Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in The Cochin Harbour Craft Rules, 1947

(1)The owner of every licensed harbour craft shall provide it with such full complement of crew and with such equipment as may be determined by the Deputy Conservator of the Port and entered in the licence. The tindal of the harbour craft shall not have on board more or less than the number of the crew prescribed in the licence for fine or rough weather according as the harbour craft plies in fine or rough weather and shall not carry passengers or goods in excees of the number or quantity entered in the licence for the harbour craft.