Section 13 in The Port Of New Mangalore (Harbour Craft) Rules, 1976
13. Control of working of licensed harbour craft.
(1)The owners shall provide every licensed harbour craft with such crew and equipment as may be determined by the Deputy Conservator and entered in the licence.(2)The tindal of the harbour craft shall not have on the board more or less than the number of the crew specified in the licence for fine or rough weather according as the harbour craft plies in fine or rough weather and shall not carry passengers or goods in excess of the number or quantity entered in the licence for the harbour craft.(3)Every licensed harbour craft plying within the port shall carry such number of life buoys as may be considered reasonable by the Deputy Conservator and of a type approved by him and every such harbour craft shall carry in addition, such buoyant apparatus as may be considered necessary by the Deputy Conservator.(4)All buoys and buoyant apparatus carried in the harbour craft shall be stowed to the satisfaction of the Deputy Conservator and so as to be readily accessible to the persons on board.(5)Every harbour craft licensed for the carriage of passengers shall be so fitted that sufficient sitting space is available for each passenger and awnings and side screen shall also be provided, where necessary, to give protection to passengers from sun and weather respectively.(6)The Deputy Conservator shall exercise his discretion in fixing the number of crew required in a licensed harbour craft plying within the port and carrying passengers.(7)Whether the owner of a licensed harbour craft does not desire to carry the full complement of passengers, or is not prepared or considers it impracticable to carry the prescribed life saving appliances, the Deputy Conservator may limit the number of passengers accordingly and endorse the licence to that effect.
