Section 51 in The Andaman and Nicobar Islands Port Rules, 2004
51. Permission for carrying out the repairs and issue of licence for hot work and ship repairers or Master/owner of the vessels intending to carryout repairs shall observe the following.
(a)Vessels are not to be immoblised without obtaining permission from the Deputy Conservator of Ports/Harbour Master.(b)Vessel may be shifted from the working berth to repair berth when it is required for other purposes.(c)Repairs involving naked lights, gas cutting, welding within the vicinity of the fuel/oil storage tanks or fuel system involving the entry of a person into any fuel/oil storage tank may not be commenced unless, the gas free certificate from the appropriate authority has been obtained, and(d)Licence for hot work and ship repairers in the port/dockyards shall be issued by the Deputy Conservator of Ports, under rule (51).
