Section 32 in The Andaman and Nicobar Islands Port Rules, 2004
32. Protection of Environment.
(a)No person shall-(i)lay or place any ballast/rubbish/cargo/articles/substance on any quay/pier/jetty/vessel in such a position that the same or any part of the same will be likely to fall into water, if such ballast rubbish/cargo goods/articles/substance is likely to be detrimental to environment or cause damage to shipping after falling into water.(ii)Cast/throw/permit or suffer any ballast/rubbish/cargo goods/articles as referred in Sub-Rule (i) of this rule to fall into the docks or water from any pier, quay, jetty or vessel.(b)The Master of any vessel from which any such cargo/goods/articles/substance thing as aforesaid have been cast or thrown or have fallen in the docks or in the water shall forthwith report full particulars of the occurrence to the Dock Master or the Harbour Master as the case may be.
