- No person shall use, as owner, tindal or servants, or ply for hire, any harbour craft, whether regularly or occasionally, for carrying goods or passengers to or from any vessel at the Port or for regularly plying from place to place within port limits or partly within and partly without such limits, unless the harbour craft has been duly licensed under these rules :Provided that nothing in this rule shall apply to(a)any boat forming part of the equipment of a ship or steamer; or(b)any harbour craft maintained solely for purposes of pleasure; or(c)any mechanised fishing vessel which exceeds fifteen tons net and which is registered under the Merchant Shipping Act, 1958:Provided further that the Deputy Conservator may, if he thinks fit, withdraw exemption in respect of any such boat or harbour craft as is mentioned in clause (a) or clause (b) of the preceding proviso.
