Section 4(2) in The Major Port of Tuticorin (Harbour Craft) Rules, 1976
(2)On receiving an application for license under sub-rule (1), the Deputy Conservator shall survey and measure the harbor craft, or cause it to be surveyed and measured in the presence of the owner or any person duly appointed for the purposes by such owner, and on being satisfied that the harbor craft is sea worthy and it for service at the Port, or upon the production of a certificate in writing from the officer who surveyed the harbor craft certifying:-(a)that such harbor craft is seaworthy, properly equipped and suited for the purpose for which the license is required;(b)the number of passenger that such harbor craft is capable of carrying under all conditions:(c)the number of crew required for the safe navigation of such harbor craft:(d)that the equipment of such harbor craft is in good order and condition, grant a license in Form A on payment of the fees specified in rule 28.
