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Union of India - Section

Section 6 in The Kandla Harbour Craft Rules, 1955

6. Minor or female owners.

- If the owner of a harbour craft is a minor, the licence may be obtained by the guardian of the minor. If the owner is a woman, who according to the custom of the country does not appear in public, the licence may be obtained on her behalf by her duly authorised agent. In such cases the guardian or the agent shall be deemed to be owner for the purposes of these rules.