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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(10) in The Madras Port Petroleum Rules, 1963

(10)During the time that any bulk oil vessel is in the Port, a responsible officer and an Engineer shall always be on board, night and day, to carry out and give effect to these rules.When discharging is proceeding or about to be started, it is absolutely essential that an officer who holds a certificate of competency not lower than First Mate and an Engineer, who holds a certificate of competency not lower than Second Engineer shall be on board. Each of these officers shall have at least twelve years service in sea going oil tank vessels to his credit. These officers shall see that all necessary precautions are taken for the safety of the vessel and her cargo. During all such time the machinery shall be maintained in working order so that the vessel can be moved (i.e. as soon as steam can be raised, in the case of vessels discharging dangerous petroleum, if so required by the Deputy P9rt Conservator. Provided that where a vessel. has power to work her anchor cables and mooring lines, she may not be required to maintain her main engines in working conditions during landing of petroleum.