Section 15(c) in The Madras Port Petroleum Rules, 1963
(c)Suppliers of heavy petroleum shall be responsible for seeing that all flexible pipes used for bunkering are tested to a pressure of 30 lbs. per square inch before operations commence, and that all joints are oil tight, that when flexible pipes are dismantled, any unavoidable spillage on the quay shall be properly cleansed up with sand. No bunkering shall be commenced until their supplier has delivered to the Trustees a certificate to the effect that all flexible pipes to be sued in the operation have been tested as required by this rule. Officers-in-charge of vessels which receive heavy petroleum for bunkering shall be responsible for seeing that all valves in the vessel's tanks connections are properly regulated to receive the petroleum and due warning shall always be given to suppliers by ship's officers before any valves are closed, to prevent the possibility of a sudden increase in pressure which may cause a burst in the flexible pipe or elsewhere and a consequent leakage of oil. Owners of vessels which receive heavy petroleum for bunkering and suppliers, shall be severally responsible for seeing that bunkering operations are conducted with cleanliness and in an orderly manner and any damage resulting from neglect of all proper precautions shall render them liable under clause (d).
