Section 5(4) in The Madras Port Petroleum Rules, 1963
(4)If so required by the Deputy Port Conservator, a bulk oil vessel alongside an oil berth shall, at any time and from time to time, be removed to any anchorage appointed for bulk oil vessels; and when the petroleum has been discharged, the vessel shall as soon as possible, leave the oil berth and proceed to sea or to any other anchorage indicated by the Deputy Port Conservator provided that she may, with the permission of the Deputy Port Conservator, clean her tanks alongside subject to the restriction laid down in sub-rule (2).
