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Union of India - Section

Section 40 in Paradip Port Rules, 1966

40. Masters, etc., of vessels responsible for damages

- Matters and owners of vessels shall be responsible for any loss or damage caused to any of the installations or property of the port due to the negligence of their servants and the Deputy Conservator shall have the right to detain their vessels until the value of the loss or damage is paid or security for such payment is given.