Section 3 in The Port Of New Mangalore (Harbour Craft) Rules, 1976
3. Harbour craft to be licensed.
- No person shall, whether as owner, tindal or servant, use any harbour craft to carry goods or passengers, to or from, any vessel at the port or from place to place within the port unless the harbour craft has been duly licensed under these rules and a harbour craft licensed to ply between ship and shore may also ply from place to place within the port without a separate licence :Provided that nothing in this rule shall apply to(a)any boat forming part of the equipment of a ship or a steamer;(b)any harbour craft maintained solely for purpose of pleasure; and(c)any boat belonging to the port :Provided further that the Deputy Conservator may, if he thinks fit, require any boat or harbour craft referred to in clause (a) or Cl. (b) to be licensed under these rules.
