Section 24 in The Major Port of Tuticorin (Harbour Craft) Rules, 1976
24. Rates of Harbor Craft Hire
- No owner, tindal or any member of the crew of licensed habrour craft license to carry passengers for hire and no person deputed by the owner of such harbor craft, shall demand from any passengers hire charges exceeding that sanctioned by the Central Government and no owner, tindal or member of the crew of such harbor craft shall demand or accept any gratuity or present from any passengers during the course of its trip between any vessel and the shore or from place to place whether within or without the port.
