Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PETROLEUM PRODUCTS (SUPPLY AND DISTRIBUTION) ORDER, 1966 CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Regulation of supply and distribution of petroleum products 4. Power of entry, search and seizure SCHEDULE 1 :- Oil Distributing Companies SCHEDULE 2 :- Supply Area PETROLEUM PRODUCTS (SUPPLY AND DISTRIBUTION) ORDER, 1966 11. published in the Gazette of India, Extraordinary, Pt. II, Sec. 3 (i), dated the 18th March, 1966, p. 216 and Superseded by G.S.R. 825, dated 8th July, 1972. G.S.R. 424.-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 Petroleum Products (Supply and Distribution) Order, 1966. (2) It extends to the whole of India except the State of Jammu and Kashmir. (3) It shall come into force on the 18th March, 1966. 2. Definitions :- In this Order, unless the context otherwise requires,- (a) "agent" includes a dealer; (b) "associated refineries" means the refineries specified in Part III of the First Schedule; (c) "dealer" means any person who carries on, directly or otherwise, the business of sale, or storage for purposes of sale of petroleum products; (d) "oil distributing companies" means the companies specified in Part I of the First Schedule; (e) "oil-refining companies" means the companies specified in Part II of the First Schedule; (f) "petroleum products" means- (i) aviation spirit; (ii) aviation turbine fuel; (iii) fuel oil; (iv) high speed diesel oil; (v) inferior kerosene; (vi) light diesel oil; (vii) motor spirit; (viii) superior kerosene; (g) "supply area" specified in column 1 of the Second Schedule, means the areas specified in the corresponding entries in column 2 of that Schedule. 3. Regulation of supply and distribution of petroleum products :- (1) The Central Government may, by order, require any oil distributing company to supply or cause to be supplied one or more petroleum products from the stocks held by it at any place in India to its agents, dealers, main port installations or depots in such supply area or areas, and in such quantities and in such manner as may be specified therein and for this purpose may, by the same or a different order, require any associated refinery or oil- refining company to make available to the distributing company such petroleum product or products. 1 [(2) Every officer-in-charge of any main port installation or depot shall, on receipt of the petroleum product or products supplied by an y oil distributing company whether in pursuance of an order made under sub-paragraph (1), or otherwise, distribute the same in the supply area concerned : Provided that the Central Government may, at any time, issue such directions to the officer-in-charge of a depot or main port installations as may be necessary for the equitable distribution of such product or products : Provided further that the State Government may, within the local limits of the State; and (a) in such cases as the Central Government may by general or special order specify, without the previous approval of the Central Government; and (b) in all other cases with the previous approval of the Central Government at any time issue such directions to the officer-in- charge of depot or a main port installation as may be necessary for the equitable distribution of such petroleum product or products.] (3) The order referred to in sub-paragraph (1) may contain such supplemental or incidental provision relating to the supply of any petroleum product as the Central Government may consider necessary. 1. Subs. by G.S.R. 912, dated 4th May, 1968, published in the Gazette of India, Pt. II, Sec. 3 (i), dated the 18th May, 1968. 