Section 16 in The Andaman and Nicobar Islands Port Rules, 2004
16. Mooring of Vessel.
- No person shall moor any sea-going vessel in any manner other than that prescribed by the Deputy Conservator of Ports, or Harbour Master or alter without the permission of the Deputy Conservator of Ports or Harbour Master, the mooring of any sea-going vessel save for the purpose of easing undue strain or of taking up undue slack, as may be necessary for the vessel's safety and to fasten additional hawser during inclement weather.
