Section 10 in The Major Port of Tuticorin (Harbour Craft) Rules, 1976
10. Registration of Tindals
(1)At the time of licensing of any harbor craft under rule 4, the name of its tindal as entered in the license and other particulars relating to him shall be entered in a register which shall be kept by the Deputy Conservator in Form B.(2)Every year in the month of March on a date to be fixed by the Deputy Conservator the owner of every licensed harbor craft shall produce before the Deputy Conservator the tindal of the harbor craft for verifying the correctness of the entries in the register;Provided that if such harbor craft is away from the port on the date so fixed, the owner shall produce the tindal within 24 hours after its return.(3)No person shall be employed or registered as a tindal of a licensed harbor craft if he-(a)is not a certificated officer qualified to be the master or Engineer of such harbor craft in accordance with rule 29 ;(b)is in the opinion of the Deputy Conservator unaccustomed to the use of such harbor craft or otherwise inefficient.
