Section 22A in The Cochin Harbour Craft Rules, 1947
22A. Penalty for approaching vessels in the Harbour without lawful business.
- No person in charge of, or navigating an unlicensed harbour craft shall approach within 50 metres of the vessels berthed in the Harbour and no person in charge of, or navigating a licensed harbour craft shall approach a vessel berthed in the Harbour if he has no lawful business on board the vessel. Contravention of these provisions by any person shall be punishable with a fine not exceeding rupees one hundred.
