30. Declaration by the master of ship or ship's agent
.-(1) The master of every ship carrying cylinders filled with compressed gas for importation into India, or the agent for such ship, shall give, the Conservator of the Port not less than 48 hours' notice of its intended arrival at the Port.(2)The master of every ship carrying such cylinders shall deliver to the pilot, before entering any Port, a written declaration under his signature in Form A:Provided that if the agent for such ship delivers to the Conservator of the Port a written declaration referred to in sub-rule (1) under his signature, no such declaration shall be made by the master of the ship.(3)Every declaration delivered to a pilot under sub-rule (2) shall be made over by him without delay to the Conservator of the Port and all declarations received by the Conservator of the Port shall be forwarded by him, with all convenient despatch, to the Commissioner of Customs of the Port.
