Petroleum Act, 1934
5. Production, refining and blending of petroleum.
(1) No one shall produce, refine or blend petroleum save in accordance with the rules made under sub-section (2).
(2) The Central Government may make rules -
(a) prescribing the conditions subject to which petroleum may be produced, refined or blended; and
(b) regulating the removal of petroleum from places where it is produced, refined or blended and preventing the storage therein and removal there from, except as 15[petroleum Class A]. of any petroleum which has not satisfied the prescribed tests.
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