Section 25(2) in The Harbour Craft Rules for the Port of Madras, 1935
(2)The Registering Officer may require the owner of a licensed harbour craft to dispense with the services of any person employed by him as a tindal or a member of the crew, if such tindal or member has been convicted by a court for any breach referred to in sub-rule (1), and on the owner refusing to do so, the licence shall be liable to be cancelled.
