Section 99 in The Andaman and Nicobar Islands Port Rules, 2004
99. Ship-breaking without due diligence.
- (I) In case the owner fails to carry out the breaking up or dismantling work with due diligence as required by the Deputy Conservator of Ports, the Board may, without prejudice to any of their rights, themselves or through other agencies break up or dismantle and/or sell and/or remove the portion so dismantled or break up of the vessel at the cost and expense of the owner.(II)The expression 'owner' includes his agents representatives or agent of the vessels.
