Section 15 in Port of Bombay Passenger Boats Rules, 1962
15. [ Suspension and revocation of licences. [Substitued by G.S.R. 433, dated 15th March, 1966]
(1)in the event of any licensed boat being at any time found unfit for the conveyance of the public or of the licensee or other attendant thereof appearing unfit to be entrusted with the change of the same or of the boat being used for any purpose other than that for which the licence is granted or in the case of breach of any of the provisions of these rules, the Deputy Conservator, after giving the licensee an opportunity to be heard may, be order in writing and for reasons to be recorded therein, suspend or revoke the licence.(2)Any person aggrieved by an order under sub-rule (1) may prefer an appeal to the Chairman, Bombay Ports Trust.]
