Section 12 in The Madras Port Petroleum Rules, 1963
12. Sailing vessels.
(1)Not more than 2,400 imperial gallons of cased petroleum may be shipped into, or landed from a sailing vessel or transhipped from another vessel into a sailing vessel.(2)Loading of cased petroleum other than heavy petroleum, into country craft shall be done under the supervision of the police, and shall only be allowed between sunrise and sunset and at such places as may be notified for the purpose by the Deputy Port Conservator.(3)Any country craft loaded with cased dangerous petroleum shall not leave the loading berth, except during daylight and with the written permission of the Deputy Port Conservator. Such permission shall not be granted unless there is reasonable probability that such craft will be clear of the shipping in Port before sunset.No such craft shall, after leaving the loading berth, anchor within half a mile of other shipping in the Port unless compelled by stress of weather or accident.
