Section 69 in The Andaman and Nicobar Islands Port Rules, 2004
69. Application for licence.
- Every application for a licence for a float/boat/dump barge shall be made in writing to the Deputy conservator of Ports A&N Islands in Form 'E' of the schedule and shall contain the following particulars:-(a)Owner's name and address, or(b)name and address of his duly authorised Agent in Port Blair(c)A descriptions of the float/boat,(d)the registered number branded on the float/boat by the Deputy Conservator of Ports, Andaman or the registered number marked according to the provisions of the Registration, and(e)the name of the Serang in charge of the float/boat.
