Section 111 in The Andaman and Nicobar Islands Port Rules, 2004
111. Petroleum or inflammable liquids in small quantity.
- A vessel, carrying otherwise than in bulk a quantity of petroleum Class "A" or inflammable liquids not exceeding 5 tones (5000 liters) or petroleum Class "B" inflammable liquids not exceeding 50 tones (50000 liters may land it at the docks or jetties under the following conditions:-(i)that petroleum Class "A" is covered by an import licence granted Under the Petroleum Rules, 1976.(ii)that each consignee who imports petroleum Class A" in quantity exceeding 300 liters produces a certificate of storage accommodation in form II of the Petroleum Rules, 1976, signed by him or his agent.Provided that quantities not exceeding 5 tones (5000 liters) petroleum Class "A" or quantities not exceeding 50 tones (50000) not exceeding 50 tones (50000 liters) of petroleum Class "8" may be discharged into lighters or boats with the previous approval of the Deputy Conservator of Ports. Provided further that petroleum Class "c" otherwise than in Bulk may be landed in any quantity at the docks or jetties or discharged over side into boats, or lighters.
