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Union of India - Section

Section 40 in The Port Of New Mangalore Rules, 1976

40. Masters, etc.

, of vessels responsible for damages.-Master and owners of vessels shall be responsible for any loss or damage caused to any of installations or property of the port due to the negligence of their servants and the Conservator shall have the right to detain their vessels until the value of the loss or damage is paid or security for such payment is given.