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Union of India - Section

Section 8 in The Port Rules Of The Port Of Madras, 1962

8. Fire and lights.

(a)No vessel shall be fumigated except at a place appointed by the Deputy Conservator of the Port for the 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 candle or other unprotected artificial lights.
(c)Vessels, while loading cotton, shall not have any unprotected lights in the hold.
(d)When gun-powder, ammunition or other explosives in excees of 45 kgms. (100 lbs)weigth are being shipped on board, or being discharged from any vessel within the limits of the port, neither fires, lights nor smoking are under any circumstances to be permitted on board, except as provided in the Explosives Rules, 1940.