Section 23 in The Kandla Harbour Craft Rules, 1955
23. Fishing boats not to be allowed near a cargo boat or alongside a vessel.
(1)No person in charge of or navigating a licensed cargo boat shall, when such cargo boat is plying between a vessel and the shore, allow a fishing or any other boat to approach within 10 metres of such cargo boat.(2)No person incharge of or navigating a fishing boat shall allow it to go alongside a vessel at any time.Note. - In this sub-rule, the expression "alongside a vessel" shall mean a radial distance of 100 metres from any part of such vessel.(3)If any licensed harbour craft is found by the licensing officer to have contravened the provision of sub-rule (1) or (2), he may(a)cancel the licence issued in respect of the harbour craft; and(b)direct that the tindal at fault shall not be employed in any capacity in any licensed harbour craft and that his name shall be removed from the Register of Tindals, and if any owner employs any such tindal contrary to the Licensing Officer's directions under Cl. (b), the Licensing Officer may cancel all or any of the licences in Form `A' held by the owner.(4)If a licensed harbour craft is engaged or is about to be engaged by any owner or person in charge of such harbour craft or any other person for smuggling or for any activity, other than those for which such harbour craft is licensed, the licence issued in respect of such harbour craft shall, without prejudice to any other action that may be taken against such owner or other person be forfeited;and, for a period of three years from the date on which the licence is forfeited, no licence shall be issued under these rules for any harbour craft belonging to such owner or other person, or belonging to a Hindu undivided family in which such owner or other person is the karta:Provided that before refusing to issue a licence under this sub-rule, the Licensing Officer shall give an opportunity of being heard to the person concerned.
