Section 22 in The Andaman and Nicobar Islands Port Rules, 2004
22. Revocation of tile licence.
- It shall be lawful for the Port Management Board by the hand of the Chief Port Administrator in Form B of the schedule to revoke the aforesaid licence in Form A, and on after the publication of such revocation, which shall be affected by pasting a copy thereof upon some conspicuous part of such vessel the provisions of rule 20 shall apply to the vessel as if no licence had ever been granted.
