Section 76 in The Andaman and Nicobar Islands Port Rules, 2004
76. Inspection of licence.
- Every serang-in charge of a flat or boat plying in the port shall carry his own licence and the licence of his float/boat, each of which shall be produced whenever it is required by the Harbour Master Asst Harbour Master/staff duly authorised by the Board. The licence of a passenger boat shall also be produced for inspection at request of any passenger.
