Section 13(2) in The Madras Port Petroleum Rules, 1963
(2)Cased petroleum coming under the category of dangerous cased petroleum and other inflammable liquids given in the Schedule may be shipped or discharged by means of harbour craft on the off side of vessels lying at the West Quay subject to observance of these rules. The transport of such cargo between harbour craft and shore shall be done East of the 2,000 feet line mentioned in sub-rule (1) (vide Schedule for a sample list of dangerous petroleum).