4. Power of entry, search and seizure :- 1 [Any police officer not below the rank of a head constable or any other officer of Government of an equivalent rank] authorised in this behalf by the Central or State Government may, with a view to securing compliance with this Order or to satisfy himself that this Order or any order made thereunder has been complied with- (a) stop and search any vessel or vehicle used or capable of being used for the transport of any petroleum product; (b) enter and search any place; (c) seize stocks of any petroleum product in respect of which he has reason to believe that a contravention of this Order has been, or is being, or is about to bemade. 1. Subs. by G.S.R. 163, dated 2nd February, 1967, published in the Gazette of India, Pt. II, Sec. 3 (i), dated the 11th February, 1967. SCHEDULE 1 Oil Distributing Companies Part 1 1. Burmah Shell Oil Storage and Distributing Company of India, a company incorporated in the United Kingdom and carrying on business in India. 2. Esso Standard Eastern Inc., a company incorporated in the United States of America and carrying on business 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 the agents of Assam Oil Company Limited. 5. Indo-Burma Petroleum Company Limited, a company incorporated in India. 6. Indian Oil Corporation Limited, a company incorporated in India. Part 2 Oil Refining Companies 1. Burmah Shell Refineries Limited, a company incorporated in India. 2. Esso Standard Refinery Company of India Limited, a company incorporated in India. 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. Part 3 Associated Refineries 1. The Burmah Shell Refinery situated at Trombay, Bombay (in the case of Burmah Shell Oil Storage and Distributing Company of India). 2. The Esso Refinery situated at Trombay, Bombay (in the case of Esso Standard Eastern Inc.). 3. The Caltex Refinery situated at Visakhapatnam [in the case of Caltex (India) Limited]. 4. The refinery situated at Digboi (Assam) [in the case of Burmah Oil Company (India Trading) Ltd.]. 5. The refinery situated at Nunmali (Assam), Koyali (Gujarat) and Barauni (Bihar), (in the case of Indian Oil Corporation Limited). SCHEDULE 2 Supply Area Name of the Area to which supply of petroleum products is made from e Supply Area the following main port installations and depols of the oil distributing companies 1 2 1. Kandla ... Kandla, Palanpur, Jodhpur, Bikaner, Hanumangarh, Sri Ganganagar, Udaipur, Jaipur, Alwar, Ajmer, Shakur-basti, Meerut, Saharanpur, Aligarh, Bareilly, Morada- bad, Kotdwar, Kicha, Kathgodam, Ambala, Patiala, Hissar, Ludhiana, Jullunder, Amritsar, Jeori, Ferozepur,Kotkapura, Pathankot, Jammu, Srinagar. 2. Okha Okha, Gondal, Rajkot,Veraval, Bhaktinagar, Jamnagar,Surendranagar, Bhavanagar, Navalakhi. 3. Bombay Bombay, Poona, Ahmednagar, Karad, Kolhapur, Hubli, Belgaum, Karwar, Ghataprabha, Sholapur, Gulbarga. Bijapur, Secunderabad, Raichur, Manmad, Nasik, Dhulia, Aurangabad, Jalna, Nizamabad, Akola, Malkapur, Murlizapur, 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, Tirunelveli, Mangalore, Kozhikode, Cannanore, Palghat, Madurai, Polachi, Dindigul, Coimbatore, Mettupalayam, Tiruppur, Salem, Erode, Tiruchirapalli, Karuppur. 6. Madras Bangalore, Madras, Mysore, Shimoga, Chittaldurg, Guntakkal, Cuddappah, Neyveli, Tiruvarur, 7. Vizag (i.e., Visakhapatnam, Bijayawada, Nidadavolu, Eluru, Vishakhapatnam) Guntur, Warangal, N.S. Dam Site, Raipur, Bhilai, Durg, Bilaspur, Bisrampur, Mohendargarh, Gondia, Itawari, Sambalpur, Bobbili, Cuttack, Berhampur. 8. Calcutta Calcutta, Burdwan, Tatanagar, Kharagpur, Balasore, Ranchi, Bhurkunda, Ramgarh, Namkum, Rourkela, Chakradharpur, Asansol, Dhanbad, Rampurhat, Narkeldanga, Patna, Bhagalpur, Garhara, Barauni, Gaya, Dalmianagar, Kodena, Varanasi, Faizabad, Dehri-on-Sone , Allahabad, Mirzapur, Kanpur, Lucknow, Sitapur, Gorakhpur, Gonda, Basti, Muzzafarpur, Raxaul, Chupra, Katihar, Forbesganj, Raiganj, Siliguri, Alipurduar, Dalgaon. 9. Assam Digboi, Badarpurghat, Jorhat, Dimapur, Agartala, Gauhati, Pandu, Kokrajhar, Tezpur, Rangapara, Misamari.