Section 4 in The Madras Port Petroleum Rules, 1963
4. Notice of arrival of 'Petroleum'.
-The Master of every ship carrying petroleum shall deliver to the Pilot a written declaration under his signature in Form 'A' prescribed in Sch. II to the Petroleum Rules, 1937:Provided that if, in anticipation of a ship's arrival, the agent of such ship delivers to the Deputy Port Conservator a written declaration as aforesaid, no such declaration need be made by the Master of such vessel.The declaration given as aforesaid shall contain the following information in addition to the details furnished in Form 'A':(a)The name /names of the petroleum product/products.(b)The flash point of such product/products.(c)Whether such product/ products is/ are mixable with water or not.
