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Union of India - Section

Section 27 in The Kandla Harbour Craft Rules, 1955

27.

(1)The Licensing Officer may, where he is satisfied that it is so expedient to do, refuse to grant a licence to any harbour craft.
(2)No licence shall be granted to any harbour craft which has failed to comply with any order requiring it to render such service to the Port as the Port may reasonably expect of it.