Section 11 in The Kandla Harbour Craft Rules, 1955
11. Registration of tindals.
(1)At the time of licensing of any harbour craft under rule 5, the name of its tindal as entered into the licence and other particulars relating to him shall be entered into a book which shall be kept by the licensing officer in Form 'B'.(2)No person shall be employed or registered as a tindal of a licensed harbour craft if he(a)is not a certified officer qualified to be the master or engineer of such harbour craft in accordance with rule 31; and(b)is, in the opinion of licensing officer, unaccustomed to use such harbour craft or otherwise inefficient.
