- (1.) The successful purchaser, Glory Shipping Management Pte Limited, has put in the entire consideration, but the present situation has prevented the purchaser from bringing its entire crew to carry out immediate repair works to make the vessel seaworthy.
(2.) The Port has taken a reasonable stand. According to the Port, it has constructed a mooring, slightly away from where the vessel is now berthed at the Haldia Port and the vessel may be moored away from the berth unless it is necessary to use any berth for repair work. At least, the berth may now be freed of the vessel and the Port may use the berth after nearly two and half years. The Port says that the charges at the mooring are 40% less than the berth charges.
(3.) The purchaser says that a generator has to be taken on board, but because of lack of sufficient crew and personnel, such operation cannot be undertaken immediately. A shore generator has been arranged, but adequate men are not available to complete the repair works necessary to make the vessel seaworthy. The Port has assured of all assistance and a waiver of the penal charges in view of the peculiar circumstances that exist at the moment.;