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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in The Madras Port Petroleum Rules, 1963

(1)Before any petroleum in bulk is discharged from any vessel, the owner of the cargo shall give due notice to the Deputy Port Conservator and the Traffic Manager. Discharge of petroleum shall commence only after obtaining permission to do so from both the aforesaid officers.