- In this part unless there is anything repugnant in the subject or context(a)"Petroleum" means any liquid hydrocarbon or mixture of hydrocarbons, and any inflammable mixture (liquid, viscous or solid) containing any liquid hydrocarbon;(b)"dangerous petroleum" means petroleum having its flashing-point below 24.4° C (or 76F);(c)"heavy petroleum" means petroleum which has its flashing-point not below 65.5°C (or 150F);(d)"petroleum in bulk" means petroleum contained in a receptacle exceeding 909.192 litres in capacity;(e)"non-dangerous petroleum" means petroleum having its flashing-point below 65.5 °C (or 150 °F) but not below 24.4 °C (or 76 °F);(f)"excluded petroleum" means petroleum having its flashing-point not below 93.3 °C (or 200 °F) to which these rules do not apply;(g)"flashing point" of any petroleum means the lowest temperature at which it yields a vapour which will give a momentary flash when ignited, detemined in accordance with the provisions of Chapter II of the Petroleum Act, 1934 (30 of 1934) and the rules made thereunder ;(h)"gas-free certificate" means a certificate granted by an officer appointed by the Central Government in this behalf to the effect that a vessel has been thoroughly cleaned and freed from petroleum and inflammable vapour;(i)"petroleum vessel" means any vessel carrying more than 2,500 litres or 2 metric tonnes of dangerous, or 50,000 litres or 40 metric tonnes of non-dangerous, petroleum, or any other substance having the same flash point as that of dangerous or non-dangerous petroleum;(j)"bulk oil vessel" means a petroleum vessel with petroleum in bulk;(h)"case oil vessel" means a petroleum vessel with petroleum in cases, casks, drums or other receptacles;(k)"discharged vessel" means a petroleum vessel which has completed the discharge of her petroleum;(1)"to transport" means to move petroleum from one place to another within the port.
