Section 66 in The Port Of New Mangalore Rules, 1976
66. Masters, etc, and stevedores working cargo's to provide proper lights on board.
(1)Masters and owners of vessels in the port and the stevedores working the cargoes of such vessels shall be jointly and severally responsible for the proper provision of lights in all those parts of vessels, where work is being carried on either with the use of the port's cranes, quays, piers or other property or otherwise.(2)In default, they shall jointly and severally be liable in respect of any loss or damage to life, limb or property resulting therefrom.
