Section 7 in The Petroleum Act, 1934

7. 5[ No licence needed for transport or storage of limited quantities of petroleum Class B or petroleum Class C. Notwithstanding anything contained in this Chapter, a person need not obtain a licence for the transport or storage of--

(i) petroleum Class B if the total quantity in his possession at any one place does not exceed two thousand and five hundred litres and none of it is contained in a receptacle exceeding one thousand litres in capacity; or

(ii) petroleum Class C if the total quantity in his possession at any one place does not exceed forty- five thousand litres and such petroleum is transported or stored in accordance with the rules made under section 4.

1. Subs. by Act 24 of 1970, s. 6, for" dangerous petroleum" (w. e. f. 1- 8- 1976 ). 2. Sub- section (3) omitted by the A. O. 1937. 3. Subs. by Act 24 of 1970, s. 7, for" dangerous petroleum" (w. e. f. 1- 8- 1976 ). 4. Subs. by s. 7, ibid., for" two gallons" (w. e. f. 1- 8- 1976 ). 5. Subs. by s. 8. ibid., for ss. 7 and 8 (w. e. f. 1- 8- 1976 ).