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CCEA approves Review of Guidelines for Granting Authorization to market Transportation Fuels- (Press Information Bureau) (23 Oct 2019)

MANU/PIBU/1505/2019

Commercial

The Cabinet Committee on Economic Affairs (CCEA) chaired by Prime Minister Narendra Modi has approved the Review of Guidelines for Granting Authorization to market Transportation Fuels. This marks a major reform of the guidelines for marketing of petrol and diesel.

The existing policy for granting authorization to market transportation fuels had not undergone any changes for the last 17 years since 2002. It has now been revised to bring it in line with the changing market dynamics and with a view to encourage investment from private players, including foreign players, in this sector. The new Policy will give a fillip to 'Ease of Doing Business', with transparent policy guidelines. It will boost direct and indirect employment in the sector. Setting up of more retail outlets (ROs) will result in better competition and better services for consumers

Salient features & Major Impact:

Much lower entry barrier for private players - the entities seeking authorisation would need to have a minimum net worth of Rs.250 crore vis-a-vis the current requirement of Rs. 2000 crore prior investment. Non - Oil Companies can also invest in the retail sector. Requirement of prior investment in Oil and Gas Sector, mainly in exploration and production, refining, pipelines/terminals etc., has been done away with. The entities seeking market authorisation for petrol and diesel are allowed to apply for retail and bulk authorisation separately or both. The companies have been given flexibility in setting up a Joint Venture or Subsidiary for market authorisation.

In addition to conventional fuels, the authorized entities are required to install facilities for marketing at least one new generation alternate fuel, like CNG, LNG, biofuels, electric charging, etc. at their proposed retail outlets within 3 years of operationalization of the said outlet

More private players, including Foreign players, are expected to invest in retail fuel marketing leading to better competition and better services for consumers. The new entities will bring in latest technology for marketing of fuels and also encourage digital payments at the ROs.

Entities will also encourage employment of women and ex-servicemen at the retail outlets. CCTV facilities will be set up at all retail outlets. The authorised entities are required to set up minimum 5% of the total retail outlets in the notified remote areas within 5 years of grant of authorisation. A robust monitoring mechanism has been set up to monitor this obligation. An individual may be allowed to obtain dealership of more than one marketing company in case of open dealerships of PSU OMCs but at different sites.

Tags : GUIDELINES   TRANSPORTATION   FUELS  

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