Section 90 in The Port Of New Mangalore Rules, 1976
90. Destruction of or damage to any of the port property.
- Any person who cuts, defaces or damages any mooring, rope chain, life-buoys, life line or life saving appliance or any buoys, buoy-rope or cable belonging to any anchor within the port channel or entrance or in the port shall, without prejudice to any penalty to which he may be liable under any other law, be liable to pay the amount of the damage, repair and recovery.
