Section 135 in The Andaman and Nicobar Islands Port Rules, 2004
135. Special Regulations.
- No Foreign vessel is permitted to enter territorial waters of Andaman and Nicobar Islands without obtaining permission from the Government of India and Andaman and Nicobar Administration. On sight of such vessels, the Port Control Towers or Coastal Radio Stations to ascertain all information and inform higher authorities with all particulars through foreign vessel· Reporting System Sailing Yachts/Tourist vessels cruising Inter Island Ports are to report Coastal Radio Stations about their position at 0030 UTC and 1230 UTC and on receipt, the Coastal Radio Stations to pass the information to Fortan, COMCG, CID, IGP, IB and Secretary (Home) through foreign vessel reporting system.
