Section 29 in The Mumbai Port Trust (Licensing and Control of Pilots) Regulations, 2007
29. Moving of Vessels.
- No Pilot shall move or direct the moving of any Vessel within the port from one position to another, unless the following conditions are fulfilled -(i)if the vessel is underway, the Master shall be on board;(ii)if the Master leaves the vessel before the movement is completed, the Pilot shall direct the the vessel to be anchored in such safe position as may be most easily reached by the vessel and shall not give directions to proceed with the moving until the return of the Master to the vessel;(iii)throughout the moving, the number of officers and crew on board and available for duty shall be required, and if the Pilot on boarding considers that the number is not sufficient, he shall call the master's attention to the Port rules and refuse to proceed with the moving unless the Master first signs a declaration under his own declaration under his own hand expressly assuming entire responsibility.Explanation. - In this regulation, the expression "Master" shall include the first or other officer duly authorised to act for the Master in the event of the latter being incapacitated from performing the duties of his office.
