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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(4) in The Petroleum Rules, 2002

(4)Sub-rule (2) shall not apply to barges or lighters continuously engaged in the transport of petroleum in bulk, if-
(a)an interval of not more than 72 hours is likely to elapse between an operation of unloading and the next loading operation; and
(b)the tanks are securely fastened down immediately after unloading.