Section 10 in The Kandla Harbour Craft Rules, 1955
10. Changes in crew or carrying capacity of licensed harbour craft to be reported.
(1)Whenever the tindal of any licensed harbour craft is changed, or any alteration in such craft is made so as to affect any of the particulars contained in the licence granted in respect of it, such change or alteration shall be forthwith reported by the owner thereof to the licensing officer :Provided that, if such change or alteration takes place at a time when the harbour craft is away from the port, it may be reported immediately on the return of the harbour craft to the port.(2)In case of change of tindal or of any alteration in the harbour craft not affecting its carrying capacity, the harbour craft shall not ply until such report is made, and in case of change of tindal until the new tindal has also been produced before the licensing offices On such report or on such report and production, as the case may be, the licensing officer shall amend the original licence held by the owner and in case of change of tindal, the register kept under rule 11.(3)In case of any alteration in the harbour craft affecting its carrying capacity the original licence held by the owner shall be cancelled and a fresh licence issued by the licensing officer after the craft has been re-measured, and the harbour craft shall not ply until such fresh licence has been issued.
