Section 35 in The Mumbai Port Trust (Licensing and Control of Pilots) Regulations, 2007
35. Pilots to report casualties.
- (i) A Pilot, whenever any accident has happened to or been caused by a vessel while in his charge, shall as soon as possible report the facts in writing in the form prescribed for the purpose to the Deputy Conservator.(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.
