Section 29 in The Harbour Craft Rules for the Port of Madras, 1935
29. Berth to be occupied by harbour craft.
- Every harbour craft which has been licensed in accordance with these rules shall, when not plying, occupy only such berth within the limits of the Port as may be assigned to it by the Registering Officer.Unlicensed harbour craft shall not occupy a berth within the limits of the Port without the special permission of the Registering Officer.
