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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2)(b) in The Madras Port Petroleum Rules, 1963

(b)The occupiers or custodians of premises within the Port limits and/or owners of petroleum handled or stored anywhere within the Port limits, shall, if so required by any of the officers mentioned in sub-rule (1), afford all reasonable facility to such officers to ascertain whether these rules are duly observed.