Section 16 in The Major Port of Tuticorin (Harbour Craft) Rules, 1976
16. Refusal to ply without lawful excuse
(a)If the owner of the Tindal/syrang in charge of a registered harbor craft plying regularly for hire, without reasonable excuse, refuses to ply such craft for hire when required to do so, the license of such harbor craft shall be liable to be revoked by the registering officer or licensing officer.(b)If the harbor craft is found to be used for unlawful or illegal activities, the license shall be cancelled.
