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Union of India - Section

Section 25 in The Cochin Harbour Craft Rules, 1947

25. Prohibition of employment of tindals and crew contravening the rules.

- If, in the opinion of the Deputy Conservator of the Port any tindal or any member of the crew of a licensed harbour craft has contravened any of these rules, the owner of the harbour craft shall, on being required so to do by the Deputy Conservator of the Port, dismiss or suspend for such period as the Deputy Conservator of the Port may specify in that behalf, such tindal or member of the crew from his employment. Any action taken by the Deputy Conservator under this Rule shall be without prejudice to any other action which he may take in respect of the contravention of the rule.