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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in The Kandla Harbour Craft Rules, 1955

(1)The owner of every licensed harbour craft shall provide it with such full complement of crew and with such equipment as may be determined by the licensing officer and entered into the licence. The tindal of the harbour craft shall not have on board more or less than the number of the crew prescribed in the licence for fair or foul weather according as the harbour craft plies in fair or foul weather, and shall not carry passengers or goods in excess of the number or quantity entered into the licence for the harbour craft.