Section 19 in The Mormugao Harbour Craft Rules, 1976
19. Refusal to ply without lawful excuse.
-If the owner tindal or the person incharge of a licensed harbour craft plying regularly for hire refuses, without reasonable excuse, to ply such harbour craft for hire when required to do so, the Deputy Conservator may, subject to the provisions of rule 28, revoke the licence of such harbour craft.
