Section 8(1) in The Madras Port Petroleum Rules, 1963
(1)A bulk oil vessel shall discharge dangerous petroleum, under her own power, only after obtaining special permission from the Deputy Port Conservator. Such vessel shall be permitted to discharge petroleum under its own power, only subject to the conditions stipulated in rule 7.A certificate signed by the Master or owner of such vessel to the effect that all the safety devices referred to in rule 7 are in good working conditions, shall accompany the application for permission to discharge petroleum under the ship's own power.
