Section 18 in The Port Rules for the Port Of Visakhapatnam
18. No person shall load or ship or attempt to load or ship or tender for loading or shipment on or into any vessel within the port any package or object of which the gross weight is one metric ton or more unless and until the gross weight of such package or object has been plainly and durably marked upon it. If the exact gross weight of any exceptional package or object is not available, such package or object must be marked "Weight not more than ............" and the gross weight so marked must not be less than the actual gross weight.
Licensing and regulation of boats. - See now Railway Boards Notification No. S.R.O. 1019, dated 1st December, 1950, infraRules 19 to 59 [omitted.]
