- The license granted to any boat may be revoked-(a)Whenever the boat is in the opinion of the Boat Surveyor, unfit for the purpose tor which it is licensed;(b)Whenever any breach of the conditions of the license or the rules has been committed by the owner or his agent or by any Tindal or Manjhi charge of the boat;(c)At any time the Collector may deem fit for good and sufficient reasons.
