(1)Every application for the licensing of a harbour craft under rule 3 shall be made to the Deputy Conservator of the Port in writing and shall contain the following particulars(a)the owner's name and address in full and if the owner is a minor the name and address of his guardian also;(b)the name and address of the agent, if any, duly authorised by the owner to act on his behalf;(c)the name of the tindal whom the owner proposes to place in charge of the harbour craft; and(d)the nature of the licence required, i.e., whether it is required for a passenger boat, or for a cargo boat, or for a passenger and cargo boat.(2)On receiving an application for licence under sub-rule (1), the Deputy Conservator of the Port shall survey and measure the harbour craft, or cause it to be surveyed and measured in the presence of the owner or of any person duly appointed for the purpose by such owner, and grant a licence in Form A, on being satisfied that the crat is seaworthy and fit for service at the Port, or upon the production of a certificate in writing from the officer who surveyed the craft certifying(a)that such craft is seaworthy, properly equipped and suited for the purpose for which the licence is required;(b)the number of passengers that such craft is capable of carrying under all conditions;(c)the number of crew required for the safe navigation of such craft;(d)that the equipment of such craft is in good order and condition.(3)For purposes of the survey and measurement prescribed in sub-rule (2) the owner shall cause the harbour craft to be brought to such place as the Deputy Conservator of the Port may appoint.(4)Subject to the provisions of these Rules, every licence in Form A shall be valid up to and inclusive of the 31st December of the year in which the licence is issued.
