.-(1) Petroleum shall not be imported into India by sea except through the ports which are duly approved for this purpose by the Ministry of Shipping, Government of India, in consultation with the Chief Controller and declared as Custom's ports by the Commissioner of Customs.(2)Notwithstanding anything contained in sub-rule (1), the Commissioner of Customs may, on the recommendation of the Chief Controller, allow import of petroleum Class B or petroleum Class C, otherwise than in bulk, through any other port.(3)Adequate fire fighting facilities as per OISD Standard-156 shall be provided at the ports handling petroleum.(4)Person(s) desirous of seeking approval in respect of proposed facilities for unloading of petroleum for the purpose of import under sub-rule (1) or of making modifications in the existing facilities shall submit to the Chief Controller an application alongwith-(a)specifications and plans drawn to scale in quadruplicate, clearly indicating-(i)surroundings and all protected works within 500 metres of the unloading facilities on all sides showing therein the location, available draft, navigation channel, turning circle, route of transfer pipeline(s);(ii)mooring or berthing facilities, service platform/berth, mode of unloading, fire fighting facilities, illumination arrangements, navigational facilities, control room, spill collection/containment arrangements, etc.; and(iii)piping and instrumentation diagram of the petroleum pipeline(s) at the unloading area;(b)comprehensive project report elaborating the scheme and methodology of import, safety and security features including those mentioned in (a) (i), (ii) and (iii) of this sub-rule;(c)Environment Impact Assessment and Risk Analysis Report indicating qualitative and quantitative risks, probable failure scenarios, Lower Flammability Limit (LFL) distances and consequent hazards and damages with damage distances and remedies recommended;(d)scrutiny fee of rupees two thousand; and(e)copies of clearances obtained from the following authorities:-(i)Ministry of Shipping or State Maritime Board, as the case may be,(ii)Ministry of Environment and Forests or State Pollution Control Board, as the case may be, and(iii)Commissioner of Customs.(5)Unloading of petroleum in bulk shall be either by mechanised arm or by armoured hose as approved by the Chief Controller. All hoses, pipes and other appliances used in unloading of petroleum shall be electrically and mechanically continuous and duly tested as per codes/standards.
