Section 93 in The Andaman and Nicobar Islands Port Rules, 2004
93. Owner or serang's responsibilities.
- Without affecting his other responsibilities under these rules, the owner, serang or the person-in-charge of any float/boat shall, in particular, be responsible:-(a)that the boat is provided with the under of crew and life saving appliances required by these rules.(b)that to boat is kept thoroughly clean.(c)that the registered number is kept clearly, painted on both the sides in the manner prescribed by these rules.(d)the valid licences are carried by both the boat and the serang.(e)that he gear, tackle and life saving appliances specified in the licence are provided and maintained in good working order.(f)that the load line is clearly marked and at no time be submerged.(g)that the boat, if carrying passengers does not contain any person in excess of the number for which it is licenced.(h)that the boat is kept at all times moving so as to keep a free navigable channel for sea-going vessels.(i)that the boat/float should under no circumstances interfere with ship's movement or create obstruction to ship's work in the port or dock.(j)that the float/boat should not be kept unmanned in the port.(k)that the boat/float should in no way be involved in activities like theft, smuggling, pilferage, etc.
