Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Entry of Vessels into Ports Rules, 2005 CONTENTS 1. . 2. Insurance Cover 3. The vessel which fails to produce the insurance cover referred to in Rule 2 shall not be allowed to enter the Port: 4. Explanation Entry of Vessels into Ports Rules, 2005 In exercise of the powers conferred by Sec. 6 of the Indian Ports Act, 1908 (15 of 1908), the Central Government hereby makes the following rules to regulate the entry of vessels into Ports, namely :- 1. . :- (1) These rules may be called the Entry of Vessels into Ports Rules, 2005. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Insurance Cover :- Owner of a vessel entering a Port shall have to produce an insurance cover for compensation in relation to :- (i) wreck removal expenses; (ii) Pollution damage caused by spillage of oil or any hazardous and noxious substances; From a Protection and Indemnity Club which is a member of an International Group of Protection and Indemnity Club or a Club only approved by the Central Government. 3. The vessel which fails to produce the insurance cover referred to in Rule 2 shall not be allowed to enter the Port: :- Provided that the provisions of these rules shall not be applicable to a non Safety of Life At Sea (SOLAS) Convention Vessels if the owner of the vessel furnishes an undertaking for compensation to the port in connection with expenses which port may incur on removal of wreck and pollution damages caused. 4. Explanation :- Non Safety of Life At Sea (SOLAS) ships means a cargo ship with less than 500 Gross Tonnage (GT) and includes a ship engaged on domestic voyage, a domestic passenger ship and other small ship being use as fishing vessel and tug.