Section 13 in The Vizagapatnam Harbour Craft Rules, 1950
13. Control of working of Licensed Harbour Craft.
(1)The owner of every licensed harbour craft shall provide it with such full complement of crew and with such equipthent as may be determined by the Deputy Port Conservator and entered into the licence. The Tindal of the harbour craft shall not have on board more or less than the number of the crew prescribed in the licence for fine or rough weather according as the harbour craft plies in fine or rough weather and shall not carry passengers or goods in excess of the number or quantity entered into the licence for the harbour craft.(2)Every licensed harbour craft plying within the port shall carry such number of life buoys as may be considered reasonable by the Deputy Port Conservator and of a type approved by him. Every such harbour craft shall carry in addition such buoyant apparatus as may be considered necessary by the Deputy Port Conservator.All buoys and buoyant apparatus carried in pursuance of this rule shall be stowed to the satisfaction of the Deputy Port Conservator and so as to be readily accessible to the persons on board.(2a)[ Every Harbour Craft licensed for the carriage of passengers shall be so fitted that sufficient seating space is available for each passenger, and awnings and weather clothes shall also be provided, where necessary, to give protection to passengers from sun and weather respectively.] [Inserted by G.s.R. 1106, dated 3rd October, 1959][Provided that nothing contained in this sub-rule shall apply to the steam ferry "Tepparevu" carrying passengers within the port in smooth waters between the north and south banks.] [Inserted by G.S.R. 1415, dated 6th December, 1959](3)The Deputy Port Conservator shall exercise his discretion in fixing the number of crew required in a licensed harbour craft plying within the Port and carrying passengers.(4)Where the owner of a licensed harbour craft does not desire to carry the full complement of passengers, or is not prepared, or considers it impracticable to carry the prescribed life saving appliances the Deputy Port Conservator may endorse the license to the effect that the number of passengers is limited accordingly.
