Section 103 in The Andaman and Nicobar Islands Port Rules, 2004
103. Declaration by master of ships carrying petroleum or by the ship's agent.
(a)The master of every vessel carrying petroleum or any other substance having flash point below 65.5°C (150° F) shall deliver to the pilot before entering the port of A & N Islands a written declaration under his signature.Provided that if in anticipation of ships's arrival the agent for such ships delivers to the Deputy Conservator of Ports a written declaration of aforesaid under his signature no such declaration need be made by the master of the ship.(b)The agents shall furnish a list of furnish a list of all hazardous cargo with full particulars to the Deputy Conservator of Ports, the master shall be responsible for compliance with all rules, regulation and instructions issued by them provided that when circumstances warrant relax the quantities that may be brought for discharge at jetties/wharves up to a maximum as follows. -(i)dangerous petroleum or other substances having flash point below 24.4° C (76° F) - 5 tonnes.(ii)non-dangerous petroleum or other substance having a flash point below 65.5° C (150° F)- 1000 tonnes.
