(1)All sea-going vessels on entering or leaving the port between sunrise and sunset, shall fly their National Flag, and when entering the port, each vessel shall show her number. Vessels anchoring in the roadstead must leave sufficient searoom for other vessels to enter or leave the harbour.(2)No vessel of more than two metres draft shall enter the harbour without prior permission of the Conservator.(3)Agents of all vessels expected to arrive in the port shall, at the earliest possible moment, sent to the Conservator the following information, namely : (i) Name of vessel, (ii) Agent's name, (iii) Date expected, (iv) Net registered tonnage, (v) Tonnage and description of cargo to be landed, (vi) Tonnage and description of cargo to be shipped, (vii) Last port of call, (viii) Colours under which sailing, and (ix) Estimated draft on arrival at the port.(4)Vessel arriving at port shall keep watch on V. H. F. and the port Signal Station to receive instructions from port control and shall also contact port control on arrival at the port limits.(5)When two vessels appear likely to meet in the approach channel, the vessel which is portward shall stop and anchor if necessary until the outward bound vessel has cleared the sand pump trestle and proceeds seawards.(6)Vessel carrying petroleum in bulk shall observe the provisions of the Petroleum Rules, 1937, and all other rules or directions made or given by the Conservator from time to time to ensure safety.(7)If any vessel strikes, or damages any buoy, mark or beacon, or any structure, the master shall report the circumstances forthwith in writing to the Conservator.(8)The commanders of all vessels arriving within the port limits shall furnish the Conservator with full particulars in respect of their vessels in Form 'A'.(9)Any damage to the fairway, buoys, marks or beacons done by a vessel shall be charged to the master or the owner of the vessel.
