Section 26 in The Cochin Harbour Craft Rules, 1947
26. Revocation of licenses.
- If in the opinion of the Deputy Conservator of the Port, the owner of any licensed harbour craft has contravened any of these rules, the Deputy Conservator of the Port may, without prejudice to any other action that may be taken against such owner in respect of the contravention, cancel all or any of the licensed in Form A held by the owner.
