Section 77 in The Andaman and Nicobar Islands Port Rules, 2004
77. Seizure of licence of float/boat.
- In case of breach of this rule or any of the conditions of the licence by the owner or Agent or Serang of the Boat/float, the float/boat may be seized by the Harbour Master/Asst Harbour Master or any officer/staff so authorised by the Board and keep in the police custody till finalisation of the dispute. The boats/floats found plying without licences or with serang with expired certificate of competency may be seized by the police.
