Section 11(1) in The Mumbai Port Trust (Licensing and Control of Pilots) Regulations, 2007
(1)A pilot on being licensed will be permitted to pilot vessels as follows:-(a)during the first six months, attached to the berthing service and perform berthing or unberthing manouvers within the dock basins of Indira and Princess and Victoria docks.(b)during the next six months, vessels not exceeding 10,000 tons gross tonnage and not exceeding 25 feet draft (excluding tankers and men-of-war).(c)during the next six months, vessels not exceeding 12,000 tons gross tonnage (excluding loaded petroleum tankers and men-of-war).(d)during the next six months, vessels not exceeding 16,000 tons gross tonnage (excluding tankers proceeding to Pir Pau and Jawahar Dweep but including tankers from Jawahar Dweep and Pir Pau not exceeding 25 feet draft).(e)during the next six months, vessels not exceeding 16,000 tons gross tonnage (including tankers proceeding to and from Jawahar Dweep and Pir Pau not exceeding 25 feet draft).(f)during the next six months, vessels not exceeding 20,000 tons gross tonnage (excluding tankers exceeding 30 feet in draft proceeding to and from Jawahar Dweep and Pir Paul)(g)during the next six months, vessels not exceeding 20,000 tons gross tonnage (excluding tankers exceeding 35 feet draft proceeding to and from Jawahar Dweep and Pir Pau)(h)during the next six months, vessels not exceeding 60,000 tons gross tonnage.(i)thereafter unrestricted tonnage.
