Section 1(2) in The Mormugao Harbour Craft Rules, 1976
(2)These rules shall apply to any harbour craft or other vessel while it is plying within the limits of the port of Mormugao but save as otherwise provided in these rules, they shall not apply to any mechanically propelled vessel registered under the Inland Steam-vessels Act, 1917 (1 of 1917) or the Coasting Vessels Act, 1838 (19 of 1838).
