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[Cites 0, Cited by 0] [Section 100A] [Entire Act]

Bengal Presidency - Subsection

Section 100A(2) in The Calcutta Port Rules, 1943

(2)The Agents shall furnish a list of all hazardous cargo with full particulars to the Director, Marine Department and Traffic Manager. The Master shall be responsible for compliance with all rules, regulations and instructions issued by them:Provided that when circumstances warrant, the Director, Marine Department, may relax the quantities that may be brought for discharge at the Docks and Jetties at Calcutta up to a maximum as followsDangerous petroleum or other substances having a flash-point below 24.4 °C (or 76 °F)-5 Tonnes.Non dangerous petroleum or other substances having a flash-point below 65.5 °C (or 150 °F)-100 Tonnes.