Section 32(a) in The Andaman and Nicobar Islands Port Rules, 2004
(a)No person shall-(i)lay or place any ballast/rubbish/cargo/articles/substance on any quay/pier/jetty/vessel in such a position that the same or any part of the same will be likely to fall into water, if such ballast rubbish/cargo goods/articles/substance is likely to be detrimental to environment or cause damage to shipping after falling into water.(ii)Cast/throw/permit or suffer any ballast/rubbish/cargo goods/articles as referred in Sub-Rule (i) of this rule to fall into the docks or water from any pier, quay, jetty or vessel.
