Section 23(3) in The Kandla Harbour Craft Rules, 1955
(3)If any licensed harbour craft is found by the licensing officer to have contravened the provision of sub-rule (1) or (2), he may(a)cancel the licence issued in respect of the harbour craft; and(b)direct that the tindal at fault shall not be employed in any capacity in any licensed harbour craft and that his name shall be removed from the Register of Tindals, and if any owner employs any such tindal contrary to the Licensing Officer's directions under Cl. (b), the Licensing Officer may cancel all or any of the licences in Form `A' held by the owner.
