Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(3) in The Harbour Craft Rules for the Port of Madras, 1935

(3)If the owner or tindal of any licensed harbour craft is convicted by a Magistrate for landing or shipping passengers or goods in contravention of sub-rule (1) or sub-rule (2), the licence of the harbour crafts shall be liable to be revoked by the Registering Officer.