Section 35(ii) in The Mumbai Port Trust (Licensing and Control of Pilots) Regulations, 2007
(ii)In case of any damage caused to port properly by the vessel, the Pilot on behalf of the Port, shall issue a letter to the Master holding the Master of the vessel responsible for the damage as per Indian Ports Act, 1908 (15 of 1908) and Major Port Trusts Act, 1963 (38 of 1963) and obtain acknowledgement thereof.
