Section 103(b) in The Andaman and Nicobar Islands Port Rules, 2004
(b)The agents shall furnish a list of furnish a list of all hazardous cargo with full particulars to the Deputy Conservator of Ports, the master shall be responsible for compliance with all rules, regulation and instructions issued by them provided that when circumstances warrant relax the quantities that may be brought for discharge at jetties/wharves up to a maximum as follows. -(i)dangerous petroleum or other substances having flash point below 24.4° C (76° F) - 5 tonnes.(ii)non-dangerous petroleum or other substance having a flash point below 65.5° C (150° F)- 1000 tonnes.
