Section 23 in The Andaman and Nicobar Islands Port Rules, 2004
23. Licence to lie without crew.
- Whenever it will appear to the Chief Port Administrator that any creek, bay or dock is so situated that sea going vessels without any crew there in may remain afloat in such creek, bay or dock without danger to any vessel in any part of the Port, it shall be lawful for the Deputy Conservator, of Port in Form C of the schedule to issue a licence exempting any such vessel from the Provisions of Rule 20 and if he thinks fit to revoke, or from time to time amend the aforesaid licence.
