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]

Bengal Presidency - Section

Section 20 in The Calcutta Port Rules, 1943

20. Revocation of license.

- It shall also be lawful for the Commissioners, by the hand of their Chairman, in Form B of the Schedule to revoke the aforesaid license in Form A, and on and after the publication of such revocation, which shall be effected by pasting a copy thereof upon some conspicuous part of such vessel, the provisions of rule 18 shall apply to the vessel as if no such license had ever been granted.