Section 10 in The Port Of New Mangalore (Harbour Craft) Rules, 1976
10. Registration of tindals.
(1)At the time of licensing of any harbour craft under rule 4, the name of its tindal as entered in the licence and other particulars relating to him shall be entered in a register which shall be kept by the Deputy Conservator in Form B.(2)Every year in the month of March on a date to be fixed by the Deputy Conservator the owner of every licensed harbour craft shall produce before the Deputy Conservator, the tindal of the harbour for verifying the correctness of the entries in the register :Provided that if such harbour craft is away from the port on the date so fixed, that owner shall produce the tindal within 24 hours after its return.(3)No person shall be employed or registered as a tindal of a licensed harbour craft if he:(a)is not a certificated officer qualified to be the Master or Engineer of such harbour craft in accordance with rule 29; and(b)is in the opinion of the Deputy Conservator unaccustomed to the use of such harbour craft or otherwise inefficient.
