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Union of India - Section

Section 26 in The Major Port of Tuticorin (Harbour Craft) Rules, 1976

26. Revocation of licenses

- If in the opinion of the Deputy Conservator the owner of any licensed harbor craft or tindal or any member of the crew has contravened any of the provisions of these rules, he may without prejudice to any other action that may be taken against such owner in respect of the contravention, and after giving him a reasonable opportunity of being heard cancel all or any of the license held by the owner.