11. Duty of master or the agent in port. - (1) The master or the agent of the owner of every vessel arriving at any port and carrying carbide shall, on entering the port and before landing any cargo, declare in writing to the Collector of Customs and also to the Conservator of the Port the quantity and description of the carbide carried by it.
(2)The master shall moor the vessel at such place as the Conservator of the port may direct and while any carbide remains on board, the master shall not, except for the purpose of proceedings to sea, remove the vessel without the written permission of the Conservator of the port.(3)The master shall ensure that the hold of every vessel bringing carbide into port shall be efficiently ventilated from the time the vessel enters the port until all the carbide on board has been discharged or until the vessel has left the port.
