Section 31 in The Harbour Craft Rules for the Port of Madras, 1935
31. Fishing boats or catamarans not to go near a cargo harbour craft or alongside a ship or steamer.
(1)No tindal or other person in charge of or navigating a registered cargo harbour craft shall allow a fishing boat or a catamaran to be within ten yards of her when such cargo harbour craft is plying between the ship and shore.(2)No person in charge of or navigating a fishing boat or a catamaran shall allow it to go alongside a steamer or ship while discharge or shipping of cargo is proceeding.(3)Any tindal who is found by the Registering Officer to have contravened the provision of sub-rule (1) or (2) may be prohibited from further employment in any capacity on any registered harbour craft, and if any owner employs such tindal in contravention of such prohibition, all or any of the licences issued to him may be revoked.(4)The licence of any boat which is found by the Registering Officer to have contravened the provision of sub-rule (1) or (2) shall be liable to be revoked.Section BVessels propelled by mechanical power
