Section 3(b) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
(b)A person having general management and control of the premises or the owner, master, officer-in-charge or agents of the ship, as the case may be, shall provide such means as may be required by the Inspector for entry, inspection, examination, inquiry, otherwise for the exercise of his powers under the Act and the regulations in relation to that ship or premises which shall also include the provision of launch or other means of transport.
