Section 5(j) in Visakhapatnam Port Trust (Bunkering of ocean going Vessels) Regulations, 2006
(j)In case of pollution of port waters either accidentally or intentionally the Master/Commanding Officer/ Owners of the vessel is liable, in addition to the latest amendment, to penal charges as per /Chapter IV Section 21(2) of Indian Ports Act, 1908 and Section 356 (C) of Merchant Shipping Act and payment of cleaning charges of Port waters without any upper limit.
