Section 10 in The Port Of New Mangalore Rules, 1976
10. Piloting of vessels.
- Subject to the provisions of the Act, and the conditions given below, pilotage is compulsory for all vessels except for those which are specifically exempted in writing by the Conservator or some other officer specially empowered by him in this behalf :(a)The pilot shall board incoming ships and disembark from outgoing ships within one nautical mile seaward of the fairway buoy located at Latitude 12° 55' 06.2" N and Longitude 74° 46' 17.6" E and shall assist in pilotting vessels to and from their assigned berths and in berthing or unberthing such vessels.(b)The master shall supply the pilot with all the information with regard to quarantine, dangerous goods on board, ship's draft and matters relating to the ship's behaviour and shall, on completion of pilotage and berthing or unberthing, complete and sign the certificates on specified forms presented by the pilot.(c)In the event of an out-going vessel carrying a pilot outside the limits specified in clause (a) for unavoidable reasons, the master shall be bound to leave the pilot at the next nearest port and shall be liable to pay all expenses incurred on this account.(d)The master of a vessel shall, in accordance with the provisions of the Act, display such signals as are required by the pilot to be used or as may be directed by the pilot.(e)(i)Every vessel entering or leaving the port shall be provided with an efficient pilot ladder in compliance with the Indian Merchant Shipping (Pilot Ladder) Rules, 1953.1(ii)If a pilot considers the rope ladder or mon-ropes provided by a vessel to be unsafe, he may refuse to board or leave her, as the case may be, until a strong and efficient ladder and stout mon-ropes are provided as required.(f)Vessels shall not anchor eastward of the outer channel fairway buoy or in any other prohibited anchorage, nor shall a master attempt to enter the channel to pick up a pilot.(g)(i)If any accident occurs to a vessel while a pilot is on board and if the master of a vessel has any complaint to make regarding the handling of the vessel under the command of the pilot, or the advice given to him by the pilot on duty, he shall report about the accident at once to the Deputy Conservator who shall immediately hold a departmental enquiry.(ii)If the accident occurs while the vessel is leaving the port the master shall send in full report direct to the Deputy Conservator from his next port of call.(iii)Such report shall be accompanied by a signed statement of any witness to the incident in question.(h)A vessel may leave the port without having on board a pilot under stress of weather after obtaining an authority to do so from the Conservator and after intimating the Port Signal Station of her intention to do so.
