Section 15(d) in The Madras Port Petroleum Rules, 1963
(d)Suppliers of heavy petroleum for bunkering shall be liable for any damage whatsoever caused to cargo or property belonging to or in charge of the Trustees by any leakage of such petroleum due to or arising from negligence or any defect in or failure of, apparatus or appliances belonging to the suppliers. The Master and owners or the agents of the vessels receiving heavy petroleum shall also be liable for any such damage if caused by negligence or defect or failure of apparatus or appliances belonging to the vessel.
