Section 2 in The Port Rules Of The Port Of Madras, 1962
2. Entering or leaving port.
(a)No vessel shall enter or leave the harbour at any time without having on board a Pilot, unless authority in writing to do so has been obtained from the Deputy Conservator of the Port.(b)All sea-going vessels, on entering or leaving the port between sunrise and sunset, shall fly their national flag, and when entering port, each vessel shall show her number.(c)Every vessel entering or leaving the harbour shall be provided with an efficient pilot ladder in compliance with the Indian Merchant Shipping (Pilot Ladder) Rules, 1953. If a pilot considers the rope ladder or man-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 man-ropes are provided as required.(d)Not more than one vessel shall enter or leave the harbour at the same time.Notes. - (1) A vessel may leave the harbour without having on board a Pilot under stress of weather if the Master obtains authority to do so by signal from the Deputy Conservator of the Port.(2)The Port Trust Board, being the Conservator of the Port have in accordance with Sec. 31(1) of the Indian Ports Act, 1908, authorised the Deputy Conservator of the Port to issue an order to the effect that all mechanically propelled vessels of 100 tons or under will be free to enter or leave or be moved in the Port without having a Pilot, harbour master or assistant of the Port officer or harbour master on board, provided that the vessels in question are not sea-going vessels and provided further that they comply with the provisions of any other laws or rules for the time being applicable to them.
