Section 138 in The Andaman and Nicobar Islands Port Rules, 2004
138. Signals.
- All Signal Messages to be transmitted to the addressee be made in the prescribed signal form in the schedule-7. The signals should be drafted and released by an authorised officer. The specimen signature of the authorised officers should be made available at the Coastal Radio Stations and the Port Control Towers. All Govt/ Communications, Private signals, classified matters are to be cleared by the officer-in-charge before transmission.
