Section 107(2)(b) in The Calcutta Port Rules, 1943

[Cites 0, Cited by 0] [Section 107(2)] [Section 107] [Entire Act]

Bengal Presidency - Subsection

Section 107(2)(b) in The Calcutta Port Rules, 1943

(b)provided that quantities not exceeding 2 tonnes (2,500 litres) of dangerous petroleum or quantities not exceeding 40 tonnes (50,000 litres) of non-dangerous petroleum may be discharged into lighters or boats with the previous approval of the Director, Marine Department subject to the compliance of the conditions specified in clause (i) and sub-clause (b) and that the petroleum is not unloaded from boats or lighters at the following ghats, namely :

(i)on the Howrah side-Bechali Ghat, north of Cowie's Ghat Spur, or

(ii)on the Calcutta side-Juger-nath Ghat, Sahib Bazar Ghat, Rutholla Ghat or Baghbazar Ghat :

Legal Document View

Unlock Advanced Research with PRISMAI

Bengal Presidency - Subsection

Section 107(2)(b) in The Calcutta Port Rules, 1943