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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1) in The Kandla Port Trust (Authorization of Pilots) Regulations, 2013

(1)A Pilot shall at all times exercise strict sobriety. He shall be the incharge of the vessel throughout the time and use his utmost care and diligence for her safety and the safety of other vessels and property. He shall not lay by the vessel aground without a written order from the owner or Officer in command.