Section 25 in The Harbour Craft Rules for the Port of Madras, 1935
25. Revocation of licence.
(1)If the owner of any licensed harbour craft commits a breach of any of the rules in this Part or Part II, or commits a breach of any of the conditions of the licence, the Registering Officer may revoke the licence held in respect of such harbour craft after giving the owner an opportunity of being heard:Provided that no such opportunity shall be given in cases where the owner has been convicted by a court for any breach under this sub-rule.(2)The Registering Officer may require the owner of a licensed harbour craft to dispense with the services of any person employed by him as a tindal or a member of the crew, if such tindal or member has been convicted by a court for any breach referred to in sub-rule (1), and on the owner refusing to do so, the licence shall be liable to be cancelled.
