118. Gas-free certificate for bulk oil vessels entering docks/dry docks.
- No bulk oil vessel shall be taken amongst the other shipping unless proceeding to an oil berth (or in the case of a vessel carrying fuel oil only, into dock) until her Master produces a certificate from the Inspector of Explosives or the Assistant Inspector of Explosives, East Circle, Calcutta, that he has examined the tanks with the aid of a vapour testing instrument and that the vessel has been found entirely clear of petroleum and vapour of petroleum and is in a fit state to enter dock. The Masters of all bulk oil vessels proceeding to dry dock shall produce such a certificate. No repair work to pipes, valves, pumps and other fittings of tanks and pump rooms of a petroleum tanker, shall be carried out in the dry dock or in the wet dock unless a certificate to the effect that such fittings are free from dangerous vapour has been obtained from the Inspector of Explosives or the Assistant Inspector of Explosive, East Circle Calcutta :Provided that a bulk oil vessel which has not carried petroleum of flash point below 65.5°C (or 150°F) since her last gas-free certificate was granted and which is entering a dry dock for the purpose of hull painting and examination only, will be admitted into dry dock on a certificate issued by the Master of the vessel stating that the tanks have been properly cleaned out. If after entry into dry dock it should transpire that the vessel requires more extensive repairs, a gas-free certificate shall be produced before such repairs can be undertaken.
