Section 3 in The Major Port of Tuticorin (Harbour Craft) Rules, 1976
3. Harbor craft, not to apply without a license
(1)(a)No person shall, whether as owner or as servant, use any harbor craft to carry goods or passengers to or from any vessel at the Port or from place to place within the limits of the Port unless such person holds a license in form 'A' granted by the Registering or Licensing Officer and unless the harbor craft so used has been registered. For the purpose of registration the owner of a harbor craft shall cause it to be brought to such place as the Registering Officer or Licensing officer may appoint.(b)The owner of any new craft to be licensed under rules should obtain a 'No Objection certificate from the Customs before their boats are registered and licensed.(2)Nothing in these rules shall apply to:-any craft forming part of the equipment of a ship or steamer unless it carries the passengers or cargo for profit;(i)any craft maintained solely for purpose of pleasure and not connected with the carrying of-(ii)passengers or cargo for profit;(iii)any craft belonging to the Port.
