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Union of India - Section

Section 42 in The Kandla Port Trust (Authorization of Pilots) Regulations, 2013

42. Pilot to be provided with proper food and resting accommodation.

- The Master of a Vessel shall provide the Pilot with reasonable accommodation, if necessary breakfast, lunch and dinner, as the case may be, if the Vessel is at anchor in the harbour and at Single Buoy Mooring (SBM) in the case of Vadinar, failing which the Master of the respective Vessel shall pay compensation at the rate of Rs. 200/- for any of the meals missed by the Pilot.Part-VII General