Section 8 in The Harbour Craft Rules for the Port of Madras, 1935
8. Change of ownership or control of harbour craft
- No registered harbour craft(a)which has changed ownership or(b)which has been mortgaged by the owner or otherwise passed from his control, shall ply, in case (a) without a fresh licence being obtained and in case (b) without either a fresh licence being obtained or the original licence being endorsed by the Registering Officer, within six days after the change of ownership or control.
