- 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, or operate within the port for whatever purpose unless the harbour craft has been duly licensed under these rules. A harbour craft licensed to ply between a vessel and the shore may also ply from place to place within the port without a separate licence :Provided that nothing in this rule shall apply to,(i)boats forming part of the equipment of a ship or steamer; or(ii)floating crafts belonging to the said Port;(iii)any harbour craft maintained solely for purposes of pleasure :Provided further that the registering officer may, if he so thinks fit, by order in writing direct that the provision of the first proviso shall not apply to any boat or craft or shall apply to such boat or craft subject to such conditions and restrictions as may be specified in the order.
