Section 101 in The Andaman and Nicobar Islands Port Rules, 2004
101.
Masters and Owners of vessels shall be held liable for any damage whatsoever that shall have been caused by their vessels or servants to any of the Board and the works or property of the Board reserves the right to detain their vessels in dock until security has been given for the amount of the damage caused;Provided that without prejudice to any rights of the Board, the Chairman or Deputy Conservator of Ports may allow the vessel or vessels to leave the port on sufficient security being furnished by the Owner/Master to cover the estimated cost of damage/loss.Chapter-VII Vessels Carrying Petroleum
