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Union of India - Section

Section 17 in The Mormugao Harbour Craft Rules, 1976

17. Harbour craft to render all possible services if required by the port for general safety.

-If, at any time, the Deputy Conservator requires, in the event of an emergency, the services of any harbour craft for the general safety of the port or shipping in the harbour, the tindal shall immediately proceed with his harbour craft to such place as he may be directed by word of mouth or in writing and take whatever action that may be possible under the circumstances, subject to the safety of his own craft.