Section 6 in The Madras Port Petroleum Rules, 1963
6. Landing of Petroleum in bulk.
(1)Before any petroleum in bulk is discharged from any vessel, the owner of the cargo shall give due notice to the Deputy Port Conservator and the Traffic Manager. Discharge of petroleum shall commence only after obtaining permission to do so from both the aforesaid officers.(2)Dangerous petroleum in bulk shall be loaded/discharged only at the Petrol Berth.(3)During loading or discharge of dangerous petroleum no cargo other than non-dangerous heavy petroleum whatsoever may be loaded or discharged.(4)A bulk oil vessel, while discharging non-dangerous petroleum, may be permitted simultaneously to load and unload general cargo. A bulk oil vessel, when carrying, but not while discharging or loading dangerous petroleum, may load or unload general cargo.
