Section 11(1) in The Kandla Port Trust (Authorization of Pilots) Regulations, 2013
(1)A Pilot on being licensed will be permitted to pilot Vessels as follows:-(a)during the first six months, attached to the berthing service and perform berthing or unberthing of vessels (except dangerous petroleum tankers, men-of-war and ships loaded with explosives) not exceeding 11000 tonnes gross register during day light hours only;(b)during the next six months, vessels (except dangerous petroleum tankers, men-of-war and ships loaded with explosives) not exceeding 16000 tonnes gross register during day light hours only;(c)during the next six months vessels (except dangerous petroleum tankers, men-of-war and ships loaded with explosives) of 12000 tonnes gross register during hours of darkness;(d)during the next six months, after passing a departmental examination conducted by the Deputy Conservator and Harbour Master, vessels of unrestricted tonnage, type and class during day light hours and vessels upto 16000 tonnes gross register of any type or class during hours of darkness.(e)Thereafter, on completion of six months, full tonnage or open tonnage i.e. all vessels without restriction during day and night.Note:- (i) Transfer of Pilot from one class to the next higher class will be on the recommendation of the Harbour Master and subject to the approval of the Deputy Conservator.(ii)The period of three months or six months as specified above shall be extended by the period of leave, if any, availed by the Pilot.Explanation. - For the purpose of above rules, the "hour of darkness" means half an hour after sunset to half an hour before sunrise.Part-IV Shore Station - Monitoring and Control
