Section 4(1) in Paradip Port Harbour Craft Rules 1967
(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'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 he 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 ; and(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 ;(e)the details of the harbour craft in respect of its measurements, gross tonnage and other relevant particulars,
