Section 4 in The Mormugao Harbour Craft Rules, 1976
4. Licensing of harbour craft.
(1)Every application for the licensing of a harbour craft under rule 3 shall be made in writing to the Deputy Conservator and shall contain the following particulars namely:(a)the owner's name and address in full and if the owner is a minor, the name and address of his guardian also;(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 incharge of the harbour craft;(d)the nature of the licence required, that is, whether it is required for a passenger boat, or cargo boat, or a passenger and cargo boat or for carriage of hazardous cargo or for any other purpose; and(e)the details of the harbour craft in respect of its measurement, gross tonnage and other relevant particulars.(2)On receipt of an application for licence under sub-rule (1), the Deputy Conservator shall survey and measure the harbour craft, or cause it to be so surveyed and measured in the presence of the owner, or any other person duly authorised by the owner in this behalf and on being satisfied that the harbour craft is seaworthy and fit for service at the port or upon the production of a certificate in writing from the officer who surveyed the harbour craft certifying.(a)that such craft is seaworthy, properly equipped and suited for the purpose for which the licence is required;(b)the number of passengers that such craft is capable of carrying under all conditions;(c)the number of crew required for the safe navigation of such craft; and(d)that the equipment of such craft is in good order and conditions.The Deputy Conservator shall grant to the owner of the harbour craft a licence in the form specified in Form 1 on payment of fees specified in rule 30.(3)Every licence granted under these rules shall be valid for twelve months from the date of its issue or for such shorter period as may be specified therein.(4)Subject to the provisions of sub-rule (1) of rule 11, a licence granted under these rules may be renewed from time to time on payment of annual fees for the grant of such licence.(5)Where the Deputy Conservator is satisfied that it is practicable for the owner of any harbour craft to renew the licence of such craft in accordance with the provisions of sub-rule (1) of rule 11 for any reasons, he may extend.the validity of such licence by a period not exceeding two months.(6)For purposes of the survey and measurements under sub-rule (2), the owner shall cause the harbour craft to be brought to such place as the Deputy Conservator may appoint.
