Section 31(3) in The Harbour Craft Rules for the Port of Madras, 1935
(3)Any tindal who is found by the Registering Officer to have contravened the provision of sub-rule (1) or (2) may be prohibited from further employment in any capacity on any registered harbour craft, and if any owner employs such tindal in contravention of such prohibition, all or any of the licences issued to him may be revoked.
