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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. 16[***]    |
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