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Union of India - Section

Section 23 in Paradip Port Rules, 1966

23. Vessel's propeller not to be worked

- While a vessel is berthed or moored in the port, any propeller shall not be moved by power without the previous written permission of the Deputy Conservator and subject to such conditions as he may direct. Not-withstanding such permission masters and owners shall be responsible for any damage that may result from the moving of any propeller by power or hand.