39. Petroleum carried as cargo in unberthed passenger ships
.-Petroleum Class A shall not be transported as cargo by an unberthed passenger ship as defined in the Merchant Shipping Act, 1958 (44 of 1958):Provided that the certifying officer referred to in section 243 of the Merchant Shipping Act, 1958 (44 of 1958), may in cases where he is satisfied that no other means of transporting the petroleum are available, permit petroleum Class A in quantity not exceeding 1,250 litres to be transported otherwise than in bulk by an unberthed passenger ship subject to-(a)the condition that no more persons shall be carried in the ship than can with safety be accommodated in the ship's life-boats in case of an accident; and(b)such other conditions as the certifying officer may, after consultation with the Chief Controller, impose:Provided further that clause (a) of the first proviso shall not apply in the case of unberthed passenger ships engaged on voyages in the course of which they do not go beyond 32 kilometres from land.
