(1)Every ship having petroleum on board shall be anchored at such anchorage as the Conservator of the port shall appoint in this behalf, and shall not leave such anchorage until so much of the petroleum other than certificated petroleum as it is intended to land has been discharged.(2)Such anchorage shall, in no case, be the same as that of vessels laden with explosives and shall be sufficiently far removed from the anchorage for vessels laden with explosives to prevent the possibility of a fire originating at the former place affecting vessels anchored at the latter.
