Section 4(1) in The Cochin Harbour Craft Rules, 1947
(1)Every application for the licensing of a harbour craft under rule 3 shall be made to the Deputy Conservator of the Port in writing and shall contain the following particulars(a)the owner's name and address in full and if the owner is a minor the name and address of his guardian also;(b)the name and address of the agent, if any, duly authorised by the owner to act on his behalf;(c)the name of the tindal whom the owner proposes to place in charge of the harbour craft; and(d)the nature of the licence required, i.e., whether it is required for a passenger boat, or for a cargo boat, or for a passenger and cargo boat.
