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Bengal Presidency - Section

Section 5 in The Calcutta Port Rules, 1943

5. Regulation of berths and moorings.

- All sea-going vessels shall take up the berths or moorings or occupy the places appointed for them by the Director, Marine Department or Harbour Master (Port), and move from any berth, mooring or place to any other berth, mooring or place to the direction and under the charge of any duly authorised officer of the Commissioners:Provided that between Budge Budge and Garden House sea-going vessels inward or outward bound shall move to the direction and under the charge of an officer of the Calcutta Pilot Service.