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State of Odisha - Section

Section 15 in The Gopalpur Port Rules, 1987

15. Use of fires and lights.

(1)
(a)No vessel shall be fumigated except at a place appointed by the Conservator for that purpose.
(b)Pitch or dammer shall not be heated on board vessels within the port, but in a boat alongside or astern ; nor shall spirits be drawn off on board such vessels by candles or other unprotected artificial lights.
(c)Vessels while loading or unloading cotton, shall not have any unprotected lights in the hold or orlop.
(d)When gunpowder, ammunition or other explosives in excess of 100 lb. (45 Kgs.) in weight are being shipped on board or being discharged from any vessel within the limits of the port, no fires, lights or smoking are under any circumstances shall be permitted on board.
(2)All private jetties within the port limits shall exhibit between "dark" and "day break" a white light 10 feet above the deck of such jetty as close to the water line as possible.
(3)No person shall smoke or use naked lights of any description in a hold or between decks of a vessel or in any enclosed space on the upper deck of any vessel in the harbour in which stores, cargo or inflammable materials is stored.
(4)Fire may be lit in country boats and cargo boats between daybreak and 9 p. m. or the purpose of cooking ; provided that in vessels with Mohammedan crows such fires may be kept alight between dark and daybreak during the month of Ramzan.
(5)No smoking or free light of any description (other than lights required by Port Rules) shall be allowed in any cargo-boat during the time that any petroleum is on board.