Section 10 in The Mormugao Harbour Craft Rules, 1976
10. Registration of tindals.
(1)At the time of licensing of any harbour craft under rule 4, the name of its tindal as entered in the licence and other particulars relating to him shall be entered in a register which shall be maintained by the Deputy Conservator in the form specified in Form 2.(2)No person shall he employed or registered as tindal of a licensed harbour craft unless he has been found by the Deputy Conservator efficient and accustomed to the use of the harbour craft to be placed under his charge.(3)The owner of every licensed harbour craft shall, for the purposes of verification of entries in the licence, produce the tindal of the harbour craft before the Deputy Conservator every year in the month of March on a date fixed by prior appointment with the Deputy Conservator :Provided that if such harbour craft is away from the port on the date so fixed, the owner shall produce the tindal before the Deputy Conservator within 24 hours of its return to the Port.
