Section 9 in The Vizagapatnam Harbour Craft Rules, 1950
9. Changes in crew or carrying capacity of Licensed Harbour Craft to be reported.
- 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 contained in the licence granted for it, such change or alteration shall forthwith be reported by its owner to the Deputy Port Conservator. Provided that, if such change or alteration takes place, at a time when the harbour craft is away form the Port, it may be reported immediately on the return of the harbour craft to the Port. In case of change of tindal or of any alteration in the harbour craft not affecting its carrying capacity the harbour craft shall not ply until such report is made, and in case of change of tindal until the tindal has also been produced before the Deputy Port Conservator. On such report or on such report and production, as the case maybe, the Deputy Port Conservator shall amend the original licence held by the owner and in case of change of tindal, the register kept under rule 10.In case of any alteration in the harbour craft affecting its carrying capacity, the original licence held by the owner shall be cancelled and a fresh licence issued by the Deputy Port Conservator after the craft has been remeasured, and the harbour craft shall not ply until such fresh licence has been issued.
