Section 16 in The Port Of New Mangalore (Harbour Craft) Rules, 1976
16. Refusal to ply without lawful excuse.
- If the owner or the tindal in charge of a licensed harbour craft plying regularly for hire refuses to ply for hire when required to do so without reasonable excuse, of which the Deputy Conservator shall, subject to the appeal provided in rule 27, be the sole deciding authority, the licence of such habour craft shall be liable to be revoked.
