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Bengal Presidency - Section

Section 103 in The Calcutta Port Rules, 1943

103. Discharge of case oil vessels.

- Every case oil vessel shall discharge her petroleum at Budge Budge, but no such vessel shall begin her discharge until the Director, Marine Department is satisfied that
(a)the Collector of Customs has permitted her petroleum to be landed;
(b)proper arrangements have been made for the disposal of leaky casks, drums or other receptacles;
(c)the receptacles satisfy the requirements of rule 17(2) of the Petroleum Rules, 1937.