Section 9 in The Harbour Craft Rules for the Port of Madras, 1935
9. Changes in crew or carrying capacity of harbour craft to be reported.
- Whenever the tindal of any registered 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 for it, such change or alteration shall be forthwith reported by its owner to the Registering Officer. 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 Registering Officer. On such report and production, as the case maybe, the Registering Officer shall amend the original licence held by the owner and in case of change of tindal, also the register kept under rule 10.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 Registering Officer after the harbour craft has been re-measured, and the harbour craft shall not ply until such fresh licence has been issued :Provided that if any harbour craft was away from the port at the time when such change or alteration takes place, the change or alteration shall be reported to the Registering Officer immediately on its return to the Port.
