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Union of India - Section

Section 64 in The Petroleum Rules, 2002

64. Tank capacity

.-(1) In this Part, "the tank forming part of a tank vehicle" shall be deemed to include any number of tanks on the same chassis and any limitation herein specified on the capacity of a tank shall be construed so as to permit the tank containing the quantity specified under varying degrees of temperature.
(2)The net carrying capacity of a tank shall be 97 per cent. of its gross carrying capacity in the case of petroleum Class A and petroleum Class B and 98 per cent. in the case of petroleum Class C.
(3)The net carrying capacity of a tank truck or a tank semi-trailer shall not exceed 25 kilolitres of petroleum except in case of air-craft refueller in which case it should not exceed 50 kilolitres and the net carrying capacity of any tank trailer should not exceed 5 kilolitres of petroleum.
(4)The maximum safe carrying capacity in weight of petroleum that can be carried in a tank vehicle shall not exceed the difference between the unladen weight of the vehicle and the maximum gross weight permitted for the class of vehicle under the appropriate transport regulations.