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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Major Port of Tuticorin (Harbour Craft) Rules, 1976

(2)Every year in the month of March on a date to be fixed by the Deputy Conservator the owner of every licensed harbor craft shall produce before the Deputy Conservator the tindal of the harbor craft for verifying the correctness of the entries in the register;Provided that if such harbor craft is away from the port on the date so fixed, the owner shall produce the tindal within 24 hours after its return.