Section 92 in The Andaman and Nicobar Islands Port Rules, 2004
92. Issue of certificate after accident.
(a)The owner, agent or person in charge of the float/boat shall, after complying with the provisions of rule 91 submit a report in writing to the nearest police station and the Deputy Conservator of Ports A&N Islands along with the licence of the float/boat stating the nature of the accident and the details of the repairs required to be carried out.(b)On receipt of the report, the Deputy Conservator of Ports shall cause the float/boat to be examined and specify in writing the repairs to be carried out.(c)After the repairs so specified under sub-rule (b) have been duly carried out, the float/boat shall be placed again before the Deputy Conservator of Ports A&N Islands Port Blair.(d)On being satisfied about the repairs, the Deputy conservator of Ports A&N Islands shall issue a certificate in writing to that effect enclosing the licence of the boat/float referred to in sub-rule (a) on the basis of which alone the float/boat may be allowed to ply with in the Port Limit.
