Section 10 in The Cochin Harbour Craft Rules, 1947
10. Registration of tindals.
(1)At the time of licensing of any harbour craft under rule 3 the name of its tindal as entered in the licence and other particulars relating to him shall be entered in a book which shall be kept by the Deputy Conservator of the Port in Form B.(2)[***](3)No person shall be employed or registered as a tindal of a licensed harbour craft if he(a)is not a certificated officer qualified to be the master or engineer of such harbour craft in accordance with rule 23;(b)is in the opinion of the Deputy Conservator of the Port unaccustomed to the use of such harbour craft or otherwise inefficient.
