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Union of India - Section

Section 16 in The Madras Port Petroleum Rules, 1963

16. Enforcement and Penalties.

(1)The Port Safety Officer, the Port Fire and Assistant Safety Officer or any other officer duly authorised in this behalf by the Port Safety Officer, shall be responsible and shall have due jurisdiction to enforce these rules.
(2)
(a)Masters and/or agents of vessels lying within the Port limits and carrying petroleum as cargo, shall, when so required by the Port Safety Officer, the Port Fire and Assistant Safety Officer or any other officer duly authorised in this behalf by the Port Safety Officer, afford all reasonable facility to enable such officers to ascertain whether these rules are duly observed.
(b)The occupiers or custodians of premises within the Port limits and/or owners of petroleum handled or stored anywhere within the Port limits, shall, if so required by any of the officers mentioned in sub-rule (1), afford all reasonable facility to such officers to ascertain whether these rules are duly observed.
(3)The Trust's Section Officers and staff shall always ensure that these rules are duly observed by all parties handling or storing hazardous substances within the Port limits.Any violation of these rules shall, immediately on being noticed by the Section Officers and staff,. be notified to the Port Safety Officer or the Port Fire and Assistant Safety Officer directly and by the quickest means.Appendix I[See rule 9 (7)]Fire Protection of the Oil Pipelines and Booster Pumphouse-Precautions to be taken or procedure to be observed by the Oil Companies landing petroleum in bulk.
(a)General. - 1. Advice to the Trust's Mechanical Engineer - Oil Companies intending to land petroleum in bulk shall advise the trust's Mechanical Engineer of the intended landing of such petroleum at least 24 hours before such landing commences, so as to enable him to post necessary staff to man the Booster Pumphouse and to petrol the oil pipelines.
Advice, as above, regarding landing of petroleum in bulk on Sundays and Board holidays should reach the Mechanical Engineer, before 1100 hours on the preceding working day.