Section 3 in The Port Rules Of The Port Of Madras, 1962
3. Berths of vessels.
- All vessels within the Port shall take up such berths as may be assigned to them by the Deputy Conservator of the Port and shall change their berth when required by him.Notes. - (1) No immobilised vessel will be shifted without the orders of the Deputy Conservator of the Port.(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.(3)The Port Trust Board, being the Conservators of the Port, have, under Sec. 8 (1) of the Indian Ports Act, 1908, issued the following direction to the Deputy Conservator of the Port for his guidance in giving effect to this rule:Any vessel carrying dangerous goods, i.e., goods which are likely to cause risk or danger to any person or to themselves or to any other property from inherent vice, shall not be berthed at any berth inside the harbour, if, having regard to the quantity and nature of dangerous goods carried on such vessel, her presence inside the harbour constitutes in the opinion of the Deputy Conservator of the Port undue danger to the port. Every decision of the Deputy Conservator of the Port in this respect shall be reviewed by the Board before it is given effect to by the Deputy Conservator of the Port
