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Bengal Presidency - Section

Section 108 in The Calcutta Port Rules, 1943

108. Cleaning.

- Every discharged vessel, shall, unless she is proceeding direct to sea move, without delay to appointed moorings at which she shall, subject to any direction of the Harbour Master (Port), remain until she is cleaned and freed from petroleum and inflammable vapour :Provided that the harbour Master (Port) may, if he is satisfied that due precautions have been taken to prevent the discharge of oil, oily water or refuse on to a wharf or into a dock or stream, permit her to perform her cleaning operations alongside the berth at which she has discharged.