Section 15 in The Kandla Harbour Craft Rules, 1955
15. Harbour craft to render all possible services if required by Port for general safety.
- If at any time, the licensing officer or the Harbour master or an officer of the port detained by any of the above said two officers, in the event of an emergency, require the services of any harbour craft for the general safety of the port or shipping in the harbour, the master or the tindal shall immediately proceed with his craft to such place as he may be directed by word of mouth or in writing and take whatever action may be possible under the circumstances subject to the safety of his own craft.
