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

Union of India - Subsection

Section 13(14) in The Madras Port Petroleum Rules, 1963

(14)Cased dangerous petroleum must not be put into harbour craft without the prior consent of the Trustees. In order, therefore, to avoid possible delay to vessels carrying cased dangerous petroleum, the agents of such vessels should make early arrangements with the Trustees for the disposal of their cargo of cased dangerous petroleum.