Section 11 in The Madras Port Petroleum Rules, 1963
11. Landing of Non-dangerous cased Petroleum.
(1)Non-dangerous cased petroleum may be landed or shipped by vessel inside the harbour, but not more than one vessel shall be allowed to land or ship such petroleum at any time.(2)It shall not be landed or shipped over any West or North Quay berth.(3)It may, however, be discharged or shipped overside into or from lighters by a vessel lying at West or North Quay berths, provided that not more than 16,000 gallons of cased petroleum shall be in transit to or from a vessel at any time.(4)It may be landed or shipped over the South Quay, or overside into harbour craft, provided not more than 16,000 gallons of cased petroleum shall be in transit to or from a vessel at any time.(5)It may be landed or shipped by a vessel lying at the East Quay under the same conditions as those governing landing or shipment at the South Quay, except that there shall be no limit to the quantity in transit to or from the vessel at any time.(6)It may be shipped or landed without limit of quantity into or from steamers at moorings in the harbour.(7)When harbour crafts are used for the purpose of the landing or shipment of non-dangerous cased petroleum, in no case shall the quantity of such petroleum afloat in harbour craft at any time, exceed 16,000 imperial gallons, and not more than 12 harbour craft shall be used for the purpose at the same time.(8)The South Groyne shall be the place for the landing and shipment of non-dangerous cased petroleum by means of harbour craft from or into steamers or sailing vessels, provided that only six harbour craft shall be allowed to discharge or load simultaneously at the said place.(9)Handling of non-dangerous cased petroleum, during the hours of darkness, shall be done under the surveillance of the Police and the Trustees' Traffic Department, but harbour craft containing such petroleum must not he in the harbour at night except during the actual operations of loading or discharge.
