Section 106 in The Andaman and Nicobar Islands Port Rules, 2004
106. Discharge or loading case oil vessel.
- Every case oil vessel shall discharge or load its petroleum inflammable liquids, at the petroleum depot but no such vessel shall begin discharge or loading until the Deputy Conservator of Ports/Harbour Master is satisfied that:-(i)The Asstt Commissioner of customs has permitted its petroleum or, as the case may be, inflammable liquids to be landed or loaded.(ii)Proper arrangements have been made for the disposal of leaky casks or drums or other receptacles.(iii)The receptacles satisfy the requirements of petroleum Rules, 1976.
