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The Orissa Petroleum Products (Sale by Retail Outlets) Order, 1978
Published vide Notification S.R.O No. 1624/78, dated 18th November, 1978, Orissa Gazette Extraordinary No. 1857/13.12.1978
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(a) "dealers" in relation to a retail outlet means any person who carries on, directly or otherwise, the business of sale, or storage for purposes of sale of petroleum products in retail outlet and includes his representative or agent;
(b) "petroleum products" means any of the petroleum products mentioned below, namely :
(i) aviation spirit;
(ii) aviation turbine oil;
(iii) motor spirit;
(iv) high speed diesel oil;
(v) light diesel oil;
(vi) Lubricants and greases including base oils;
(vii) wax of all grades;
(c) "oil distributing companies" means the companies specified under Part I of the First Schedule to the Petroleum Products (Supply and Distribution) Order, 1972;
(d) "retail outlet" means a filling station-in which one or more dispensing pumps have been provided and where a petroleum product is sold in retail.
3. Regulation of sale at retail outlets. - Every dealer shall, at his retail outlet, sell petroleum products conforming to the quality specification supplied by the oil distributing company and in no case any petroleum products sold or supplied by him shall be below the said quality specification. 4. Inspection. - Any officer authorised in this behalf by the State Government in relation to any area may, with a view to securing compliance with this Order inspect any retail outlet and check samples of petroleum products available with the dealer at his retail outlet for the purpose of testifying its quality. 5. Power of entry, search and seizure. - (1) Any Police Officer not below the rank of Sub-Inspector or any other officer of Government of or above an equivalent rank authorised in this behalf by State Government in relation to that area may, with a view to securing compliance with this Order or to satisfy himself that this Order has been complied with and with such assistance, as he thinks fit-(a) enter, inspect or break open and search any place or premises which he has reason to believe has been or is being used for the contravention of this Order; and
(b) seize stock of any petroleum product in respect of which he has reason to believe that contravention of the provisions of this Order has been or is being or is about to be made.
(2) The provisions of Section 100 of the Code of Criminal Procedure, 1973 (2 of 1974), relating to search and seizure, so far as may be, apply to search and seizure under this Order.
