Section 9 in The Andaman and Nicobar Islands Port Rules, 2004
9. Movement without Pilot or other authorized officer.
- (i) No sea going vessel over 200 Tons shall move into or out of, or within Port, or to or from a, without having a Pilot, or a duly authorised officer on board, unless a dispensation for the same is given under the provision of section 31 of the Indian Port Act, 1908.(ii)The Master or the owner shall obey every lawful direction, or, and act in full cooperation with all duly authorised officers of the port for the purpose of mooring or unmooring, moving or removing a sea going vessel or of regulating its position or of adjusting its equipment and gear, for the loading or discharging of its cargo, for her safety or similar other purposes.
