Section 6 in The Harbour Craft Rules for the Port of Madras, 1935
6. Licence to be produced on demand.
-The owner of every registered harbour craft shall keep its licence in the possession of the tindal who shall produce the licence whenever called upon to do so by the Registering Officer or by any person duly authorized by him in that behalf.A printed copy of these rules and any written directions issued by the Registering Officer for carrying the same into effect shall also be furnished by the owner to the tindal who shall, on demand, show it to any consignor or passenger by such harbour craft. The owner shall be responsible for securing that the tindal understands the said rules and directions, shall obtain a declaration from him to that effect and shall produce such declaration, whenever required by the Registering Officer.
