Section 98 in The Andaman and Nicobar Islands Port Rules, 2004
98. Bank guarantee from a scheduled bank for ship-breaking.
- The owner shall also furnish, if asked to do so, a bank guarantee from a scheduled bank having its head office or branch office in Port Blair, as approved by the Board's Chief Accounts Officer in the form prescribed by the Deputy Conservator of Ports; undertaking to pay to the Board, in event of the vessel fully or partially sinking or becoming a wreck, the cost of salvage operation to be carried out by the Deputy Conservator of Ports, to ensure vessels and/or for keeping clear the navigational channels. In deciding the amount and other terms of such bank guarantee, the decision of the Deputy Conservator of Ports shall be final.
