Section 5(11) in The Madras Port Petroleum Rules, 1963
(11)Any vessel, having petroleum (dangerous or non-dangerous or both) in bulk on board for discharge partly at the Port and partly at a port or ports other than Madras, shall not in any circumstances move the dangerous petroleum intended for other ports from the tank or tanks containing it for any purpose whatsoever without the special permission of the Deputy Port Conservator.
