Section 14 in The Mormugao Harbour Craft Rules, 1976
14. Provision of life saving appliances.
(1)No licensed harbour craft shall ply unless it carries such number of approved life buoys, or approved buoyant apparatus, as may be specified by the Deputy Conservator.(2)Where, on any voyage, a licensed harbour craft does not carry passengers to the extent it is certified to carry, the Deputy Conservator may permit it to carry a reduced number of life buoys or buoyant apparatus for that voyage.(3)Where, for any reason, the owner of any harbour craft does not or is unable to provide the number of life buoys or buoyant apparatus specified under sub-rule (1), the Deputy Conservator may reduce the certified carrying capacity of such craft and allow such craft to ply subject to such conditions as may be specified in an endorsement to be made in the licence.
