Section 14(2) in The Kandla Harbour Craft Rules, 1955
(2)Every licensed harbour craft plying within the port shall carry such number of lifebuoys as may be considered reasonable by the licensing officer and of a type approved by him. Every such harbour craft shall carry, in addition, such buoyant apparatus as may be considered necessary by the licensing officer.All buoys and buoyant apparatus carried in pursuance of this rule shall be stowed to the satisfaction of the licensing officer and so as to be readily accessible to the persons on board.
