Section 78 in The Port Of New Mangalore Rules, 1976
78. Bunkering petroleum fuel oil.
- Bunkering of vessels with petroleum fuel oil in the port barges and tank vehicles shall be permitted subject to the following conditions, namely :(a)during all such time as any vessel is receiving fuel into her bunkers, the master or first mate of such vessel is present on board and he shall see that the provisions of these rules are complied with and that all reasonable precautions for safety are observed;(b)a ship's officer shall be on watch and an attendant of the oil company supplying bunkers shall be stationed alongside the flexible connecting pipe while bunkering is in progress;(c)no smoking, cooking naked lights or forges shall be allowed on the vessel's decks while bunkering is in progress;(d)a suitable gutter or other contrivance shall be placed under the connecting service pipe to prevent any oil from dripping on the wharf or into the port basin;(e)masters and owners of vessels receiving fuel oil and suppliers of fuel oil for bunkering shall jointly and severally be held liable for any damage caused to any property belonging to the port or cargo in charge of the Traffic Manager by any defect in or failure of the apparatuses or appliances of the vessels or the suppliers;(f)no cargo other than steel plates, iron rails and similar goods unaffected by oil, shall be allowed on the wharf within fifty feet of the oil stand pipes, and shed doors immediately behind them shall be kept closed while bunkering is in progress;(g)before bunkering commences, the attendant shall see that the telephone connection to the oil company's depot is in working order.
