Section 10(1) in The Madras Port Petroleum Rules, 1963
(1)No vessel with cased dangerous petroleum on board, the total quantity of which exceeds 20 tons or 6,000 gallons shall be permitted to enter the enclosed harbour, whether such dangerous petroleum is for discharge at the port or not. The hold or holds containing cased dangerous petroleum intended for another port shall be kept securely closed and covered during the vessel's stay in the port, provided that if the cased dangerous petroleum is contained only in the lower hold, the lower hold only need be secured, closed and covered.
