Section 16(2) in The Madras Port Petroleum Rules, 1963
(2)(a)Masters and/or agents of vessels lying within the Port limits and carrying petroleum as cargo, shall, when so required by the Port Safety Officer, the Port Fire and Assistant Safety Officer or any other officer duly authorised in this behalf by the Port Safety Officer, afford all reasonable facility to enable such officers to ascertain whether these rules are duly observed.(b)The occupiers or custodians of premises within the Port limits and/or owners of petroleum handled or stored anywhere within the Port limits, shall, if so required by any of the officers mentioned in sub-rule (1), afford all reasonable facility to such officers to ascertain whether these rules are duly observed.
