Section 7 in The Madras Port Petroleum Rules, 1963
7. Vessels discharging Petroleum in bulk.
(1)All the mechanical and electrical fitments on vessels discharging petroleum in bulk shall be constructed and maintained in accordance with Lloyd's or other approved Society's rules for vessels intended to carry petroleum in bulk.(2)All the safety devices incorporated into such vessels, in accordance with Llyod's or other approved Society's specification, shall remain in good working condition throughout the period that such vessel discharges dangerous or non-dangerous petroleum.Discharge of petroleum shall commence only after all such safety devices are inspected by a competent ship's officer and found to be in good working condition.If any of these safety devices becomes defective or otherwise ineffective at any time when discharge of petroleum is in progress, the vessel shall immediately stop pumping. Pumping shall thereafter be resumed only after such defective safety device has been restored to working condition.
