February 05, 2019:
The Supreme Court has asked the Centre to take a call on a petition moved by an Advocate highlighting how petrol pumps have been swindling customers by dispensing less fuel for the price paid.
A bench headed by Justice AK Sikri has asked the government to suggest measures such as a transparent hose pipe and a transparent dispenser to be fixed with the fuel Vending Machine to save consumers from being cheated.
The court has asked the Centre to decide within 4 weeks the representation made by Advocate Amit Sahni.
Advocate Sahni has moved the Court regretting how petrol pumps have made it a business practice to dupe customers by giving then less fuel than what they actually pay for and shared that petrol pumps use a micro-chip which cuts down the flow of fuel by as much as 10% while the meter reading speeds up.
In his petition filed through Advocate Preeti Singh, Sahni had shared an incident from Punjab which went viral on social media.
In the said video, it has been shown that while a staff member at the petrol pump filled fuel in the car, the Customer learnt that there was only the sound of petrol being filled in the tank but no fuel was actually being filled in.
Advocate Sahni had sent a representation to the Petroleum Ministry on Dec 7, 2018, but no action was taken on the same.
He thus, sought relief from the Supreme Court after the representation was not taken into concern by Central Government. The Apex Court has now given the Govt. 4 weeks time to consider the present petition.
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