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Union of India - Section

Section 3 in The Madras Port Petroleum Rules, 1963

3. Definitions.

-In these rules, unless there is anything repugnant in the subject or context
(a)"Bulk Oil vessel" means a vessel licensed to carry petroleum in bulk as cargo.
(b)"Cased Petroleum" means petroleum packed in cases, casks, drums or other receptacles.
(c)"Dangerous Petroleum" means any petroleum having flash point below 76°F.
(d)"Heavy Petroleum" means petroleum which has its flash point not below 150°F.
(e)"Non-dangerous Petroleum" means petroleum having its flash point below 150°F, but not below 76° F.
(f)"Petroleum" means any liquid hydro-carbon or mixture of hydrocarbons and any inflammable mixture (liquid, viscous or solid) containing any liquid hydro-carbon or any other commodity given in the Schedule.
(g)"Petroleum in bulk" means petroleum contained in receptacles exceeding 200 gallons in capacity.
(h)"Ton" when used to indicate the weight of petroleum is taken as equivalent to 300 gallons.