Section 14 in Port of Bombay Passenger Boats Rules, 1962
14. Licenses to be renewed annually
- [(1)] [Re-numbered by G.S.R. 433, dated 15th March, 1966] The Deputy Conservator shall, as soon as possible after the 1st day of January in each year, renew the licenses on payment of the prescribed fee by the licensees. While renewing the license, it shall be open to the Deputy Conservator to alter or reduce the number of the landing places from which the boat is licensed to ply.Provided that nothing herein contained shall prevent the Deputy Conservator from refusing absolute to renew the license of any boat which he may consider to be unfit, or the owner or licensee or other attendant of which he may consider for reasons to be recorded, unfit to be entrusted with such renewed license.Provided further that the licensee or other attendant of a mechanically propelled vessel shall not, by reason of any license granted under these rules, ply such vessel for hire without a valid Certificate of Survey granted to such vessel under the provisions of the Inland Steam Vessels Act, 1917 (I of 1917).(2)[ Any person aggrieved by- [Inserted by G.S.R. 433, dated 15th March, 1966](i)any alteration or reduction in the number of landing places from which a boat is licensed to ply; and(ii)any refusal to renew the license of a boat.made under sub-rule (1), may prefer an appeal to the Chairman, Bombay Ports Trust.]
