Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PETROLEUM PRODUCTS (MAINTENANCE OF PRODUCTION) ORDER, 1970 CONTENTS 1. Short title and commencement 2. Definitions 3. Maintenance of production of petroleum products 4. Compliance with directions 5. Direction not to be issued in certain circumstances SCHEDULE 1 :- SCHEDULE PETROLEUM PRODUCTS (MAINTENANCE OF PRODUCTION) ORDER, 1970 S.O. 1100, dated the 18th March, 1970 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 and commencement :- (1) This Order may be called the Petroleum Products (Maintenance of Production) Order, 1970. (2) It shall come into force on 18th March, 1970. 2. Definitions :- In this Order, unless the context otherwise requires,- (a) "oil refining company" means any of the companies specified in the Schedule annexed to this Order; (b) "petroleum products" means,- (1) Aviation Spirit, (2) Aviation Turbine Fuel, (3) Fuel Oil, (4) High Speed Diesel Oil, (5) Light Diesel Oil, (6) Inferior Kerosene (7) Superior Kerosene, (8) Motor Spirit, (9) Naphtha. (10) Solvents including Mineral Turpentine Oil, (11) Jute Batching Oil, (12) Mosquito Larvicidal Oil, (13) Tea Drier Oil, (14) Bitumen/Asphalt, (15) Wax. 3. Maintenance of production of petroleum products :- (1) Where the Central Government is satisfied that it is necessary in the public interest so to do, it may by order in writing, direct any oil refining company engaged in the business of producing any petroleum product for a continuous period of any twelve months during the three years immediately preceding the commencement of this Order, to maintain or cause to be maintained the production of such product: Provided that before making any such order the Central Government may require the said oil refining company by notice in writing to make representation, if any, against the proposed action within a period of 30 days from the dale of receipt of the notice aforesaid. (2) (a) The direction under sub-clause (1) may provide for the maintenance of the production of any petroleum product for such period and in such quantities or proportions and of such specification as may be specified therein. (b) Such direction may also contain such supplemental or incidental provisions as the Central Government may consider necessary. (3) In issuing the direction under sub-clause (1), the Central Government shall have regard to:- (i) the capacity of oil-refining company to produce any petroleum product or products on the date of issuing such direction; (ii) the average quantity of production of such product or products of the company during a period of any one year after taking into account seasonal fluctuations in production; (iii) any other relevant factor. 4. Compliance with directions :- Every oil refining company to which the direction is issued under this Order shall comply with such directions. 5. Direction not to be issued in certain circumstances :- Notwithstanding anything contained in Cl. 3, no direction shall be issued to any company which has been prevented from producing any petroleum product or products by reason of strike, gheraos, defect in machinery or any other circumstance beyond its control which has rendered the production impossible. SCHEDULE 1 SCHEDULE 1. Bharat Shell 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 incorporated in the United Kingdom. 5. Indian Oil Corporation Limited, a company incorporated in India. 6. Cochin Refineries Limited/a company incorporated in India. 7. Madras Refineries Limited, a company incorporated in India.