Section 2035 in The Harbour Craft Rules for the Port of Madras, 1935
2035.
Notification No. 363, dated 2nd July, 1935. - In exercise of the powers conferred by sub-section (1) of Sec. 6 of the Indian Ports Act, 1908 (15 of 1908), and in suppression of all previous rules on the subject, the Governor in Council is hereby pleased to make the following rules for licensing and regulating catamarans plying for hire, and flats and cargo, passenger and other boats plying whether for hire or not, and whether regularly or only occasionally, in or partly within and partly without the Port of Madras and for licensing and regulating the crews of any such vessels and for determining the quantity of cargo or number of passengers or of the crew to be carried by any such vessels, and for regulating the berths which such vessels shall occupy in the said port.Rules
