.-(1) If the testing officer after testing samples taken from an imported cargo, considers further testing necessary to satisfy himself that none of the petroleum is petroleum Class A, he shall report to the Commissioner of Customs accordingly.(2)On receipt of a report under sub-rule (1)-(a)When the consignment is imported in cases or casks or drums, the Commissioner of Customs shall cause the petroleum in question to be landed and stacked in lots of not more than 1,500 cases or casks or drums each, or to be discharged into boats each containing not more than 1,500 cases, casks or drums, and the sampling officer shall select and deliver to the testing officer one sample from each lot.(b)When the consignment is imported in bulk, the sampling officer shall forward a second sample and Commissioner of Customs may, until the receipt of the testing officer's further report, prevent the landing of any portion of the contents of the tank in question or may permit it to be landed as provided under rule 21.(c)If the petroleum has already been landed and stored under rule 21-(i)if it is otherwise than in bulk, it shall be divided into lots, and samples of each lot shall be selected as provided in clause (a);(ii)if it is in bulk, samples shall be drawn from each separate storage tank containing the petroleum.
