Section 71 in The Andaman and Nicobar Islands Port Rules, 2004
71. Unlicenced Harbour Craft.
- Every Harbour Craft arriving in the declared Port of Andaman and Nicobar Islands without a licence and wishing to discharge cargo shall at once apply for a unloading permit with the Deputy Conservator of Ports. Any Harbour craft discharging cargo under this rules shall, within 15 days of the date of entering the port, should apply to the Registering Authority of such vessels for survey and licence.
