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Union of India - Section

Section 19 in The Kandla Harbour Craft Rules, 1955

19. Permissible load of licensed harbour craft in fine and foul weather.

(1)No person shall load a licensed harbour craft with passengers or with animals or other cargo in contravention of the terms of its licence.
(2)No tindal of any licensed harbour craft shall permit any animal to be loaded in it, unless the harbour craft has been provided with sand ballast or straw sufficient to form a flat floor and unless such other requirements as may be imposed by the licensing officer in respect of the harbour craft have been complied with.
(3)Where animals are carried in a licensed harbour craft, no other cargo or passengers shall be carried therein.
(4)Passengers and cargo other than animals may be carried at the same time only in a licensed harbour craft propelled by mechanical or electrical power.
(5)Harbour craft licensed for the carriage of passengers shall be so fitted that sufficient seating space is available for each passenger; awning and weather cloths shall also be provided, where necessary, to give protection to passengers from sun and weather respectively.