Section 9 in The Madras Port Petroleum Rules, 1963
9. Accident Fire prevention.
- (l) A Harbour Police Guard of one Sergeant and two constables (or more if considered necessary) shall remain on duty on board during the whole time that discharge of petroleum is going on, to strictly enforce these rules and any other precautions considered necessary.Arrangements for this Police Guard shall be made with the Inspector of Harbour Police direct by the Agent of the vessel. That this has been done shall always be notified to the Deputy Port Conservator on each application for permission to work cargo, etc.(2)Any unauthorised floating craft going alongside the oil vessel without the permission of the Police Sergeant shall be liable to be prosecuted, and if such floating craft even attempts to pass between the vessel's stern and the quay and so endangers the floating pipeline, they shall have their licences cancelled by the Deputy Port Conservator.(3)No person shall be allowed on board such oil vessels, except those actually belonging to the ship's company or those on ship's business. No workmen shall normally be allowed on board such vessels; if any workmen have to go on board such vessels for any special reasons, the police constable on duty at the gangway shall thoroughly search such workmen for matches and other forbidden articles.(4)No person engaged in landing or loading petroleum shall carry fuses, matches or any other appliances for producing ignition or explosion.(5)No fires, smoking or non-safety lights shall, under any conditions, be permitted on board any floating craft lying alongside or within 100 feet of any oil vessel. Harbour tugs proceeding within 100 feet of such oil vessels shall ensure that the galley fire and other naked flames/lights are either damped down or extinguished.Boats shall never hang around the gangway of an oil vessel.(6)During the whole time that an oil vessel is discharging petroleum, the oil pipelines within the harbour area shall be efficiently patrolled by Mazdoors posted for the purpose by the Chief Engineer, Madras Port Trust.(7)The employees of the oil companies and their representative shall strictly observe or cause to be strictly observed all the instructions detailed under Appendix I.(8)The Port Trust Departments concerned and the employees of such departments shall strictly observe or cause to be strictly observed all the instructions detailed under Appendix II 'Fire Protection of the Oil Pipelines and Booster Pumphouse-Instructions to Port Trust Staff.'
