Section 30 in The Harbour Craft Rules for the Port of Madras, 1935
30. Licensing of fishing boats.
- Every boat (including a catamaran plying for hire) not exclusively used for fishing, shall be registered and the owner of every such boat shall obtain a licence and every such boat other than a catamaran, shall carry on one of its sails and on each of its sides a number to be assigned to it by the Registering Officer at the time of registeration together with the name of the Port, namely, Madras, and no person shall use any such boat for the purpose of fishing until it has been registered and a licence obtained for it, and in the case of a boat other than a catamaran, until a number and the name of the Port have also been placed upon it as described above.
