- Whenever it shall appear to the Commissioners that any creek, river or dock is so situated that sea-going vessels without any crew therein may remain afloat in such creek, river or dock without danger to any vessels in any part of the port, it shall be lawful for the Commissioners to grant by the hand of their Chairman in Form C of the Schedule a license exempting any such vessel from the provisions of rule 18 and if they think fit to revoke, or from time to time amend the aforesaid license.
