Section 10 in The Madras Port Petroleum Rules, 1963
10. Cased Petroleum, i.e., Petroleum not in bulk.
(1)No vessel with cased dangerous petroleum on board, the total quantity of which exceeds 20 tons or 6,000 gallons shall be permitted to enter the enclosed harbour, whether such dangerous petroleum is for discharge at the port or not. The hold or holds containing cased dangerous petroleum intended for another port shall be kept securely closed and covered during the vessel's stay in the port, provided that if the cased dangerous petroleum is contained only in the lower hold, the lower hold only need be secured, closed and covered.(2)Landing of cased petroleum, other than heavy petroleum, shall be done at such place or places as the Deputy Port Conservator directs.(3)The importer must produce to Trustees customs clearance documents before the cased petroleum is landed.(4)Before any cased petroleum is landed or shipped, arrangements must be made with the Traffic Manager and his authority obtained for the landing or shipping of such petroleum.(5)When cased petroleum, other than heavy petroleum, is landed, an officer not below the rank of an Assistant Shed Master, shall be deputed by the Traffic Manager, to be in attendance from the moment the landing is commenced until it shall have been completed, or until such petroleum has been loaded into railway wagons or other vehicles of transport. The importer of cased petroleum or persons acting on his behalf shall strictly carry out any instruction given by the said officer.(6)A ship's officer who holds a certificate of competency, not lower than Second Mate, shall be on duty at the hatch from which cased petroleum is being discharged or into which cased petroleum is being shipped until the discharge or shipping shall have been completed.(7)During the discharge of cased petroleum at any hatch, no other cargo but petroleum shall be handled at the hatch.General cargo and non-dangerous cased petroleum may be simultaneously handled, provided that they are contained in separate holds, but when cased dangerous petroleum is being discharged from a vessel, no other cargo shall be loaded into or discharged from such vessel.(8)All cased petroleum other than cased dangerous petroleum, brought into port premises for shipment shall forthwith be put on board the vessel on which the same is to be received.(9)Cased dangerous petroleum intended for shipment must not be put into harbour craft until the vessel by which such petroleum is intended to be shipped is ready to receive such petroleum.(10)The Master of every vessel, other than harbour craft or country craft carrying cased dangerous petroleum as cargo shall, whilst in the port, hoists a red flag at the fore, where it can be best seen. Such flags shall be kept flying from sunrise to sunset, as long as the cased petroleum is on board the vessel. Such vessels shall exhibit, between sunset and sunrise, a red light at the fore.
