Section 81(c) in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962
(c)The Chief Engineer or any officer authorised by him in this behalf, may by the issue of a notice to the licensee or to the person in charge of a registered vessel, prohibit a vessel carrying petroleum in bulk from plying, whenever he is of opinion that there is danger of standing of the said vessel on account of the shallowness of the water, or that there is danger on account of floods.
