Section 2A in The Port Rules for the Port Of Visakhapatnam
2A.
(1)Subject to the provisions of the Indian Ports Act, 1908 and the instructions below, Pilotage is compulsory except for those vessels specifically exempted in writing by the Conservator or some officer empowered by him to give such authority.(2)The Pilot shall board in-coming ships and disembark from outgoing ships about 4 cables length East of the Outer channel Light Buoys in a position 17°--41'- 17" N. 83°-18'-30"E. and assist in piloting a vessel to and from her assigned berth and also in berthing and unberthing the vessels.(3)The Master shall supply to the Pilot all information with regard to quarantine, dangerous goods on board, ships' draft and matters relating to the ships' behaviour, etc., and shall, on completion of pilotage and berthing or unberthing, complete and sign the certificate on specified forms presented by the Pilot.(4)In the event of an outward bound vessel over-carrying a pilot outside the limits of the Port, the master shall be bound to land the Pilot at the nearest Port and shall be liable to pay all expenses incurred on this account.(5)Pilots shall be supplied with breakfast between 7 and 9 a.m., lunch between noon and 2 p.m. and dinner between 6 and 8 p.m., Indian Standard Time, failing which the Master shall pay compensation for food, namely Rs. 3 for any of the meals missed by a Pilot.(6)The master of a vessel shall, in accordance with the provision of the Indian Ports Act, 1908, display such signals as required by the Pilot to be used or as may be directed by the Pilot.(7)The master of the vessel shall be responsible to take on board such equipment as the Pilot may carry with him in the interest of pilotage of ships namely, R/T equipment, Binoculars, Pilot's kit, etc.(8)Every ship entering or leaving the harbour shall be provided with the following.(a)An efficient Pilot ladder to enable the Pilot to embark and disembark with safety, which shall be of sufficient length to reach the water, when the ship is in an unloaded condition and has no list, from the deck on which it is intended that the Pilot shall embark and disembark.(b)A manrope of not less than 21/2 inches circumference on each side of the ladder, the inboard and of the manrope being firmly secured to the ship.(c)Means to enable the ladder to be used on each side of the ship and to enable the Pilot to pass safely from the head of the ladder to the deck of the ship.(9)Vessel shall not anchor within the Outer channel Fairway Buoys or within 4 cables length across the Entrance marked by the Outer channel Fairway Buoys or in any other prohibited Anchorage as marked on Admiralty Chart 239 Approaches to Vishakhapatnam Port, nor shall a master attempt to enter the channel to pick up a Pilot.(10)It will be incumbent upon the master of a vessel to avail of the service of the Port tugs, while navigating within the Port limits.(11)In the event of a vessel parting her moorings whether secured to a jetty, quay or buoys, it will be necessary to have an anchor ready for letting go, without delay, and to be prepared to meet such an emergency with readiness and despatch as the result of the parting of her moorings which may be serious.(iii)Notice regarding arrival of vessels
