Section 21 in The Harbour Craft Rules for the Port of Madras, 1935
21. Landing and shipping of passengers and goods to be within Port limits.
(1)All passengers governed by Part IV of the Indian Merchant Shipping Act, 1923 (21 of 1923), or the Indian Emigration Act, 1922 (7 of 1922), shall use the Springhavan steps when embarking or disembarking not directly at a quay but by a harbour craft. Officers and crews of vessels in the harbour and first and second class passengers by such vessels may use either the Springhaven steps or the Anchor steps opposite the Harbour Office.(2)All passengers with the exception of those specified in sub-rule (1) and all goods shall be landed or shipped in such places within the limits of the Port as the Chairman of the Madras Port Trust Board may appoint and no person shall land or ship passengers or goods outside such limits unless the sanction of the Registering Officer and the Customs Officer at the Port has been previously obtained.(3)If the owner or tindal of any licensed harbour craft is convicted by a Magistrate for landing or shipping passengers or goods in contravention of sub-rule (1) or sub-rule (2), the licence of the harbour crafts shall be liable to be revoked by the Registering Officer.
