Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 29 in The Port Rules for the Port of Bombay 29. The master or other person in charge of any vessel, at anchor or moored in the port, shall not allow more than ten cargo or other boats to be made fast to such vessel.
