Section 122 in The Andaman and Nicobar Islands Port Rules, 2004
122. Gas free certificate for bulk oil vessels.
- (i) No bulk oil vessel shall be taken amongst other ships unless the vessel is proceeding to an oil berth (or in the case of a vessel carrying fuel oil only, in to a dock) or a certificate is produced from the competent authority, to the effect that he has examined the tanks, cofferdams, pump rooms and such other parts as deemed necessary with the aid of vapour testing instruments and certified by him in writing that such tanks, cofferdams, pump rooms and other parts of the vessel are free from petroleum and vapour of petroleum and the vessel is in fit state to enter the dock.(ii)The Master of all bulk oil vessels proceeding to dry dock shall produce the certificate referred to in Sub rule(l).(iii)No repair to any part of fitting of a petroleum tanker shall be carried out in the dry dock, or in wet dock unless such part or fitting has been examined by the competent authority, and certified by him in writing to be free from petroleum vapour or petroleum.(iv)the competent authority, while granting a certificate referred to in this Rule shall specify thereon the period for which and the conditions under which such certificate shall remain valid.(v)Provided that bulk oil vessel which has not carried petroleum of flash point below 15° F since her last gas free certificate wall granted and which is entering a dry dock for the purpose of hull painting and examination only, will be admitted in to dry dock on a certificate issued by the master of the vessel stating that the tanks have been properly cleaned out. If after entry in to the dry dock, it transpires that the vessel requires more intensive repairs, a gas free certificate shall be produced before such repairs can be undertaken.
