Section 95 in The Andaman and Nicobar Islands Port Rules, 2004
95. Application for ship breaking.
- An owner requiring to dismantle a vessel or break up a vessel for scrap, shall apply in writing to the Deputy Conservator of Ports, and shall produce for his inspection after clearance given by the Director General of Shipping, Indian customs, and the sales Tax authorities, as applicable arid also such other documents as may be required by the Deputy Conservator of the Ports. On being satisfied with the production of required documents, as applicable, Deputy Conservator of Ports may allot a suitable berth undeveloped beach area for dismantling the vessel within the A&N Islands.
