75. Landing of Explosives or other Dangerous Cargo
- (i) No package containing gunpowder or other explosive or any dangerous cargo shall be landed within the limits of the port without the previous permission of the Collector of Customs and the Deputy Conservator, and in the landing or shipment there of, all rules or directions made or given by the port authorities from time to time to ensure safety shall be rigidly adhered to and observed.(ii)Every vessel while loading, discharging or handling explosive or cased dangerous petroleum shall bank all fires and store them up only when explosives or cased dangerous petroleum are not being loaded, discharged or handled and only when hatches containing explosives or cased dangerous petroleum are completely closed. All ventilators to the stock-hold shall be carefully attended and properly trimmed and wind-sails shall be rigged to the stock-hold to prevent any pocket of gas accumulating in vessels which have any cased dangerous petroleum on board.V. Discharged and Shipment of fuel oil and non-dangerous Petroleum.
