Section 4(2) in The Vizagapatnam Harbour Craft Rules, 1950
(2)On receiving an application for licence under sub-rule (1), the Deputy Port Conservator shall survey and measure the harbour craft, or cause it to be surveyed and measured in the presence of the owner or of any person duly appointed for the purpose by such owner, and grant a licence in Form A, on being satisfied that the craft is seaworthy and fit for service at the Port, or upon the production of a certificate in writing form the Officer who surveyed the craft certifying:(a)that such craft is seaworthy, properly equipped and suited for the purpose for which the licence is required;(b)the number of passengers that such craft is capable of carrying under all conditions;(c)the number of crew required for the safe navigation of such craft;(d)that the equipment of such craft is in good order and condition.
