Petroleum Act, 1934

8. No license needed for import, transport or storage of small quantities of petroleum Class A

(1) Notwithstanding anything contained in this Chapter, a person need not obtain a license for the import, transport or storage of petroleum Class A not intended for sale if the total quantity in his possession does not exceed thirty liters.

(2) Petroleum Class A possessed without a license under this section shall be kept in securely stoppered receptacles of glass, stoneware or metal which shall not, in case of receptacles of glass or stoneware, exceed one liter in capacity or, in the case of receptacles of metal, exceed twenty-five liters in capacity.]