Section 21 in The Andaman and Nicobar Islands Port Rules, 2004
21. Licence of minimum crew.
- Whenever any sea going vessel is laid up in any berth or mooring specially allotted to it for that purpose, it shall be Lawful for the Port Authority by the hand of the Chief Port Administrator to grant for a stated period a licence, in Form A of the schedule authorising the vessel to remain at her berth or mooring with the minimum crew specified in that licence.
