Section 4(1) in The Port Of New Mangalore (Harbour Craft) Rules, 1976
(1)Every application for the licensing of a harbour craft under rule 3 shall be made to the Deputy Conservator in writing and shall contain the following particulars, namely:(a)the owner, name and address in full and if the owner is a minor, it shall contain the name and address of his guardian;(b)the name and address of the agent, if any, duly authorised by the owner to act on his behalf;(c)the name of the tindal whom the owner proposes to place in charge of the harbour craft;(d)the nature of the licence required, that is to say, whether it is required, for a passenger boat or for a cargo boat, or for any other purpose; and(e)the details of the harbour craft in respect of its measurements, gross tonnage and other relevant particulars.
