Section 4(1) in The Mormugao Harbour Craft Rules, 1976
(1)Every application for the licensing of a harbour craft under rule 3 shall be made in writing to the Deputy Conservator and shall contain the following particulars namely:(a)the owner's name and address in full and if the owner is a minor, the name and address of his guardian also;(b)the name and address of the agent, if any, duly authorised by the owner to act on his behalf;(c)the name of the tindal whom the owner proposes to place incharge of the harbour craft;(d)the nature of the licence required, that is, whether it is required for a passenger boat, or cargo boat, or a passenger and cargo boat or for carriage of hazardous cargo or for any other purpose; and(e)the details of the harbour craft in respect of its measurement, gross tonnage and other relevant particulars.
