Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 15 in National Waterways, Safety Of Navigation And Shipping Regulations, 2002 15. Conditions relating to mooring or anchoring of vessels in port area.- No vessel shall be moored or anchored within a port except in areas designated for such purpose by the Competent Officer.
