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Union of India - Section

Section 26 in The Port Of New Mangalore Rules, 1976

26. Repairs to vessels.

- Master intending to carry out repairs to vessels may do so only subject to the following conditions namely :
(i)vessels shall not be immobilised without first obtaining permission from the Deputy Conservator;
(ii)vessels are likely to be moved from the berths when the berths are required for working cargo by other vessels;
(iii)the Deputy Conservator may, if considered desirable, prohibit chipping or repairs causing excessive noise between 10.00 and 17.00 hours; and
(iv)repairs involving the use of naked lights, gas cutting and welding apparatus to, or in the vicinity of, fuel oil storage tank or the fuel system, or involving the entry of a person into any fuel storage tank or such vessel wherein petroleum may have been stored, may not be commenced unless a gas free certificate from the appropriate authority has been obtained.