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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Madras Port Petroleum Rules, 1963

(2)
(a)A bulk oil vessel shall commence discharging of dangerous petroleum, only during the day time, but a vessel which has commenced the discharge before sunset may continue to discharge even after sunset, provided that such discharging is continuous and without interruption. Should anything occur after sunset, which necessitates the repair or disconnection to the plant, pipes or connections, such discharge shall be discontinued until after sunrise.
(b)In the case of interruption to pumping after sunset due to any reasons, other than those stated in Cl. (a) above, the Deputy Port Conservator may, at his discretion, grant special permission to re-commence pumping even during the night time. Discharge of dangerous petroleum interrupted or suspended after sunset, shall on no account, be re-commenced until after sunrise, without the permission of the Deputy Port Conservator.