Section 24 in The Harbour Craft Rules for the Port of Madras, 1935
24. Rates of hire.
- No owner of any registered harbour craft licensed to ply for hire and no person deputed by an owner of such harbour craft to carry any cargo or passengers for hire, shall demand a rate of hire exceeding that sanctioned by the Central Government for the carriage of any such cargo or passengers. No owner and no tindal or member of the crew of such harbour craft shall demand or accept any gratuity or present from the passengers therein during the course of its trip between ship and shore or from place to place whether within or without the Port limits.
