Section 16 in The Vizagapatnam Harbour Craft Rules, 1950
16. Refuse3 to ply without lawful excuse.
- If the owner or the tindal in charge of a licensed harbour craft plying regularly for hire refuses to allow such harbour craft to ply for hire when required to do so, without reasonable excuse, of which the Deputy Port Conservator shall, subject the appeal provided in rule 27, be the sole judge, the licence of such harbour craft shall be liable to be revoked.
