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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(4) in The Madras Port Petroleum Rules, 1963

(4)Not more than 2,000 gallons of cased dangerous petroleum shall be permitted to be in transit in the harbour premises at one and the same time, i.e., between ship's hatch and harbour gates. Any quantity of such petroleum exceeding 2,000 gallons shallbe dealt with at the East Quay where it must be landed direct from the vessel on to the quay and loaded into railway wagons.