Section 26 in The Kandla Harbour Craft Rules, 1955
26. Prohibition of employment of tindals and crew contravening the rules.
- If, in the opinion of the Licensing Officer, any tindal or any member of the crew of a licensed harbour craft has contravened any of these rules, the owner of the harbour craft shall on being required so to do by the Licensing Officer, dismiss or suspend for such period as the Licensing Officer may specify in that behalf, such tindal or member of the crew from his employment.Any action taken by the Licensing Officer under this rule shall be without prejudice to any other action which he may take in respect of the contravention of the rule.
