(1)All vessels taking in or discharging ballast or any particular kind of cargo such as ammunitions or other explosive, kerosene oil, bones, coral or other offensive articles and timber within the limits of the port shall do so only at such stations as may be set apart from time to time by the Conservator.(2)Ballast and rubbish shall not be thrown overboard within the limits of the port without the special permission of the Conservator.(3)Vessels discharging or loading petroleum shall have all firehouses connected and all fire extinguishing appliances in readiness for immediate use, and if, the petroleum is dangerous petroleum, shall have their awnings furled.(4)(a)When the master or agent of a vessel declares that any petroleum is certificated petroleum and that he intends to discharge such petroleum at the port, he shall deliver to the pilot or to the Conservator along with his declaration and the certificate relating to such petroleum.(b)After delivery of such certificate and declaration, the vessels may proceed to the usual anchorage and there discharge any such petroleum.(5)The bilges of every vessel which has carried a cargo of petroleum shall immediately after the vessel has been unloaded be thoroughly cleared of all traces of such, petroleum and dried and the holds be thoroughly ventilated.(6)(a)When petroleum imported otherwise than in bulk is landed within the port, it shall be landed either-at jetties provided for the purpose or in cargo and except when electric light is exclusively used, only after sunrise and before sunset and only at such place or places as the Conservator of the port shall direct.(b)Dangerous and non-dangerous petroleum shall not be conveyed to the shore at the same time on the same cargo-boat.
