Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] Union of India - Subsection Section 5(5) in The Madras Port Petroleum Rules, 1963 (5)Bulk petroleum vessels lying within the port limits shall always take all possible precautions to prevent discharge of oil, oily water or oily refuse on to the shore or into the sea.
