Section 2015 in The Madras Port Petroleum Rules, 1963
2015.
G.S.R. 1005, dated 18th May, 1963. - In exercise of the powers conferred by sub-section (1) of Sec. 6 of the Indian Ports Act, 1908 (15 of 1908) and in supersession of the Port of Madras (Landing and Shipment of Petroleum) Rules, published with the late War Transport Department Notification No. 13-P (53)/39, dated the 29th August, 1942, the Central Government hereby makes the following rules, regulating the landing and shipping of petroleum within the Madras Port limits, the same having been previously published as required by sub-section (2) of the said section.RulesRules Regulating The Landing And Shipment Of 'Petroleum' Within The Madras Port Limits
