Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 7 in The Major Port of Tuticorin (Harbour Craft) Rules, 1976

7. Distinctive numbering of licensed harbor craft

- (i) The owner of licensed harbor craft shall paint or cause to be painted upon a black back-ground in white or upon a light back-ground in black figures not less than six inches in length, on conspicuous part of the bow of such harbor craft on one side and on the quarter of the other, the number of the harbor craft as mentioned in the license.
(ii)No person shall paint or cause to be painted upon any harbor craft not duly licensed under rule 4, any such number as aforesaid or any other mark likely to induce the belief that such harbor craft has been so licensed.