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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(7) in The Madras Port Petroleum Rules, 1963

(7)When harbour crafts are used for the purpose of the landing or shipment of non-dangerous cased petroleum, in no case shall the quantity of such petroleum afloat in harbour craft at any time, exceed 16,000 imperial gallons, and not more than 12 harbour craft shall be used for the purpose at the same time.