Section 9 in The Mormugao Harbour Craft Rules, 1976
9. Changes in crew or carrying capacity of licensed harbour craft to be reported.
(1)Whenever the tindal of any licensed harbour craft is changed, or any alteration in such craft is made so as to affect any of the particulars specified in the licence granted in respect of such craft, such change or alteration shall forthwith be reported by the owner thereof to the Deputy Conservator :Provided that, if such change or alteration takes place at a time when the habour craft is away from the port, it may be reported immediately on return of the harbour craft to the port.(2)Where any report made under sub-rule (1) relates merely to a change of tindal or to any minor alteration not affecting the carrying capacity of the harbour craft, the Deputy Conservator shall, on interviewing the new tindal or, on inspecting the alterations made in the craft, as the case may be, amend the particulars in the licence of the craft as may be deemed necessary and made necessary entries thereof in the register maintained under rule 10.(3)Where any report made under sub-rule (1) relates to any alteration affecting the carrying capacity of the harbour craft, the licence issued in respect of such craft shall be surrendered to the Deputy Conservator and a fresh licence may be issued after the provisions of sub-rule (2) of rule 4 have been complied with.
