Section 4(1) in The Vizagapatnam Harbour Craft Rules, 1950
(1)Every application for the licensing of a harbour craft under rule 3 shall be made to the Deputy Port Conservator in writing and shall contain the following particulars :(a)' the owner's name and address in full and if the owner is a minor, the name and address of his guardian also;(b)the name and address of the agent, if any, duly authorised by the owner to act on his behalf;(c)the name of the tindal whom the owner proposes to place in charge of the harbour craft; and(d)the nature of the license required, i.e., whether it is required for a passenger boat or for a cargo boat, or for a passenger and cargo boat.
