75. License necessary for the transport in bulk of petroleum Classes A and B
.-(1) No person shall transport petroleum Class A or petroleum Class B in bulk, by road except under and in accordance with the condition of a license granted under these rules.(2)Nothing in this rule shall apply to the transport by railway administration of petroleum which is in its possession in its capacity as a carrier or to the transport of petroleum in the refueller, licensed under these rules between places within the same aerodrome.
