33. Conditions of carriage of petroleum in bulk by water
.-(1) Petroleum in bulk shall not be carried by water, except in a ship or other vessel licensed for the carriage of petroleum in bulk by an officer appointed by the Central Government in this behalf (hereinafter in this Part referred to as the licensing authority) and the petroleum shall be stored in such part of the ship or other vessel and in such manner as may be approved by general or special order by the licensing authority after consultation with the Chief Controller:Provided that-(a)nothing in this rule shall apply to vessels registered in a country other than India importing petroleum;(b)petroleum in tank vehicles may, with the permission, in writing, of the Chief Controller and subject to such conditions as he may specify, be transported across a river by a ferry.(2)The license referred to in sub-rule (1) shall be granted in Form III, and shall remain in force for a period of one year from the date of its issue.
