Section 122(v) in The Andaman and Nicobar Islands Port Rules, 2004
(v)Provided that bulk oil vessel which has not carried petroleum of flash point below 15° F since her last gas free certificate wall granted and which is entering a dry dock for the purpose of hull painting and examination only, will be admitted in to dry dock on a certificate issued by the master of the vessel stating that the tanks have been properly cleaned out. If after entry in to the dry dock, it transpires that the vessel requires more intensive repairs, a gas free certificate shall be produced before such repairs can be undertaken.
