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Union of India - Section

Section 50 in The Petroleum Rules, 2002

50. Transport by sea of petroleum which has not been tested

.-Petroleum which has been imported into any port approved under sub-rules (1) and (2) of rule 16 and which has not been tested at such port in accordance with the rules contained in Chapter X, shall not be transported to any port other than a port at which importation is permitted under sub-rule (1) of rule 16 and in accordance with the provisions of all the rules in Chapter II.