Section 9 in The Major Port of Tuticorin (Harbour Craft) Rules, 1976
9. Changes in crew or carrying capacity of licensed harbor craft to be reported
- Whenever the Syrang or Tindal of any registered harbor craft is changed or any alternation in such craft is made so as to affect any of the particulars contained in the license granted for lit, such change or alternation shall be forthwith reported by its owner to the Registering Officer or Licensing Officer. In case of change of Syrang, Tindal or of any alteration in the carrying capacity, the harbor craft shall not ply until such report is made and in case of change of Syrang or Tindal until the new Syrang or Tindal has also been produced before the Registering or Licensing Officer. On such report or on such report on production, as the case may be, the Registering Officer or Licensing Officer shall amend the original license held by the owner and in case of change of Syrang or Tindal, also the register kept under rule 10.Whenever there is change of Tindal or any other crew, the owners, of the craft concerned should obtain a 'No Objection' certificate from the Customs before their names are registered for employment in these boats.In case of alteration in the harbor craft affecting its carrying capacity, the original license held by the owner shall be canceled and a fresh license issued by the Registering officer or Licensing Officer after the harbor craft been premeasured, and the harbor craft shall not ply until such fresh license has been issued.Provided that if any harbor craft was away from the port at the time when such change or alternation takes place, the change or alteration shall be reported to the Registering Officer or Licensing Officer immediately on its return to the port.
