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Bengal Presidency - Section

Section 12 in The Calcutta Port Rules, 1943

12. Mooring of vessels.

- No person shall moor any sea-going vessel in any manner other than that prescribed by the Director, Marine Department or Harbour Master (Port), or alter without the permission of the Harbour Master (Port), the mooring of any sea-going vessel save for the purpose of easing undue strain or of taking up undue slack.