Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Bengal Presidency - Section Section 22A in The Calcutta Port Rules, 1943 22A. No sea-going vessel shall, without the permission of the Director, Marine Department, use any lights other than electric lights, provided that this rule shall not apply to emergency Navigation or riding lights.
