Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 35 in The Kandla Port Trust (Authorization of Pilots) Regulations, 2013

35. Pilots to report casualties.

- A Pilot, whenever, any accident has happened to or been caused by a vessel while in his charge, shall as soon as possible and not later than twenty four hours of the accident, report the facts in writing in the form prescribed for the purpose as per Appendix-B, to the Deputy Conservator.