Section 13 in The Mormugao Harbour Craft Rules, 1976
13. Control of working of licensed harbour craft.
(1)If any licence granted to the owner of any harbour craft under rule 4, the Deputy Conservator shall specify:(i)the equipment to be provided on board;(ii)full complement of crew for the fair weather season;(iii)full complement of crew for the foul whether season;(iv)the number of passengers such harbour craft is certified to carry in fair weather season; and(v)the number of passengers such harbour craft is certified to carry in foul weather season.(2)At no time the habour craft shall have on board equipment or crew less than that specified in the licence or more number of passengers or quantity of cargo than its certified carrying capacity for the season so indicated in the licence. Any breach of this requirement shall render the owner, agent, tindal or any other person responsible for the operation of such harbour craft, guilty of an offence punishable under the Indian Ports Act, 1908 (15 to 1908).
