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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in The Madras Port Petroleum Rules, 1963

(1)When any consignment of dangerous petroleum (not in bulk) in excess of 20 tons or 6,000 gallons is imported into the Port, the following conditions shall be observed:
(a)Such consignment shall be unloaded into harbour craft at the Petrol Berth.
(b)The harbour craft containing such consignment shall lie in the Royapuram Bay.
(c)Not more than four loaded harbour crafts shall be allowed to lie at anchor outside the harbour entrance at any time.
(d)If it is proposed to leave harbour craft loaded with such consignment afloat in Royapuram Bay during night, the Deputy Port Conservator shall be notified before 4 P.M. of the preceding day.
(e)Each harbour craft loaded with such consignment shall be provided with a full crew whose duty it shall be to attend to the moorings of the harbour craft under their charge and to see that she does not drag. No harbour craft shall be moored East of the oil intake at the Oil Berth.
(f)Each harbour craft loaded with such consignment shall be provided with an efficient anchor and 30 fathoms of good chain and in addition with not less than 30 fathoms of good 4 inch manila or 6 inch coir rope; each harbour craft shall also carry at least two oars.
(g)No harbour craft loaded with such consignment shall be anchored in Royapuram Bay at a distance less than 150 feet from any other harbour craft or any vessel.