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 13 in The Calcutta Port Rules, 1943 13. Prohibition of anchoring. - Unless a Pilot or Assistant Harbour Master is on board no sea-going vessel shall lie at anchor in the port without the authority of the Director, Marine Department or Harbour Master (Port).
