Section 4(1) in The Major Port of Tuticorin (Harbour Craft) Rules, 1976
(1)Every application for the licensing of a harbor craft under rule 3 shall be made to the Deputy Conservator in writing and shall contain the following particulars, namely :-(a)the owner's 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 authorized by the owner to act on his behalf;(c)the name of the tindal whom the owner propose to place him in-charge of the harbor craft;(d)the nature of the license required, that is to say, whether it is required for a passenger boat or for a cargo boat, or for any other purposes; and(e)the details of the harbor craft in respect of its measurements, gross tonnage and other relevant particulars.
