Section 37 in National Waterways, Safety Of Navigation And Shipping Regulations, 2002
37. Penalty for anchoring of the vessel outside the designated area in a port.-
If the master of the vessel causes his vessel to be moored or anchored in area not designated for such purposes within a port in contravention of Regulation 15, he shall be punishable with fine which may extend to one hundred at first instance and rupee one hundred per day in case of continued contravention.
