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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(7) in The Madras Port Petroleum Rules, 1963

(7)Bulk petroleum vessels shall not carry out any repairs within the Port limits without the permission in writing of the Deputy Port Conservator. Such permission maybe given only on production by the Master of such vessel of a 'gas-free certificate' obtained in the manner as stipulated in sub-rule (2).