Petroleum Act, 1934

[Act No. 30 of 1934 dated 6th September, 1934]

Contents
Sections	Particulars
Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter I	Control Over Petroleum
3	Import, transport and storage of petroleum
4	Rules for the import, transport and storage of petroleum
5	Production, refining and blending of petroleum.
6	Receptacles of dangerous petroleum to show a warning
7	No license needed for transport or storage of limited quantities of petroleum Class B or petroleum Class C
8	No license needed for import, transport or storage of small quantities of petroleum Class A
9	Exemptions for motor conveyances and stationary engines
10	No license needed by railway administration acting as carrier
11	Exemption of heavy oils
12	General power of exemption
13	Inspection of places
Chapter II	The Testing Of Petroleum
14	Inspection and sampling of petroleum
15	Standard Test Apparatus
16	Certification of other test apparatus
17	Testing Officer
18	Manner of test
19	Certificate of testing
20	Right to require re-tests
21	Power to make rules regarding tests
22	Special rules for testing viscous or solid forms of petroleum
Chapter III	Penalties And Procedure
23	Generally penalty for offences under this Act
24	Confiscation of petroleum and receptacles
25	Jurisdiction
26	Power of entry and search
27	Notice of accidents with petroleum
28	Inquiries into serious accidents with petroleum
Chapter IV	Supplemental
29	Provisions relating to rules
30	[Repealed by the Inflammable Substances Act, 1952 (20 of 1952)]
31	Power to limit powers of local authority over petroleum
32	[Repealed by the Repealing Act, 1938 (1 of 1938)]

An Act to consolidate and amend the law relating to the import, transport, storage, production, refining and blending of petroleum 1[***].

Whereas it is expedient to consolidate and amend the law relating to the import, transport, storage, production, refining and blending of petroleum 2[***];

It is hereby enacted as follows:-