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Union of India - Section

Section 41 in The Petroleum Rules, 2002

41. Restrictions on steamers or tugs employed in towing or attending a petroleum vessel

.-(1) No steamer or tug employed in towing or otherwise attending a barge, flat or lighter carrying petroleum, other than petroleum Class C in bulk, shall at the same time tow or otherwise attend any other vessel carrying on inflammable cargo other than petroleum or coal.
(2)No such steamer or tug shall carry any inflammable cargo other than petroleum or coal.
(3)All such steamers or tugs shall be fitted with efficient spark arrestors.