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Union of India - Section

Section 11 in The Mormugao Harbour Craft Rules, 1976

11. Annual and special inspection of licensed harbour craft.

(1)The owner of every harbour craft which has been granted a licence under these rules shall submit, or cause to be submitted, such craft before the Deputy Conservator for annual inspection.
(2)Notwithstanding anything contained in sub-rule (1), the Deputy Conservator may, by an order in writing, require any harbour craft to be submitted for special inspection at any time for reasons to be recorded in such order.