Section 5(1) in The Madras Port Petroleum Rules, 1963
(1)No vessel with dangerous petroleum in bulk on board shall enter the enclosed harbour. Such vessel shall be berthed/ discharged only at the Petrol Berth, situated outside the enclosed harbour.This sub-rule shall not apply to ships carrying on board less than 150 gallons of dangerous petroleum as part of the ship's stores (but not as cargo), if such dangerous petroleum is carried in appropriate receptacles other than the ship's cargo tanks and is stored in a safe manner.
