Section 5 in The Port Of New Mangalore (Harbour Craft) Rules, 1976
5. Minor of female owners.
(1)If the owner of a harbour craft is a minor, the licence may be obtained by the guardian of the minor.(2)If the owner is a woman, who according to the customs of the country does not appear in public, the licence may be obtained on her behalf by her duly authorised agent.Note. - In such cases the guardian or the agent, as the case may be, shall be deemed to be the owner for the purposes of these rules.
