.-(1) Petroleum shall not be loaded into, or unloaded from, any ship, vessel or vehicle between the hours of sunset and sunrise, unless-(a)adequate electric lighting is provided at the place of loading or unloading and the provisions of Chapter IV are complied with; and(b)adequate fire-fighting facilities with personnel are kept ready at the place of loading for immediate use in the event of a fire.(2)Nothing in this rule shall apply to the refuelling of an aircraft by vessels or vehicles licensed under these rules in accordance with the provisions of the Indian Aircraft Rules, 1937, or to the refuelling of an aircraft by the Defence Forces of the Union.Explanation .-For the purposes of this rule, the Chief Controller shall determine the adequacy or otherwise of the electric lighting and fire-fighting facilities.
