Section 10(2) in The Kandla Harbour Craft Rules, 1955
(2)In case of change of tindal or of any alteration in the harbour craft not affecting its carrying capacity, the harbour craft shall not ply until such report is made, and in case of change of tindal until the new tindal has also been produced before the licensing offices On such report or on such report and production, as the case may be, the licensing officer shall amend the original licence held by the owner and in case of change of tindal, the register kept under rule 11.
