Section 3 in The Vizagapatnam Harbour Craft Rules, 1950
3. Harbour Craft to be licensed.
-No person shall, whether as owner, tindal or servant use any harbour craft to carry goods or passengers to or from any vessel at the port or from place to place within the port unless the harbour craft has been duly licensed under these rules. A harbour craft licensed to ply between ship and shore may also ply from place to place within the Port without a separate license :Provided that nothing in this rule shall apply to(a)any boat forming part of the equipment of a ship or steamer;(b)any harbour craft maintained solely for purpose of pleasure :Provided further that the Deputy Port Conservator may, if he thinks fit, withdraw exemption in respect of any such boat or harbour craft as is mentioned in Cl. (a) or Cl. (b) of the preceding proviso.
