Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 46 in The Petroleum Rules, 2002

46. Prohibition of naked lights, fire and smoking on board a vessel

.-No fire, naked light, fuses, matches or other appliances for producing ignition or explosion and no smoking shall be allowed on board any barge, flat or lighter carrying petroleum in bulk or on board any vessel used for the transport of petroleum Class A otherwise than in bulk or for the transhipment of petroleum to or from any vessel within the limits of any port:Provided that nothing in this rule shall prevent the use on a self-propelled barge of the machinery or propulsion.