Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PETROLEUM (STORAGE) ORDER, 1971 CONTENTS 1. Short title, extent and commencement 2. Definitions 3. Maintenance of stocks of petroleum 4. Oil-refining companies to furnish information in relation to stock of crude oil, etc 5. Power of entry, search and seizure 6. Compliance with directions 7. 7 SCHEDULE 1 :- Oil Refining Companies PETROLEUM (STORAGE) ORDER, 1971 G.S.R. 8 (E), dated the 30th December, 1971.1 -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, extent and commencement :- (1) This Order may be called the Petroleum (Storage) Order, 1971. (2) It extends to the whole of India except the State of Jammu and Kashmir. (3) 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,- (a) "associated refinery" means a refinery specified in Part II of the Schedule to this Order; (b) "Petroleum" includes crude oil; (c) "oil refinery company" means a company specified in Part I of the Schedule to this Order. 3. Maintenance of stocks of petroleum :- (1) If, with a view to ensuring the maintenance of adequate supplies of petroleum products, the Central Government is of opinion that it is necessary in the public interest so to do, it may, by an order in writing, direct all oil-refining companies to maintain, or cause to be maintained, by such date as may be specified in the said Order, such stock of crude oil as may be specified therein and to maintain an inventory of such stock in such form and in such manner as may be specified therein. (2) Such order may also contain such supplemental or incidental directions as the Central Government may consider necessary. (3) Before issuing any order under sub-paragraph (1), the Central Government shall have due regard to- (i) the operating level of the associated refineries, dead stocks, periodic cleaning of tanks, minimum storage space required for receiving fresh supplies from tank wagons, pipeline or tanker or both, and cushion for absorbing variations in operations and tanker arrival schedules; (ii) any other relevant factor. 4. Oil-refining companies to furnish information in relation to stock of crude oil, etc :- (1) Every oil refining company shall furnish to the Central Government, within the time specified in the corresponding entry in column 2 of the Table below, information relating to the matters specified in column 1 of the Table below: TABLE (2) In addition to the information referred to in sub-paragraph (1), every oil-refining company shall furnish to the Central Government such further information in relation to its storage capacity, stocks, receipts, source of receipts, transfer, import or refining of crude oil, at such time as may be called for by the Central Government. (3) Every information referred to in sub-paragraph (2) shall be furnished in such manner and within such time as may be specified by the Central Government. 5. Power of entry, search and seizure :- 1(1)] Any Government servant 2[not being an officer below the rank of Sub-Inspector or a rank equivalent thereto] authorised in this behalf by the Central 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) enter and search any place; (b) seize any stock of crude oil in respect of which he has reason to believe that 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. 490 (E), dated 12th September, 1975. 2. Ins. by G.S.R. 490. 6. Compliance with directions :- Every oil refining company to which the direction is issued under this Order shall comply with such directions. 7. 7 :- Notwithstanding anything contained in any direction issued under para. 3, the Central Government may, if it is of opinion that in all the circumstances of the cases, it is necessary so to do, by special order, permit any oil refining company to reduce its stock of crude oil at any of its refinery to such level and for such periods as may be specified therein. SCHEDULE 1 Oil Refining Companies Part 1 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. 6. Cochin Refineries Limited, a company incorporated in India. 7. Madras Refineries Limited, a company incorporated in India. Part 2 Associated Refineries 1. The Burmah Shell Refinery situated at Trombay, Bombay (in the case of Burmah Shell Oil, Storage and Distributing Company in 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 Assam Oil Company, Limited). 5. The Refineries situated at Nunmati (Assam), Koyali (Gujarat) and Barauni (Bihar) (in the case of Indian Oil Corporation Limited). 6. Cochin Refinery situated at Cochin (in the case of Cochin Refineries, Limited). 7. Madras Refinery situated at Madras (in the case of Madras Refineries, Limited).