Section 5 in The Major Port of Tuticorin (Harbour Craft) Rules, 1976
5. Minor or female owners
- If the owner of a harbor craft is a minor, the license may be obtained by the guardian of the minor. If the owner is a woman, who according to the customs of the country does not appear in public, the license may be obtained on her behalf by her duly authorized agent. In such cases the guardian or the agent as the case may be shall be deemed to be the owner for the purposes of these rules.
