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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in The Major Port of Tuticorin (Harbour Craft) Rules, 1976

(1)The owner shall provide every licensed harbor craft with such crew and equipment may be determined by the Deputy Conservator and entered in the license. The tindal of the harbor craft shall not have on the board more or less than the number of the crew specified in the license for finger rough weather according the harbor craft plies in fine or rough weather and shall not carry passenger or goods in excess of the number of quantity entered in the license for the harbor craft.