Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PETROLEUM PRODUCTS (SUPPLY AND DISTRIBUTION) ORDER, 1972 CONTENTS 1. Short title and commencement 2. Definition 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, 1972 G.S.R. 825.1 -In exercise of the powers conferred by Sec. 3 of the Essential Commodities Act, 1955 (10 of 1955),and in supersession of the Petroleum Products (Supply and Distribution) Order, 1966 as amended from time to time the Central Government hereby makes the following Order, namely : 1. Short title and commencement :- (1) This Order may be called the Petroleum Products (Supply and Distribution) Order, 1972. (2) It shall come into force on the date of its publication in the Official Gazette. 2. Definition :- 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 carried 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 I of the First Schedule; (f) "petroleum products" means- (i) aviation spirit; (ii) aviation turbine fuel; (iii) fuel oil all grades including low sulphur heavy stock and hot heavy stock; (iv) high speed diesel oil; (v) light diesel oil; (vi) motor spirit all grades and naphtha; (vii) kerosene superior and inferior; (viii) liquefied petroleum gas; (ix) lubricants and greases including base oil; (x) wax of all grades; (xi) bitumen; (xii) solvents of all types including mineral turpentine oil; (xiii) all other products manufactured out of crude oil. (g) "Schedule" means a Schedule appended to this Order. (h) "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 oil distributing company such petroleum product or products. (2) Every officer-in-charge of any main port installation or depot, shall, on receipt of the petroleum product or products supplied by any 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 installation as may be necessary for the equitable distribution of such petroleum product or products : Provided further that the S t a l e Government or an officer authorized by the State Government in this behalf 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 a depot or a main port installation as may be necessary for the equitable distribution of such petroleum product or products. 1 [* * * *]. (3) The order referred to in sub-paragraph (1) may contain such supplemental or incidental provisions relating to the supply of any petroleum product as the Central Government may consider necessary. 1. Omitted by G.S.R. 276 (E), dated 18th March, 1983. 4. Power of entry, search and seizure :- 1[(1)] Any police officer not below the rank of a 2[Sub-Inspector] or any other officer of Government of or above an equivalent rank authorised in this behalf by Central Government 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 be made. 2 [(2) The provisions of S.100 Code Of Criminal Procedure, 1973 relating to search and seizure shall, so far as may be, apply to searches and seizures under this Order.] 1. Renumbered by G.S.R. 2736, dated the 27th October, 1975. 2. Subs. by G.S.R. 2736. SCHEDULE 1 Oil distributing Companies Part 1 1. Indian Oil Corporation Ltd., a company incorporated in India. 2. Burmah-Shell Oil Storage and Distributing Company of India, a company incorporated in the United Kingdom and carrying on business in India. [3. Hindustan Petroleum Corporation Limited, a company incorporated in India.] 4. Caltex (India) Ltd., a company incorporated in the Bahama Islands and carrying on business in India. 5. Assam Oil Company Limited, a company incorporated in the United Kingdom and carrying on business in India. 6. Indo-Burmah Petroleum Company Ltd., a company incorporated in India. Part 2 Oil Refining Companies 1. Indian Oil Corporation Limited, a company incorporated in India. 