day of every month; (ii) product-wise production program and expected crude throughout in respect of each refinery of the oil-refining companies for the next month, 10th day of every month; (iii) figures of stock separately, of petroleum products held on each preceding Monday or on the first day of the preceding month, as may be specified in the refinery's tanks, every Wednesday or the fifth day of the subsequent month, as the case may be; (iv) actual coastal shipments of petroleum products made by it to any port in India in the preceding month, by the 4th day of every month; (v) information about each tanker shipment of petroleum products made by it together with the information on the following matters' (a) name of tanker, (b) cargo carried, slating separately the quantities of each petroleum product, (c) destination of the shipment, (d) date of sailing of the tanker with the expected date of its arrival at the destination, (e) actual date of arrival of the tanker at the destination, (f) name of the consignee of the shipment and, where there is more than one consignee, the quantities to be delivered to each consignee within two days of each sailing of tanker and arrival thereof, (vi) figures of total quantities of supplies made on shore in each week of month as may be specified to each supply area, separately for each petroleum product, for the preceding week ending on Sunday or month, as the case may be, every Wednesday, or the fifth day of the subsequent month. (3) Every oil distributing company shall furnish- (a) to the State Government in respect of its main port installations or depots within the State; or (b) to the Collector of the district in respect of its depots within the district informations relating to such petroleum product or products, at such periods, in such manner and from such sources, as may be specified from time to time by the Central Government as also the following: stocks of petroleum products held by it on the preceding Monday or on the first day of the preceding month as may be specified at every main port installation and depot and separately stocks of petroleum products in transit for each such main port installation or depot, every Wednesday or the fifth day of the subsequent month, as the case may be. SCHEDULE 1 SCHEDULE Part 1: Oil Distributing Companies 1. Bharat Refineries Oil Storage and Distributing Company of India, a company incorporated in the United Kingdom and carrying on business in India. [2. Hindustan Petroleum Corporation Limited, a company incorporated in India]. 3. Caltex (India) Limited, "a company incorporated in the Bahama Islands and carrying on business in India. 4. Burmah Oil Company (India Trading) Limited, a company incorporated in Scotland and carrying on business in India as agents for Assam Oil Company, Limited. 5. Indo-Burmah Petroleum Company Limited, a company incorporaled in India. 6. Indian Oil Corporation Limited, a company incorporated in India. Part 2: Oil Refining Companies 1. Bharat Refineries Limited, a company incorporated in India. [2. The Hindustan Petroleum Corporation Limited Refinery situated at Trombay, Bombay]. 3. Caltex Oil Refinery (India) Limited, a company incorporated in India. 4. Assam Oil Company Limited, a company incorporaled in the United Kingdom. 5. Indian Oil Corporation Limited, a company incorporated in India. 6. Cochin Refineries Limited, a company incorporated in India. SCHEDULE 2 Supply Area Name of the Supply Area Areas to which supply of petroleum products is made from the following main port installations and depots of the oil distributing companies. 1 2 1. Kandla ... Kandla, Palanpur, Jodhpur, Bikaner, Hanumangarh, Sri Ganganagar, Udaipur, Jaipur, Alwar, Ajmer, 1 2 Shakurbasti, Meerut, Saharanpur, Aligarh, Bareilly, Moradabad, Kotdwar, Kicha Kathgodam, Ambala, Patiala, Hissar, Ludhiana, Jullundur, Arnritsar, Ferozepur, Kotkapura, Pathankot, Jammu, Jeori, Srinagar. 2. Okha Okha, Gondal, Rajkot, Veraval, Bhakti Nagar, Jamnagar, Surendranagar, Bhavanagar, Navlakhi. 3. Bombay Bombay, Poona Ahmednagar, Karad, Kolhapur, Hubli, Belgaum, Karwar, Ghataprabha, Sholapur, Gulbarga, Bijapur, Secunderabad, Raichur, Manmad, Nasik, Dhulia, Aurangabad, Jalna, Nizamabad, Akola, Malkapur, Murtizapur, Amraoti, Nagpur, Chanda, Itarsi, Khandwa, Jalgaon, Jabalpur, Satna, Bhopal, Saugar, Gwalior, Jhansi, Mahoba, Vapi, Surat, Baroda, Ahmedabad, Asarva, Indore, Ratlam, Ujjain, Kotah, Agra, Hathras, Farrukhabad, Etawah. 4. Goa Vasco (Goa). 5. Cochin Cochin, Quilon, Kottayam, Trivandrum, Tirunelvelly, Mangalore, Kozhikode, Cannanore, Palaghat, Madurai, Pollachi, Dindigul, Coimbatore, Mettupalayam, Tirupur, Salem, Erode, Tiruchirappalli, Karuppur. 6. Madras Madras, Bangalore, Mysore, Shimoga,Chitaldurg, Guntakal, Cuddapah, Neyveli, Tiruvarur. 7. Vizag Vishakapatnam, Vijayawada, Nidadavolu, Eluru, Guntur, Warangal, N.S. Dam Site, Raipur, Bhilai, Durg, Bilaspur, Bisrampur, Mohendragarh, Gondia, Itwari, Sambalpur, Bobbili, Cuttack, Berhampur. 8. Calcutta Calcutta, Burdwan,Tatanagar,Kharagpur,Balasore, Ranchi, Bhurkunda, Ramgarh, Namkum, Rourkela, Chakradharpur, Asansol, Dhanbad, Rampurhat, Narchuldanga, Patna, Bhagalpur, Garhara, Barauni, Gaya, Dalminagar, Koderma, Varanasi, Faizabad. Dehri-on-Sone, Allahabad, Mirzapur, Kanpur, Lucknow, Sitapur, Gorakhpur, Gonda, Basti, Muzzaffarpur, Raxaul, Chupra, Katihar, Forbesganj, Raiganj, Siliguri, Alipurduar, Dalgaon. 9. Assam Digboi, Badarpurghat, Jorhat, Dinapur, Agartala, Gauhati, Pandu, Kokrajhar, Tezpur, Rangapara, Misamari.