Section 8(6) in The Madras Port Petroleum Rules, 1963
(6)A bulk oil vessel berthed at the petrol berth or at any of the oil berths inside the harbour for purpose of discharging petroleum shall discharge such cargo with due diligence, i.e., at the rate of not less than 1,200 tons in 24 hours, provided the pressure allowed permits of a rate of discharge of 50 tons per pumping hour.Failure to discharge petroleum at the above rate may render the vessel liable to be removed from the berth at the discretion of the Deputy Port Conservator.