2. Cochin Refineries Limited, a company incorporated in India. 3. Madras Refineries Ltd., a company incorporated in India. 4. Burmah-Shell Refineries Limited, a company incorporated in India. 5. [Hindustan Petroleum Corporation Limited, a company incorporated in India.] 6. Caltex Oil Refinery (India) Limited, a company incorporated in India. 7. Assam Oil Company Limited, a company incorporated in the United Kingdom. Part 3 Associated Refineries 1. The refineries situated at Nunmati (Assam), Koyali (Gujarat), Barauni (Bihar), Madras (Tamil Nadu) and Cochin (Kerala) in the case of Indian Oil Corporation Ltd. 2. The Burmah-Shell Refinery situated at Trombay, Bombay (in the case of Burma- Shell Oil Storage and Distributing Company of India). 3. [Hindustan Petroleum Corporation Limited Refinery situated at Trombay, Bombay.] 4. The Caltex Refinery situated at Visakhapatnam [in the case of Caltex (India) Limited]. 5. The refinery situated at Digboi (Assam) in the case of Assam Oil Company Limited. SCHEDULE 2 Supply Area Name of the Areas to which supply of petroleum products is made from Supply Area the following main port installations and depots of the oil distributing companies 1 2 1. DIGBOI Digboi, Tinsukia,Balimara,Sibsagar,Chabua,Jorhat, Bhojo. 1 2 2. GAUHATI Gauhati, Golpara South, Garo Hills, Badarpur, Silchar, Gagi Road, Khat Khoti, Dharamnagar, Jamguri, Tripura, Tejpur, Rangapara, Tangia, N. Lakhimpur, Hashimara, Alipurduar, Dalgaon, Mal Junction. 3. BARAUNI Barauni, Patna, Arrah, Begusarai, Garhara, Jamalpur, Monghyr, Dinapur, Dehri-on-sone, Mugalsarai, Varanasi, Robertsganj, Renukoot, Jaunpur, Mirzapur, Ghazipur, Assamgarh, Balia, Allahabad, Rai Bareilly, Fatehpur, Pratapgarh, Faizabad, Lucknow, Sitapur, Hardoi, Barabanki, Muzaffarpur, Katihar, Raxaul, Forbesganj, Darbhanga, Gorakhpur, Basti, Gonda, Pilibhit, Deoria, Bhagalpur, Sultanganj, Rajmahal, Hazaribagh, Bhurkunda Bermo, New Jalpaiguri, Naksalbari, Raiganj, Malda. 4. CALCUTTA Calcutta, Howrah, Bandel, Andul, Kharagpur, Midnapore, Hijli, Danton, Asansol, Dhanbad, Rajbandh, Rampurhat, Tatanagar, Ranchi, Chakradharpur, Balasore, Rourkela. 5. KOYALI Aroda, Koyali, Broach, Ahmedabad, Sabarkantha, Mehsana, Surat, Bitimora, Udhana, Indore, Ratlam, Kotah, Sawai Madhawpur, Agra, Mathura, Gwalior, Jhansi, Bhopal, Bina, Sagar, Surendranagar, Bhavnagar, Arnreli, Itarsi, Jabalpur, Katni, Narsingpur, Satna, Dholpur, Tikamgarh-Udaipur, Jaipur, Alwar, Ajmer, Jodhpur, Bikaner, Hanumangarh, Aligarh, Meerut, Bulandsahr, Etah, Farrukhabad, Moradabad, Bareilly, Bijnor, Rampur, Shahjahanpur, Rosa, Kichha, Kathgodam, Panki, Kanpur, Patiala, Ambala, Chandigarh, Simla, Saharanpur, Jammu and Kashmir, Amritsar, Pathankot, Jullundur, Ludhiana, Ferozepur, Rohtak, Jind, Kotkapura, Hissar, Bhatinda, Delhi, Shakurbasti. 6. BOMBAY Akola, Amraoti, Chanda, Murtizapur, Nagpur, Pulgaon, Wardha, Itwari, Manmad, Dhulia, Nasik, Jalgaon, Aurangabad, Nizamabad, Bulsar, Vapi, Poona, Ahmedanagar, Karad, Miraj, Kolhapur, Hubli, Belgaun, Ghataprabha, Sholapur, Gulbarga, Bijapur, Raichur, Secunderabad, Bombay, Thana. 7. OKHA Rajkot, Junagadh, Gondal, Okha, Jamnagar. 8. KANDLA Kandla. 9. GOA Vasco (Goa). 10. VIZAG Visakhapatnam, Vijayawada, Nidadavelu, Eluru, Guntur, Warangal, N.S. Dam Site, Raipur, Bhilai, Durg, Bilaspur, Bisrampur, Mohendragarh, Gondia, Itawari, Sambalpur, Bobbili, Cuttack, Berhampur. 11. COCHIN Cochin, Quilon, Kottayam, Trivandrum.Tirunelveli, Mangalore, Kozhikode, Cannanore, Palghat, Madurai, Pollachi, Dindigul, Coimbatore, Mettupalayam, Tiruppur, Salem, Erode, Tiruchirapali, Karuppur. 1 2 12. MADRAS Bangalore, Madras, Mysore, Shimoga, Chittaldurg, Guntakal, Cuddappah, Neyveli, Tiruvarur.