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Union of India - Section

Section 13 in The Major Port of Tuticorin (Harbour Craft) Rules, 1976

13. Control of working of licensed harbor craft

(1)The owner shall provide every licensed harbor craft with such crew and equipment may be determined by the Deputy Conservator and entered in the license. The tindal of the harbor craft shall not have on the board more or less than the number of the crew specified in the license for finger rough weather according the harbor craft plies in fine or rough weather and shall not carry passenger or goods in excess of the number of quantity entered in the license for the harbor craft.
(2)Every licensed harbor craft playing within the Port shall carry as many member of life jackets as there are number of persons including passengers and crew. In addition to life jackets, craft shall carry life buoys at the rate of one for every two persons including passengers and crew, subject to minimum of two numbers of life buoys in every harbor craft. In lieu of life buoys buoyant apparatus sufficient to carry the total number of persons including passengers and crew may be provided. The life buoys and buoyant apparatus shall be of the pattern as approved by the Ministry of the Government of India dealing with the transport. All buoys and buoyant apparatus carried in the harbor craft shall be stowed to the satisfaction of the Deputy Conservator and so as to be readily accessible to the persons on Board.
(3)Every harbor craft license for the carriage of persons shall be so fitted that sufficient sitting space is available for such passengers and # awnings and side weather screen shall also provided, where necessary, to give protection to passengers from sun and weather respectively.
(4)The Deputy Conservator shall exercise his discretion in fixing the number of crew required in a licensed harbor craft plying within the Port and carrying passengers.
(5)Whether the owner of the licensed harbor craft does not desire to carry the 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 license to the effect.