- A vessel, carrying otherwise than in bulk a quantity of dangerous petroleum not exceeding 2 tonnes (2,500 litres) or non-dangerous petroleum not exceeding 40 tonnes (50,000 litres) may land it at the docks or jetties under the following conditions :(1)that dangerous petroleum is covered by an import licence granted under the Petroleum Rules, 1937;(2)(a)that each consignee who imports dangerous petroleum in quantity exceeding 272 : 758 litres produces a certificate of storage accommodation in Form 'C' of the Petroleum Rules, 1937, signed by him or his agent, and(b)provided that quantities not exceeding 2 tonnes (2,500 litres) of dangerous petroleum or quantities not exceeding 40 tonnes (50,000 litres) of non-dangerous petroleum may be discharged into lighters or boats with the previous approval of the Director, Marine Department subject to the compliance of the conditions specified in clause (i) and sub-clause (b) and that the petroleum is not unloaded from boats or lighters at the following ghats, namely :(i)on the Howrah side-Bechali Ghat, north of Cowie's Ghat Spur, or(ii)on the Calcutta side-Juger-nath Ghat, Sahib Bazar Ghat, Rutholla Ghat or Baghbazar Ghat :Provided further that heavy petroleum otherwise than in bulk may be landed in any quantity at the docks or jetties or discharged overside into boats, lighters under the conditions specified in sub-Cls. (a) and (b) of Cl. (2).
