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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3) in The Madras Port Petroleum Rules, 1963

(3)The Trust's Section Officers and staff shall always ensure that these rules are duly observed by all parties handling or storing hazardous substances within the Port limits.Any violation of these rules shall, immediately on being noticed by the Section Officers and staff,. be notified to the Port Safety Officer or the Port Fire and Assistant Safety Officer directly and by the quickest means.Appendix I[See rule 9 (7)]Fire Protection of the Oil Pipelines and Booster Pumphouse-Precautions to be taken or procedure to be observed by the Oil Companies landing petroleum in bulk.
(a)General. - 1. Advice to the Trust's Mechanical Engineer - Oil Companies intending to land petroleum in bulk shall advise the trust's Mechanical Engineer of the intended landing of such petroleum at least 24 hours before such landing commences, so as to enable him to post necessary staff to man the Booster Pumphouse and to petrol the oil pipelines.
Advice, as above, regarding landing of petroleum in bulk on Sundays and Board holidays should reach the Mechanical Engineer, before 1100 hours on the preceding working day.