Section 4 in The Port Of New Mangalore (Harbour Craft) Rules, 1976
4. Licensing of harbour craft.
(1)Every application for the licensing of a harbour craft under rule 3 shall be made to the Deputy Conservator in writing and shall contain the following particulars, namely:(a)the owner, name and address in full and if the owner is a minor, it shall contain the name and address of his guardian;(b)the name and address of the agent, if any, duly authorised by the owner to act on his behalf;(c)the name of the tindal whom the owner proposes to place in charge of the harbour craft;(d)the nature of the licence required, that is to say, whether it is required, for a passenger boat or for a cargo boat, or for any other purpose; and(e)the details of the harbour craft in respect of its measurements, gross tonnage and other relevant particulars.(2)On receiving an application for licence under sub-rule (1), the Deputy Conservator shall survey and measure the harbour craft, or cause it to be surveyed and measured in the presence of the owner or any person duly appointed for the purpose by such owner, and grant a licence in Form A on payment of the fees specified in rule 28 and on being satisfied that the harbour craft is seaworthy and fit for service at the port, or upon the production of a certificate in writing from the officer who surveys the harbour craft certifying(a)that such harbour such craft is seaworthy, properly equipped and suited for the purpose for which the licence is required;(b)the number of passengers that such harbour craft is capable of carrying under all conditions;(c)the number of crew required for the safe navigation of such harbour craft; and(d)that the equipment of such harbour craft is in good order and condition.(3)For the purposes of survey and measurement specified in sub-rule (2), the owner shall cause the harbour craft to be brought to such place as the Deputy Conservator may appoint.(4)Subject to the provisions of these rules, all licences in Form A shall be issued for the financial year ending on the 31st March.
