Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(2) in The Port Rules Of The Port Of Madras, 1962 (2)Whenever the services of the second tug are utilised at the discretion of the Pilot, the charges thereof shall be separately paid by the vessel.
