Section 107 in The Andaman and Nicobar Islands Port Rules, 2004
107. Discharge into lighters.
- (i) No case oil vessel shall discharge under the foregoing roles, any petroleum in a lighter unless such lighter is capable of being cleared and unloaded into a storage shed between sunrise and sunset:Provided that every such lighter shall be duly licenced for this purpose by the Registrar/surveyor of vessel:Provided further no lighter loaded with petroleum shall be detained over night in the harbour unless specific permission in writing to that effect is first Obtained from the Deputy Conservator of Ports.(ii)Provisions of this rule shall also apply in relation to all inflammable cargo with or without liquid hydrocarbon.
