Section 25 in The Mormugao Harbour Craft Rules, 1976
25. Rates of hire for harbour craft.
-No owner, his agent or person in charge of a harbour craft licensed to carry passengers for hire shall demand from any passenger a rate of hire exceeding the rate of hire sanctioned by the Conservator and for the time being in force and no owner or person in charge of a harbour craft of any member of its crew shall demand or accept any gratuity or present or gift from any passenger.
