Section 3(1)(a) in The Major Port of Tuticorin (Harbour Craft) Rules, 1976

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Union of India - Subsection

Section 3(1)(a) in The Major Port of Tuticorin (Harbour Craft) Rules, 1976

(a)No person shall, whether as owner or as servant, use any harbor craft to carry goods or passengers to or from any vessel at the Port or from place to place within the limits of the Port unless such person holds a license in form 'A' granted by the Registering or Licensing Officer and unless the harbor craft so used has been registered. For the purpose of registration the owner of a harbor craft shall cause it to be brought to such place as the Registering Officer or Licensing officer may appoint.

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Union of India - Subsection

Section 3(1)(a) in The Major Port of Tuticorin (Harbour Craft) Rules, 1976