Section 13 in The Madras Port Petroleum Rules, 1963
13. Landing of cased dangerous Petroleum.
(1)Except as provided for in sub-rule (4), cased dangerous petroleum shall not be landed or shipped by any vessel inside the harbour. West of a line running parallel to the West Quay and 2,000 feet Eastward of the base line of the harbour. The normal shipping and landing places shall be the steps on the East side of the harbour, the East Quay and the South Groyne East of the first named line.(2)Cased petroleum coming under the category of dangerous cased petroleum and other inflammable liquids given in the Schedule may be shipped or discharged by means of harbour craft on the off side of vessels lying at the West Quay subject to observance of these rules. The transport of such cargo between harbour craft and shore shall be done East of the 2,000 feet line mentioned in sub-rule (1) (vide Schedule for a sample list of dangerous petroleum).(3)No dangerous cased petroleum shall be in actual transit in the harbour between sunset and sunrise otherwise than in railway wagon, that is, such petroleum shall not be handled in any way at night nor he afloat in harbour, craft, etc., in the harbour at night.(4)Not more than 2,000 gallons of cased dangerous petroleum shall be permitted to be in transit in the harbour premises at one and the same time, i.e., between ship's hatch and harbour gates. Any quantity of such petroleum exceeding 2,000 gallons shallbe dealt with at the East Quay where it must be landed direct from the vessel on to the quay and loaded into railway wagons.(5)Not more than one vessel at a time shall land or take in cased dangerous petroleum in the enclosed harbour.(6)Cased dangerous petroleum shall not be landed at the Sand Screen steps while a vessel is lying at South Quay II and shall not be landed at the East Quay steps while a vessel is lying at the East Quay. Should both quays be occupied at the same time, such cased dangerous petroleum shall be landed at the steps just inside the Eastern head of the harbour entrance, provided that barges containing explosives are not then lying at or near the said steps.(7)No harbour craft containing cased dangerous petroleum shall be in transit anywhere in the harbour while a vessel is entering or leaving the Port.(8)While the handling of cased dangerous petroleum is in progress, no cooking fires, smoking or lights of any description, other than those of the approved safety type, shall be allowed anywhere on board the vessel, on any barge used for landing/ carriage of such petroleum and on tugs used to tow such barges.(9)Leaky receptacles containing dangerous petroleum shall not be discharged from a vessel into a harbour craft containing sound receptacles. Special arrangements must be made with the Trustees official in charge of the wharf for the landing of any leaky receptacles containing dangerous petroleum.(10)The presence anywhere in the harbour area of any leaky receptacles containing dangerous petroleum shall, immediately on being detected or noticed, be notified (over telephone) to the Port Fire and Assistant Safety Officer, who shall immediately arrange to inspect such receptacles and suggest necessary precautionary measures. Landing/ transport storage of such leaky drums shall thereafter be carried out only subject to such precautionary measures as might be suggested by the Port Fire and Assistant Safety Officer.(11)Only covered wagons or vehicles shall be used to transport cased dangerous petroleum to or from the loading or unloading site. Wagons containing cased dangerous petroleum must be sealed before they are removed from the loading site.(12)Three empty wagons shall be kept between the shunting engine and the wagons loaded with cased dangerous petroleum.(13)Where harbour crafts are used, not more than 2,000 gallons of cased dangerous petroleum shall be loaded into any one harbour craft.(14)Cased dangerous petroleum must not be put into harbour craft without the prior consent of the Trustees. In order, therefore, to avoid possible delay to vessels carrying cased dangerous petroleum, the agents of such vessels should make early arrangements with the Trustees for the disposal of their cargo of cased dangerous petroleum.
