Section 6 in The Port Of New Mangalore (Harbour Craft) Rules, 1976
6. Licence, rules, etc., to be produced when demanded.
(1)The licence of every harbour craft shall be kept in the possession of the tindal who shall produce the licence whenever called upon to do so by the Deputy Conservator or by any person duly authorised by the Deputy Conservator in that behalf.(2)A copy of these rules and of any written directions issued by the Deputy Conservator in respect of the implementation shall also be furnished by the owner to the tindal who shall on demand, show them to any hirer or consignor of, or passenger in such harbour craft.(3)The owner shall be responsible for ensuring that the tindal understands the provisions of these rules and directions and for obtaining a declaration from him to that effect and producing the same whenever required by the Deputy Conservator.
