Section 28 in The Mormugao Harbour Craft Rules, 1976
28. Opportunity to the owner of being heard before licence of a harbour craft is cancelled.
-Notwithstanding any provisions in these rules, no licence granted under these rules shall be revoked or cancelled unless the owner of the harbour craft is given an opportunity of being heard and whenever any licence is revoked or cancelled, reasons thereof shall be recorded in writing and communicated to the owner.
