Section 4(1) in The Paradip Port Trust (Distraint or Arrest and Sale of Vessels) Regulations, 1988
(1)Where any vessel in respect of which rates/penalties have not been paid is lying at the Port, a demand in Form I shall be made by the Deputy Conservator upon the Master of the defaulting vessel requiring the said Master to pay all the gates or penalties within a period of seven days from the date of issue of the said demand.
