Section 112 in The Andaman and Nicobar Islands Port Rules, 2004
112. Cleaning.
- Every vessel discharging petroleum or other inflammable liquids shall unless it is proceeding direct to sea move without delay to the appointed moorings at which she shall, subject to any direction of the Harbour Master, remain until she is cleaned and freed from petroleum and inflammable vapour. Provided that the Harbour Master may, if he is satisfied that due precautions have been taken to prevent the discharge of oil, water or refuse on to a wharf or into a dock or stream, permit it to perform cleaning operations alongside the berth at which it has discharged.
