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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Madras Port Petroleum Rules, 1963

(2)Any unauthorised floating craft going alongside the oil vessel without the permission of the Police Sergeant shall be liable to be prosecuted, and if such floating craft even attempts to pass between the vessel's stern and the quay and so endangers the floating pipeline, they shall have their licences cancelled by the Deputy Port Conservator.