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[Cites 0, Cited by 0] [Section 25A] [Entire Act]

Union of India - Subsection

Section 25A(1) in Aircraft Rules, 1937

(1)No person shall fill or replenish the fuel tanks of an aircraft from vehicles or vessels containing petroleum in bulk or from fuel hydrant installations except from vehicles or installations of a type approved by the Chief Inspector of Explosives or from barges licensed under [the Petroleum Rules, 2002.] [Substituted by G.S.R. 1202, dated 23.7.1976.]