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 11] [Entire Act] Union of India - Subsection Section 11(4) in The Madras Port Petroleum Rules, 1963 (4)It may be landed or shipped over the South Quay, or overside into harbour craft, provided not more than 16,000 gallons of cased petroleum shall be in transit to or from a vessel at any time.
