Section 66 in The Andaman and Nicobar Islands Port Rules, 2004
66. Harbour Craft Survey, Measurement, Registration and Licencing.
- No Harbour craft shall ply whether regularly or occasionally, whether partly within and partly without, in the port limit unless it has been registered and licenced by the " Dy. Conservator of Ports, A & N Islands Port Blair". The owner of the every Harbour Craft in respect of which an application for registry under rule 67 is made shall cause such harbour craft to be surveyed by a IRS Surveyor and the tonnage of craft ascertained in the prescribed manner. The Surveyor shall grant a certificate specifying the harbour craft tonnage and build and such other particulars descriptive of the identity of the craft as may be prescribed and the certificate of the surveyor shall be delivered to the registrar before registry.
