Section 2(2) in The Port Rules Of The Port Of Madras, 1962
(2)The Port Trust Board, being the Conservator of the Port have in accordance with Sec. 31(1) of the Indian Ports Act, 1908, authorised the Deputy Conservator of the Port to issue an order to the effect that all mechanically propelled vessels of 100 tons or under will be free to enter or leave or be moved in the Port without having a Pilot, harbour master or assistant of the Port officer or harbour master on board, provided that the vessels in question are not sea-going vessels and provided further that they comply with the provisions of any other laws or rules for the time being applicable to them.
