Section 21(2) in The Harbour Craft Rules for the Port of Madras, 1935
(2)All passengers with the exception of those specified in sub-rule (1) and all goods shall be landed or shipped in such places within the limits of the Port as the Chairman of the Madras Port Trust Board may appoint and no person shall land or ship passengers or goods outside such limits unless the sanction of the Registering Officer and the Customs Officer at the Port has been previously obtained.
