Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Madras Port Petroleum Rules, 1963

(3)Vessels carrying only non-dangerous or heavy petroleum and vessels carrying less than 150 gallons of dangerous petroleum to which sub-rule (1) does not apply may proceed direct to one of the oil berths inside the harbour or to any other other berth specially indicated by the Deputy Port Conservator and may discharge their cargo from such berths subject to such restrictions and conditions as the Deputy Port Conservator may impose from time to time.But when barges containing explosives lie alongside East Quay or are discharging at East Quay, the outermost tanker berth inside the North Harbour wall shall not be used for petroleum tankers.